Rajasthan High Court - Jaipur
Sheetal Chand Jain And Ors vs State (R P S C )And Anr on 18 July, 2012
Author: Mn Bhandari
Bench: Mn Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN JAIPUR BENCH, JAIPUR ORDER SB Civil Writ Petition No.10452/2012 Sheetal Chand Jain & ors versus State of Rajasthan & anr 18.7.2012 HON'BLE MR. JUSTICE MN BHANDARI Mr Vidhut Gupta - for petitioners Mr SN Kumawat, AAG for respondents BY THE COURT:
It is stated that present matter is covered by the judgment of this court in the bunch of writ petitions led by Amarchand Prajapati versus State of Rajasthan & anr, SB Civil Writ Petition No.8265/2012, decided on 29.5.2012. Mr SN Kumawat, Additional Advocate General, who is present in the court, is directed to accept notice as earlier writ petitions were allowed in his presence. Accordingly, he accepted the notice. Since the controversy involved in the present matter is covered by the judgment referred above, hence, this writ petition is disposed of and ordered to be governed by the judgment in the case of Amarchand Prajapati (supra). This also disposes of the stay application.
(MN BHANDARI), J.
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