Giriraj Singh Rathore vs The Union Of India
2022 Latest Caselaw 4476 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 5189/2019

Giriraj Singh Rathore

----Petitioner Versus The Union Of India

----Respondent

For Petitioner(s) : Mr. Shaurya Pratap for Mr. Tanwar Singh For Respondent(s) :

HON'BLE MS. JUSTICE REKHA BORANA

Order

22/03/2022

Counsel for the petitioner submits that the controversy in

question is covered by the judgment dated 19.02.2021 passed by

the Co-ordinate Bench of this Court in S.B. Civil Writ Petition

No1757/2021 (Jitendra Singh Vs. Union of India & Ors.).

Let a copy of the said order be served on counsel Mr. Mukesh

Rajpurohit, ASG.

Mr. Rajpurohit is directed to seek his instructions.

Name of Mr. Mukesh Rajpurohit be shown in the cause list as

counsel for the respondents.

List on 30.03.2022.

(REKHA BORANA),J 44-Dharmendra/-

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