Rajasthan High Court - Jodhpur
State Of Rajasthan vs Municipal Board, Sirohi on 4 July, 2019
Bench: S. Ravindra Bhat, Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
D.B. Spl. Appl. Writ No. 1103/2017
LRs of Teja Ram And Ors.
----Appellant
Versus
State Of Rajasthan And Ors.
----Respondent
Connected With
D.B. Spl. Appl. Writ No. 201/2019
State Of Rajasthan
----Appellant
Versus
Municipal Board, Sirohi
----Respondent
For Appellant(s) : Mr.S.M.Parihar
Mr.Harshit Burani
For Respondent(s) : Mr.Amit Tatia
HON'BLE THE CHIEF JUSTICE S. RAVINDRA BHAT
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 04/07/2019
1. Learned counsel for the respondents seeks short accommodation.
2. Name of the appellant's counsel shall be corrected and shown in future in the cause list.
3. List on 09.08.2019.
(DR. PUSHPENDRA SINGH BHATI),J (S. RAVINDRA BHAT),CJ 40-Kshama Dixit/-
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