Rajasthan High Court - Jaipur
State Of Raj vs Shiv Dayal And Anr on 25 October, 2021
Author: Inderjeet Singh
Bench: Inderjeet Singh
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 22812/2017
State Of Raj
----Petitioner
Versus
Shiv Dayal And Anr
----Respondent
For Petitioner(s) : Mr. Akshay Sharma, AGC For Respondent(s) :
HON'BLE MR. JUSTICE INDERJEET SINGH Order 25/10/2021 Heard on the application for taking on record the legal representatives of deceased-respondent No. 1.
For the reasons mentioned in the application, the same is allowed. The legal representatives of deceased-respondent No. 1 are taken on record.
Amended cause title is taken on record. Office to proceed further.
(INDERJEET SINGH),J CHETNA BEHRANI /102 (Downloaded on 27/10/2021 at 10:37:20 PM) Powered by TCPDF (www.tcpdf.org)