Rajasthan High Court - Jaipur
State Of Raj And Ors vs Hanuamn Prasad Jain on 6 December, 2012
Author: Bela M. Trivedi
Bench: Ajay Rastogi, Bela M. Trivedi
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH D.B. Special Appeal (Writ) No.1434/2012 State of Rajasthan & ors. Versus Hanuman Prasad Jain Date of Order : 06.12.2012 HON'BLE MR. JUSTICE AJAY RASTOGI HON'BLE MS. JUSTICE BELA M. TRIVEDI Mr. S.D. Khaspuria on behalf of Dr. V.B. Sharma, for appellants. Mr. Ram Rakh Sharma, for respondent.
*** Counsel for appellants submits that common judgment was passed by the learned Single Judge against which one of the special appeal preferred bearing D.B. Special Appeal (Writ) No.563/2012 (D) (State of Rajasthan & Ors. Versus Satish Chand Agarwal & Ors.) came to be dismissed by the Division Bench of this Court vide judgment 31.05.2012.
In the light of the judgment dated 31.05.2012 (supra) the present appeal is devoid of merit and accordingly stands dismissed.
[BELA M. TRIVEDI], J. [AJAY RASTOGI], J. R.Vaishnav 20. Certificate:
All corrections made in the judgment/order have been incorporated in the judgment/order being emailed.
Ramesh Vaishnav Jr.P.A