Rajasthan High Court - Jaipur
Akashdeep Arora And Anr vs State Of Raj & Anr on 10 August, 2010
Author: Ajay Rastogi
Bench: Ajay Rastogi
In the High Court of Judicature for Rajasthan
Jaipur Bench
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Civil Writ Petition No.10448/2010
Akashdeep Arora & Anr Versus State & Ors
Date of Order ::: 10/08/2010
Hon'ble Mr. Justice Ajay Rastogi
Mr. Ankit Sethi for Mr. Sanjeev Pra.Sharma, for petitioners
Counsel submits that in identical CWP-488/2010 (Sunita Vs. State), notices have been issued. Issue notice of writ & stay petition to respondents returnable within two weeks as to why the petition may not be finally disposed of at admission stage. Notices may be given Dasti, if desired. As regards interim relief, matter will be considered only after service. List after service alongwith CWP-488/10.
(Ajay Rastogi), J.
K.Khatri/p1/ 10448CW2010-Aug10-IsSmlar.doc