Rajasthan High Court - Jaipur
Ashok Kumar Kashyap vs State Of Raj And Anr on 6 July, 2018
Author: Ashok Kumar Gaur
Bench: Ashok Kumar Gaur
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writs No. 9816/2018
Ashok Kumar Kashyap ----Petitioner
Versus
State Of Raj And Anr ----Respondent
For Petitioner(s) : Ms.Madhumita Das, Advocate. For Respondent(s) : Mr.Virendra Lodha, Senior Advocate assisted by Mr.Jai Lodha, Advocate. Mr.Arpit Srivastava, Dy.Govt.Counsel. HON'BLE MR. JUSTICE ASHOK KUMAR GAUR Order 06/07/2018 Counsel for the petitioner submits that reply to the writ petition as well as application filed under Article 226(3) of the Constitution of India have been filed by the respondents and he needs time to file rejoinder to the reply and reply to the application filed under Article 226(3) of the Constitution of India as well.
Counsel for the respondent Mr.Lodha submits that there is ex-parte order which requires adjudication.
One week's time is granted to file rejoinder and reply to the application filed under Article 226(3) of the Constitution of India.
List this case along with S.B.Civil Writ Petition Nos.9803/2018, 9804/2018, 9805/2018 & 9802/2018, on 18.07.2018, as prayed.
(ASHOK KUMAR GAUR),J Solanki DS, PS/10 Powered by TCPDF (www.tcpdf.org)