Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Rajasthan High Court - Jaipur

Narendra Singh Gurjar vs Raj Civil Service Appel Tribun on 27 April, 2011

Author: Ajay Rastogi

Bench: Ajay Rastogi

    

 
 
 

 	                In the High Court of Judicature for Rajasthan 
				                 Jaipur Bench 
					                  **
                       Civil Writ Petition No.8744/2008
                    Narendra Singh Versus RCSAT & Ors 

	        Date of Order     :::       27/04/2011

			        Hon'ble Mr. Justice Ajay Rastogi 
  
None, for petitioner.

Mr. Ganesh Meena, Govt. Counsel, for State Petitioner was transferred pursuant to order dt.21/05//2008 but while issuing notices no interim order was granted by the Court; in absence whereof, the petitioner must have joined pursuant to the order impugned herein. On account of change in circumstances, instant writ petition has become infructuous and is accordingly dismissed.

(Ajay Rastogi), J.

K.Khatri/p1/ 8744CW2008NoStayApr27TrnsDsp.do