Ashok Kumar S/O Kailash Chand ... vs State Of Rajasthan
2022 Latest Caselaw 6758 Raj/2

                                                HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                            BENCH AT JAIPUR

                                                D.B. Civil Misc. Restoration Application No. 100/2022

                                   1.          Ashok Kumar S/o Kailash Chand Nagar, Meenapadi Alwar,
                                               Rajasthan (Disabled)
                                   2.          Om Gurjer @ Om Bai Bhedi W/o Ramesh Gurjer, Resident Of
                                               Village Baswa, District Dausa (Disabled)
                                   3.          Pratap Singh S/o Jai Singh, Resident Of Dehli Darbar Beahar
                                               Alwar, Rajasthan (Disabled)
                                   4.          Vishakha Pareek D/o Man Mohan Lal Pareek, Ka 6 Aravali
                                               Vihar, Kala Kuan, Alwar Raj 301001
                                   5.          Deepakshi Sharma D/o Dinesh Kumar Sharma, Divorcee
                                               Resident Of Mohalla Jhimrio Ka Behrod, Tehsil Behrod, District
                                               Alwar
                                                                                                         ----Petitioners

                                                                           Versus
                                   1.          State Of Rajasthan, Through Secretary, Education Department,
                                               Secretariat, Jaipur Raj
                                   2.          Secretary Department Of Personnel, Secretariat Jaipur.
                                                                                                       ----Respondents

For Petitioner(s) : Ms. Meenakshi Pareek, Advocate

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI Judgment / Order

18/10/2022

Heard on prayer for restoration.

Taking into consideration the cause shown in the application that

due to illness, learned counsel could not appear in the Court, we are

inclined to restore the D.B. Civil Writ Petition No. 2003/2022 to its

original number subject to payment of cost of Rs.250/- to the Rajasthan

State Legal Services Authority, Jaipur.

(VINOD KUMAR BHARWANI),J (MANINDRA MOHAN SHRIVASTAVA),J

Mohita/35

Powered by TCPDF (www.tcpdf.org)