Rajasthan High Court - Jaipur
Reekha Sharma And Ors vs State Of Raj And Ors on 10 December, 2010
Author: Ajay Rastogi
Bench: Ajay Rastogi
In the High Court of Judicature for Rajasthan
Jaipur Bench
**
Civil Writ Petition No.4250/2009
Reeka Sharma & Ors Versus State & Ors
Date of Order ::: 10/12/2010
Hon'ble Mr. Justice Ajay Rastogi
Mr. GL Sharma, for petitioner.
Counsel submits that the issue raised herein has been examined by this Court in CWP-4461/2009 (Bholaram & Ors Vs. State & Ors) & cognate cases decided vide order dt. 19/04/2010, which was modified by Division Bench in Special Appeal (Writ) No.517/2010 (State Vs. Giriraj Prasad Rawal & Ors) vide order dt.01/10/2010.
Notices have already been issued vide order dt.15/05/2009, which have not yet been served. Two sets of paper book of the petition be supplied to Shri Dinesh Yadav, AAG Government Counsel who appeared on behalf of respondent-Department in aforesaid cases. Receipt whereof be filed in the Registry which on its filing, shall show name of Shri Dinesh Yadav, Govt. Counsel in the cause list and list on 21/12/2010 alongwith CWP-14032/10 and cognate cases. (Ajay Rastogi), J.
K.Khatri/p1/ 4250CW2009-Dec10Adj.do