Rishabh Sharma Son Of Shri Brij ... vs State Of Rajasthan
2023 Latest Caselaw 1908 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

            S.B. Civil Writ Petition No. 9982/2019

Rishabh Sharma Son Of Shri Brij Bihari Lal Sharma
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan
                                                                ----Respondent

Connected With S.B. Civil Writ Petition No. 938/2019 Pushpendra Singh Dhakad S/o Shri Udai Singh Dhakad

----Petitioner Versus State Of Rajasthan

----Respondent S.B. Civil Writ Petition No. 18836/2019 Deergha Jain D/o Shri Manoj Kumar Jain

----Petitioner Versus State Of Rajasthan

----Respondent S.B. Civil Writ Petition No. 20001/2019 Rohitash Saini S/o Shri Mohan Lal Saini

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. B.B. L. Sharma Mr. S.N. Kumawat For Respondent(s) : Mr. Vibhuti Bhushan Sharma, AAG Mr. Sanjay Rahar for Mr. Angad Mirdha

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

09/02/2023

(2 of 2) [CW-9982/2019]

On 23.01.2023, Counsel for the petitioner prayed for and

was granted time to file counter affidavit to the additional affidavit

filed by the State on that date.

Today counsel for the petitioner states that he does not

intend to file any counter affidavit to the additional affidavit filed

by the State.

List these matters for admission on 21.02.2023.

(GANESH RAM MEENA),J

ARTI SHARMA /13-16

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