Sandeep Godara vs State Of Rajasthan
2022 Latest Caselaw 13331 Raj

(1 of 1) [CW-503/2019]

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 503/2019

Sandeep Godara

----Petitioner Versus The State Of Rajasthan

----Respondent Connected With S.B. Civil Writ Petition No. 5492/2020 Sandeep Godara

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Ramawatar Singh, Adv. For Respondent(s) : Mr. Manish Vyas, AAG.

Ms. Vrinda Samdani, Adv. On behalf of Ms. Vandana Bhansali, AGC.

HON'BLE MR. JUSTICE ASHOK KUMAR GAUR

Order

14/11/2022

Learned Additional Advocate General-Mr. Manish Vyas places

reliance on a judgment passed by Hon'ble Apex Court in the case

of The State of Rajasthan & Ors. Vs. Love Kush Meena in

Civil Appeal No.3894 of 2020, decided on 24.03.2021.

Learned counsel for the petitioner wants time to go through

the said judgment.

List these cases on 28.11.2022.

(ASHOK KUMAR GAUR), J Ramesh Vaishnav/-

383-384

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