Anil Kumar Nayak Son Of Shri ... vs State Of Rajasthan
2023 Latest Caselaw 1992 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

           S.B. Civil Writ Petition No. 1969/2023

Raju @ Rajendra Prasad Son Of Shri Birdi Chand Agarwal
                                                                ----Petitioner
                                 Versus
State Of Rajasthan
                                                              ----Respondent

Connected With S.B. Civil Writ Petition No. 1921/2023 Narotam Pareek Son Of Shri Shiv Prasad Pareek

----Petitioner Versus State Of Rajasthan

----Respondent S.B. Civil Writ Petition No. 1920/2023 Nirmal Kumar Sankhala Son Of Shri Ram Narayan Sankhala

----Petitioner Versus State Of Rajasthan

----Respondent S.B. Civil Writ Petition No. 1923/2023 Kishore Kumar Niraniya Son Of Shri Mohan Lal

----Petitioner Versus State Of Rajasthan

----Respondent S.B. Civil Writ Petition No. 1927/2023 Vikram Singh Bhati Son Of Shri Mal Singh Bhati

----Petitioner Versus State Of Rajasthan

----Respondent S.B. Civil Writ Petition No. 1938/2023 Pappu Ram Verma Son Of Shri Chhigan Lal Verma

----Petitioner Versus State Of Rajasthan

----Respondent S.B. Civil Writ Petition No. 1945/2023 Anil Kumar Nayak Son Of Shri Rameshwar Lal Nayak

(2 of 2) [CW-1969/2023]

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Arvind Kumar Pareek For Respondent(s) : Mr. Yashodhar Pandey for Mr. Anil Mehta, AAG

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

10/02/2023

Mr. Yashodhar Pandey appearing on behalf of Mr. Anil Mehta,

AAG has put in appearance on behalf of the Respondents No.1 to

Issue fresh notice to the unserved Respondents No.4 & 5.

'Dasti' service is permitted.

Counsel for the petitioner is directed to submit PF within

three days.

List these matters after two weeks.

(GANESH RAM MEENA),J

ARTI SHARMA /13-19

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