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Thakur Mahadev Ji Mandir vs State Of Rajasthan
2023 Latest Caselaw 1636 Raj/2

Citation : 2023 Latest Caselaw 1636 Raj/2
Judgement Date : 6 February, 2023

Rajasthan High Court
Thakur Mahadev Ji Mandir vs State Of Rajasthan on 6 February, 2023
Bench: Ganesh Ram Meena
                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 15311/2019

                                   Thakur Mahadev Ji Mandir
                                                                                                             ----Petitioner
                                                                              Versus
                                   State Of Rajasthan and Ors.
                                                                                                           ----Respondent

For Petitioner(s) : Mr. Mohit Khandelwal For Respondent(s) : Mr. Anurag Sharma for Mr. Gautam

Mr. Manu Bhargava for Respondent No.3 Mr. Akshay Sharma, AGC Ms. Shruti Singh for Ms. Manju Joshi

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

06/02/2023

Though the matter has come upon an application (IA

No.1/2023) for substituting the service upon unserved

respondent/s.

Mr. Anurag Sharma for Mr. Gautam Bhadadra submits that

they have filed power on behalf of Respondents No.6 to 12 and for

Respondent No.3, Mr. Manu Bhargav has filed power. As the

service is complete, list this matter for admission.

Application (IA No.1/2023) stands disposed.

List this case along with S.B. Civil Writ Petition

No.9537/2021

(GANESH RAM MEENA),J

ARTI SHARMA /12

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