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Dr. Anil Kumar Saxena Son Of Shri ... vs State Of Rajasthan Through Its ...
2023 Latest Caselaw 1006 Raj/2

Citation : 2023 Latest Caselaw 1006 Raj/2
Judgement Date : 30 January, 2023

Rajasthan High Court
Dr. Anil Kumar Saxena Son Of Shri ... vs State Of Rajasthan Through Its ... on 30 January, 2023
Bench: Ashok Kumar Gaur
                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                      S.B. Civil Writ Petition No. 27605/2018

                                    Dr. Anil Kumar Saxena Son Of Shri Laxmi Narain Saxena
                                                                                                           ----Petitioner
                                                                           Versus
                                    State Of Rajasthan Through Its Principal Secretary
                                                                                                         ----Respondent

For Petitioner(s) : Mr.Rajendra Soni For Respondent(s) : Mr.Vivek Tyagi, AGC

HON'BLE MR. JUSTICE ASHOK KUMAR GAUR

Order

30/01/2023

Learned counsel for the petitioners submitted that a

miscellaneous application has been filed for disposal of the writ

petition in view of the judgment passed by the Apex Court.

Learned counsel for the petitioners is directed to supply copy

of the application, along with the judgment, to learned counsel for

the respondents.

Learned counsel for the respondents prays for and is granted

time to seek instructions.

Let this case be listed on 02nd February, 2023.

(ASHOK KUMAR GAUR),J

Preeti Asopa /87

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