Ghanshyam Sharma Son Of Late Shri ... vs State Of Rajasthan (2024:Rj-Jp:3151)
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Rajasthan High Court

Ghanshyam Sharma Son Of Late Shri ... vs State Of Rajasthan (2024:Rj-Jp:3151) on 18 January, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:3151]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous Application No. 525/2023
                                                                                In
                                               S.B. Criminal Miscellaneous Petition No.1459/2017

                                    Ghanshyam Sharma Son Of Late Shri Shivram Shrama,
                                    President Pathik Bhawan Nirman Sahakari Samiti Ltd., Laxmi
                                    Dharmkanta, 22 Godam, Jaipur, Rajasthan.
                                                                                                ----Applicant-Petitioner
                                                                            Versus
                                    1.         State Of Rajasthan, Through P.p.
                                    2.         Investigation Officer, Police Station Sodala, Jaipur South.
                                    3.         Ashok Sharma Son Of Shri Gokul Chand Sharma,
                                               Resident Of Govla, Tehsil Chidawa, District Jhunjhunu.
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Jitendra Mitrucka For Respondent(s) : Mr. Atul Sharma, P.P.

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

18/01/2024

For the reasons stated in the restoration application, the

same is allowed subject to cost of ₹2,500/-.

The order dated 09.09.2022 is recalled. The SB Criminal

Miscellaneous Petition No.1459/2017 shall stand restored to its

original number provided the aforesaid cost is deposited by the

applicant/petitioner with the Litigants Welfare Fund within a period

of two weeks from today failing which this order shall stand

recalled and the application shall stand dismissed without

reference to the Court.

(MAHENDAR KUMAR GOYAL),J

Manish/85

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