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Dinesh Vishnoi vs State Of Rajasthan
2022 Latest Caselaw 13029 Raj

Citation : 2022 Latest Caselaw 13029 Raj
Judgement Date : 4 November, 2022

Rajasthan High Court - Jodhpur
Dinesh Vishnoi vs State Of Rajasthan on 4 November, 2022
Bench: Dinesh Mehta

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Writ Misc Application No. 148/2020

Dinesh Vishnoi & Ors.

----Petitioner Versus State Of Rajasthan & Ors.

                                                                                                     ----Respondent


                                   For Petitioner(s)          :     Mr. Hanuman Singh
                                   For Respondent(s)          :     -



                                                          JUSTICE DINESH MEHTA

                                                                         Order

                                   04/11/2022

1. Learned counsel for the petitioners apologetically submits

that when the matter was argued on 21.08.2020, due to

inadvertance a wrong submission was made and the matter stood

disposed of in light of judgment of Manoj Khandelwal & Ors. Vs.

State of Rajashan & Ors : SB CWP No.7283/2014.

2. Error is bonafide. The application is, thus allowed. The order

dated 21.08.2020 is, hereby, recalled.

3. Let the writ petition be listed for admission in next week.

(DINESH MEHTA),J 144-A.Arora/-

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