Vikram vs State Of Rajasthan
2022 Latest Caselaw 4550 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4310/2022

Vikram S/o Balbir, Aged About 25 Years, By Caste Sharma, R/o Sharma Nagar, Jind, Haryana.

----Petitioner Versus

1. State Of Rajasthan, Through The Principal Secretary (Finance), Government Of Rajasthan, Government Secretariat, Jaipur.

2. Commissioner, Excise Department, Government Of Rajasthan, 2 Gumaniwala, Panchwati, Udaipur, Rajasthan.

3. District Excise Officer, Churu.

----Respondents

For Petitioner(s) : Mr. Girish Joshi For Respondent(s) : Mr. M.S. Singhvi, Advocate General, (through VC) assisted by Mr. K.S. Lodha

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

23/03/2022

Mr. M.S. Singhvi, Advocate General appearing on behalf of all

the respondents seeks some time to file reply to the writ petition.

Time prayed for is granted.

List on 29.03.2022.

In the meantime, if any auction is taken place in respect of

the shops in question, the same will be subject to the decision of

this writ petition.

(VIJAY BISHNOI),J 158-Arun/-

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