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Gayatri Sharma vs State Of Rajasthan
2022 Latest Caselaw 13755 Raj

Citation : 2022 Latest Caselaw 13755 Raj
Judgement Date : 23 November, 2022

Rajasthan High Court - Jodhpur
Gayatri Sharma vs State Of Rajasthan on 23 November, 2022
Bench: Arun Bhansali

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3595/2022

Kanhaiya Lal

----Petitioner Versus State Of Rajasthan

----Respondent Connected With S.B. Civil Writ Petition No. 17734/2021 S.B. Civil Writ Petition No. 4114/2022 S.B. Civil Writ Petition No. 4201/2022 S.B. Civil Writ Petition No. 4244/2022 S.B. Civil Writ Petition No. 4286/2022 S.B. Civil Writ Petition No. 4488/2022 S.B. Civil Writ Petition No. 4501/2022

For Petitioner(s) : Mr. Mahipal Rajpurohit. For Respondent(s) : Mr. A.K. Gaur, AAG.

HON'BLE MR. JUSTICE ARUN BHANSALI Order 23/11/2022

Learned counsel for the petitioners made submissions that

petitioners have been denied the benefit of judgment in the case

of State of Punjab & Ors. Vs. Jagjit Singh & Ors. reported in

(2017) 1 Supreme Court Cases 148.

Learned counsel for the petitioner prays for time to refer to

order in LPA No.1024/2009, decided on 30.8.2010 by the Punjab

& Haryana High Court, which order has been upheld by the

Supreme Court in the case of Jagjit Singh (supra).

List the petition on 01.12.2022.

(ARUN BHANSALI),J Sumit/-

54 to 65 (Except 56, 57, 64, 65)

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