Rajasthan High Court - Jodhpur
Daljeet Singh @ Dal Singh vs Union Of India And Ors on 7 January, 2022
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 1640/2015
Union Of India And Anr.
----Petitioner
Versus
State And Ors.
----Respondent
Connected With
S.B. Civil Writ Petition No. 7710/2009
For Petitioner(s) : Mr. R.D. Rastogi, ASG (on VC)
For Respondent(s) : Mr. Anil Bacchawat, AGC (on VC)
Mr. Ramdayal, Dy.GC (on VC)
Mr. A.K. Jain (on VC)
Mr. Sheetal Kumbhat (on VC)
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 07/01/2022 In wake of instant surge in COVID-19 cases and spread of its highly infectious Omicron variant, lawyers have been advised to refrain from coming to the Courts. In Writ Petition No. 1640/2015:
List the matter on 08.02.2022. Interim order shall remain in currency till the next date.
In Writ Petition No. 7710/2009:
This Court, after perusal of the order sheet dated 21.01.2019 passed in S.B. Civil Writ Petition No.1640/2015, it emanates that there was a prayer from counsel Mr. Sheetal Kumbhat that the SBCWP No.7710/2009 [Daljeet Singh Vs. Union of India] has to be reconstituted. There is also a direction from this Hon'ble Court in the same order-sheet to reconstitute the file. The photostat copy of the file is on record and it is before this Court today. (Downloaded on 12/01/2022 at 08:44:56 PM)
(2 of 2) [CW-1640/2015] For the reasons submitted by learned counsel Mr. A.K. Jain and Mr. Sheetal Kumbhat, the constitution is allowed. The reconstituted file is taken on record.
The earlier order passed by this Court on 04.02.2021 shall remain in currency.
(DR.PUSHPENDRA SINGH BHATI),J.
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