Rajasthan High Court - Jaipur
Vinod Sharma vs Moti And Ors on 5 April, 2019
Author: Veerendr Singh Siradhana
Bench: Veerendr Singh Siradhana
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 11141/2014
Moti And Ors
----Petitioner
Versus
State Of Raj And Ors
----Respondent
Connected With S.B. Writ Restoration Application No. 544/2017 Vinod Sharma
----Petitioner Versus Moti And Ors
----Respondent For Petitioner(s) : Mr. Manoj Bhardwaj, Mr. J.K. Yadav For Respondent(s) : Mr. Shivang Vashistha on behalf of Mr. Anil Mehta, AAG, Mr. Pratap Singh, Mr. Asad Sheikh, Mr. P.C. Sharma HON'BLE MR. JUSTICE VEERENDR SINGH SIRADHANA Order 05/04/2019 In Restoration Appl. No. 544/2017:
Matter comes up on an application for restoration of the writ application.
For the reasons detailed out in the memo of application for restoration and upon hearing the learned counsel for the applicant/petitioner so also having regard to the evidence and keeping in view the fact that the subject matter is also under challenge in connected SBCWP No.11141/2014.
Consequently, restoration application is hereby allowed. Order dated 7th July, 2017, is hereby recalled. Writ application is restored to its original number. Registry to proceed.(Downloaded on 27/06/2019 at 11:02:28 PM)
(2 of 2) [CW-11141/2014]
Counsel for the respondents would complete their
instructions and come prepared with the matters for final disposal of the matter.
Registry is directed to list the matters for final disposal on 12th April, 2019, reflecting the name of Mr. Anil Mehta, AAG, as counsel for the State-respondents, in the cause list.
(VEERENDR SINGH SIRADHANA),J Pcg/14-15 (Downloaded on 27/06/2019 at 11:02:28 PM) Powered by TCPDF (www.tcpdf.org)