Rajasthan High Court - Jodhpur
Vinay Kumar vs State & Ors on 22 August, 2013
Author: Arun Bhansali
Bench: Arun Bhansali
D.B. CWP No. 10491/2013
1
IN THE HIGH COURT OF JUDICATURE FOR RAJATHAN AT JODHPUR
ORDER
D.B. Civil Writ Petition No. 10491/2013 Vinay Kumar versus State of Raj. & Ors.
Date of Order : 22nd August, 2013 HON'BLE MR. JUSTICE NARENDRA KUMAR JAIN HON'BLE MR. JUSTICE ARUN BHANSALI Dr. P.S. Bhati with Mr. Ravindra Singh, for the petitioner.
Mr. G.R. Punia Senior Counsel & AAG assisted by Mahendra Choudhary, for the respondents.
Learned counsel for both the parties agreed that present writ petition is fully covered by the decision of co-ordinate Division Bench of this Court in D.B. Civil Writ Petition No. 1723/2013 [Mitendra Singh Rathore & Ors. versus State of Raj. & Ors.] and other connected matters, decided on 30th July, 2013.
In view of joint agreement of the parties, the writ petition is disposed of, on the basis of Mitendra Singh Rathore & Ors. versus State of Raj. & Ors. (supra) case. Now, the case of the petitioners will be considered in the light of above referred judgment.
Stay application no. 8977/2013 also stands disposed of.
(Arun Bhansali),J. (Narendra Kumar Jain),J.
Mak/-
55All corrections made in the judgment/order have been incorporated in the judgment/order D.B. CWP No. 10491/2013 2 being emailed." Anil Makawana Jr. P.A