Hemant Kumar Sharma vs State Of Rajasthan
2022 Latest Caselaw 7551 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Writ Contempt No. 518/2022

Hemant Kumar Sharma

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. VLS Rajpurohit

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

19/05/2022

The application filed by learned counsel for the petitioners for

substitution of parties is considered and allowed. Amended cause

title is taken on record.

Issue notice to respondents, returnable on 07.07.2022 and

be given 'dasti' to the learned counsel for the petitioners for

service.

(VIJAY BISHNOI),J

149-AjaySingh/-

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