Rajasthan High Court - Jodhpur
Kamal Kant Purohit & Ors vs State Of Raj. & Ors on 29 August, 2013
Bench: Amitava Roy, Arun Bhansali
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
:ORDER:
D.B. CIVIL WRIT PETITION NO.4211/2013
Kamal Kant Purohit & Ors.
Vs.
The State of Rajasthan & Ors.
Date of Order :: 29th August, 2013
PRESENT
HON'BLE THE CHIEF JUSTICE MR.AMITAVA ROY
HON'BLE MR. JUSTICE ARUN BHANSALI
Mr. Harish Purohit, for the petitioners.
Mr. G.R. Punia, AAG, Senior Advocate assisted by
Mr. Mahendra Choudhary, for the respondent-State.
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BY THE COURT:
Heard learned counsel for the parties.
It is submitted that the issues involved herein are squarely covered by the decision dated 11.07.2013 rendered in batch of writ petitions being D.B. Civil Writ Petition No.4431/2013 (Pankaj Vaderi & Ors. vs. State of Rajasthan & Ors.).
We have perused the text of the order dated 11.07.2013. In view of the submissions made, this petition is disposed of in the lines as adjudicated in the aforementioned writ petition.
(ARUN BHANSALI),J. (AMITAVA ROY), CJ.
A.K. Chouhan
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