Ghanshyam Singh Rajpurohit vs State Of Rajasthan
2022 Latest Caselaw 11918 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 10437/2018

Ghanshyam Singh Rajpurohit

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Vikram Sharma for Mr. Rajat Rajpurohit For Respondent(s) : Ms. Vrinda Samdani for Ms. Vandana Bhansali, AGC

HON'BLE MS. JUSTICE REKHA BORANA

Order

27/09/2022

The matter comes upon an application for early hearing of

the writ petition.

Learned counsel for the petitioner submits that the

controversy in question is covered by the judgment passed in the

case of Govind Dan Charan Vs. State of Rajasthan & Ors.;

D.B. Civil Special Appeal (Writ) No.1068/2014, decided on

17.12.2015.

Learned counsel for the respondents prays for time to

complete her instructions.

List the matter on 29.09.2022.

Application for early hearing is disposed of.

(REKHA BORANA),J 44-AbhishekS/-

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