Rajasthan High Court - Jodhpur
Sultana Kray Vikray Sahakari Samiti Ltd vs State Of Rajasthan on 3 February, 2021
Author: Manoj Kumar Garg
Bench: Manoj Kumar Garg
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HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 5533/2020
Sultana Kray Vikray Sahakari Samiti Ltd.
----Petitioner
Versus
State Of Rajasthan & others.
----Respondent
Connected With
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For Petitioner(s) : Mr. Vineet Dave, Adv.
Mr. PS Champawat, Adv.
Mr. Manoj Bohra, Adv.
Mr. Suresh Charan, Adv.
Mr. RS Shekahwat, Adv.
For Respondent(s) : Mr. Sunil Beniwal, AAG.
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
Order 03/02/2021 Mr. Sunil Beniwal, AAG appearing for the respondent-State seeks some time to argue the matters.
Time prayed for is allowed. List these matters on 25.02.2021, as prayed. Till then, the undertaking given by Mr. Sunil Beniwal, AAG, counsel for the respondents-State / interim order, if any, shall continue.
(MANOJ KUMAR GARG),J 24-72. Prashant/-
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