Rajasthan High Court - Jaipur
Ved Prakash Son Of Shri Ram Avtar vs The State Of Rajasthan on 20 April, 2022
Author: Inderjeet Singh
Bench: Inderjeet Singh
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 5461/2022
Ved Prakash Son Of Shri Ram Avtar
----Petitioner
Versus
The State Of Rajasthan
----Respondent
For Petitioner(s) : Mr. A.K. Shukla.
Mr. R.P. Gautam.
For Respondent(s) : Mr. C.L. Saini, AAG.
HON'BLE MR. JUSTICE INDERJEET SINGH Order 20/04/2022 Issue notice to the respondent(s), returnable on 17.05.2022. Counsel for the petitioner may supply a copy of the writ petition in the office of Mr. C.L. Saini, AAG, during the course of the day.
Office is directed to show the name of Mr. C.L. Saini, AAG, in the cause list.
List this matter on 17.05.2022. It is made clear that any appointment made by the respondents shall remain subject to final outcome of the present writ petition.
(INDERJEET SINGH),J MG/378 (Downloaded on 25/04/2022 at 09:57:52 PM) Powered by TCPDF (www.tcpdf.org)