Bramhanand Sharma S/O Sh. Laxmi ... vs State Of Rajasthan
2022 Latest Caselaw 4138 Raj/2

                                                 HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                             BENCH AT JAIPUR

                                                             D.B. Special Appeal Writ No. 665/2022

                                          Bramhanand Sharma
                                                                                                                 ----Appellant
                                                                                 Versus
                                          State Of Rajasthan & Ors.
                                                                                                              ----Respondents

For Appellant(s) : Mr. R.B. Mathur, Senior Advocate with Mr. Chandra Shekhar Sinha Advocate.

HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE SUDESH BANSAL

Judgment / Order

26/05/2022

Heard.

Issue notice to the respondents on payment of P.F. within

one week.

Notices be made returnable within three weeks.

Matter be listed after six weeks.

Till the next date of hearing, effect and operation of order

dated 22.04.2022 passed by the Revisional Authority

(Annexure-5) shall remain stayed.

(SUDESH BANSAL),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ

Sanjay Kumawat-84

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