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State Of Rajasthan vs Kishor Singh Chadana
2022 Latest Caselaw 4883 Raj

Citation : 2022 Latest Caselaw 4883 Raj
Judgement Date : 31 March, 2022

Rajasthan High Court - Jodhpur
State Of Rajasthan vs Kishor Singh Chadana on 31 March, 2022
Bench: Sandeep Mehta, Vinod Kumar Bharwani

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Spl. Appl. Writ No. 278/2021

State Of Rajasthan & Ors.

----Appellant Versus Kishor Singh Chadana

----Respondent

For Appellant(s) : Mr. Pankaj Sharma, AAG For Respondent(s) : --

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Order

31/03/2022

I.A. No.01/2021 moved by learned AAG to dispense with the

filing of the certified copy of the impugned order is accepted. The

office objection is overruled.

Shri Sharma points out that special appeal (writ)

No.357/2021 involving identical controversy has been accepted by

this Court vide judgment dated 22.11.2021.

Issue notice to the respondent.

Connect with D.B.S.A.W. No.279/2021.

(VINOD KUMAR BHARWANI),J (SANDEEP MEHTA),J 3-Sudhir Asopa/-

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