Rajender Singh vs State Of Rajasthan
2023 Latest Caselaw 5427 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Civil Writ Petition No. 7248/2023

Rajender Singh

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Manoj Chotia For Respondent(s) : Mr. M. S. Singhvi Sr.Advocate-cum-AG (through VC) assisted by Mr. K. S. Lodha Mr. Sandeep Shah Sr.Advocate-cum-AAG assisted by Mr. A. S. Rathore

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE YOGENDRA KUMAR PUROHIT

Judgment / Order

26/05/2023

Learned counsel for the petitioner is directed to supply copy

of the writ petition to learned counsel for the respondents, who

may file reply to the writ petition before the next date of hearing.

List the matter on 10th July, 2023.

In the meanwhile, it is directed that any consequence which

may follow on account of petitioner's not willing to seek renewal,

will be subject to the final outcome of this petition.

List along with DBCWP No.3945/2023.

(YOGENDRA KUMAR PUROHIT),J (VIJAY BISHNOI),J 12-Ajaysingh/-

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