Rajasthan High Court - Jodhpur
Bhanwar Lal vs State Of Raj. & Ors on 22 January, 2009
Author: Gopal Krishan Vyas
Bench: Gopal Krishan Vyas
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IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
O R D E R
S.B. CIVIL WRIT PETITION NO.469/2009 (Bhanwar Lal Vs. State of Rajasthan & Ors.) Date of order :: 22.01.2009 P R E S E N T HON'BLE MR. JUSTICE GOPAL KRISHAN VYAS Mr.Manoj Bohra, for the petitioner.
Heard learned counsel for the petitioner.
This writ petition has been filed by the petitioner for implementation of the Division Bench judgment rendered in D.B. Special Appeal (W) No.472/2002 decided on 12th August, 2005.
In my opinion, if any direction has been issued by the Division Bench of this Court, it is for the petitioner to take recourse of law by way of filing contempt petition before the Division Bench.
With the above observation, this writ petition is disposed of.
(GOPAL KRISHAN VYAS), J.
A.K. Chouhan/-
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