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Dilip Singh Panwar Advocate S/O ... vs State Of Rajasthan ...
2023 Latest Caselaw 3251 Raj/2

Citation : 2023 Latest Caselaw 3251 Raj/2
Judgement Date : 7 August, 2023

Rajasthan High Court
Dilip Singh Panwar Advocate S/O ... vs State Of Rajasthan ... on 7 August, 2023
Bench: Ganesh Ram Meena
                                   [2023:RJ-JP:16844]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 9162/2019

                                   Dilip Singh Panwar Advocate S/o Late Sh. Chain Singh Panwar,
                                   Aged About 54 Years, R/o Khajurpura Tiraha, Jhalawar Road,
                                   District Baran
                                                                                                        ----Petitioner
                                                                        Versus
                                   1.         State Of Rajasthan, Through Its Chief Secretary,
                                              Government Of Rajasthan, Secretariat, Jaipur (Raj.)
                                   2.         The Principal Secretary Of Law And Justice, Department
                                              Of Law And Justice, Government Of Rajasthan,
                                              Secretariat, Jaipur (Raj.)
                                   3.         The District And Sessions Judge, District Baran, Rajasthan
                                                                                                     ----Respondents

For Petitioner(s) : Ms. Priya Rastogi For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

07/08/2023

Counsel for the petitioner submits that the petitioner-Dilip

Singh Panwar has expired and his legal representatives have no

interest in the cause of action raise in the present writ petition.

She further submits that the issue raised in the present writ

petition, they may file a fresh petition in the name of any other

bar member.

In view of the submission made by counsel for the petitioner,

the writ petition is dismissed as having become infructuous.

(GANESH RAM MEENA),J

Seema/29

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