Nemichand S/O Shri Jawanaram vs The State Of Rajasthan
2022 Latest Caselaw 6810 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                       D.B. Civil Writ Petition No. 2496/2022

                                   Nemichand
                                                                                                          ----Petitioner
                                                                          Versus
                                   The State Of Rajasthan & Ors.
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Harendar Neel Advocate on behalf of Mr. Vigyan Shah Advocate.

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

Judgment / Order

19/10/2022

Service of notice on respondents No.4, 5 & 6 is still awaited.

We find that respondents No.4 to 6 are the officer of

respondent No.2 and subordinate to respondent No.3.

Respondents No.2 & 3 are duly represented through their

respective counsel.

Taking into consideration the nature of relief sought and that

the decision was taken by respondent No.2, which is under

challenge, the service of respondents No.4 to 6 be treated as

complete.

Reply be filed within three weeks.

Matter be listed thereafter.

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

Sanjay Kumawat-62

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