Rajasthan High Court - Jaipur
Rajasthan Small Mines (Chejapatthar) ... vs State Of Rajasthan on 1 April, 2022
Bench: Manindra Mohan Shrivastava, Sameer Jain
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Civil Writ Petition No. 5199/2022
Rajasthan Small Mines (ChejaPatthar) Lease Holders Association &
Ors.
----Petitioners
Versus
State Of Rajasthan & Ors.
----Respondents
For Petitioner(s) : Mr. Anuroop Singhi Advocate with Mr. Aditya Vijay Advocate.
For Respondent No.1 : Major R.P. Singh, Additional Advocate General with Mr. Jaivardhan Singh Shekhawat Advocate.
For Respondent No.2 : Mr. Punit Singhvi Advocate with Mr. Ayush Singh Advocate.
For Respondent No.3 : Mr. Devesh Yadav Advocate on behalf of Mr. R.D. Rastogi, Additional Solicitor General.
For Respondent No.4 : Mr. Kinshuk Jain Advocate.
HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE SAMEER JAIN Judgment / Order 01/04/2022 Major R.P. Singh, Additional Advocate General appears and takes notice on behalf of respondent No.1.
Mr. Punit Singhvi, Advocate appears and takes notice on behalf of respondent No.2.
Mr. Devesh Yadav, Advocate appears and takes notice on behalf of respondent No.3.
Mr. Kinshuk Jain, Advocate appears and takes notice on behalf of respondent No.4.
Learned counsels for the respondents are granted two weeks time to file reply to the writ petition and/or reply to the stay application.
Matter be listed immediately after two weeks for consideration.
(SAMEER JAIN),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ Sanjay Kumawat-48 (Downloaded on 05/04/2022 at 09:14:23 PM) Powered by TCPDF (www.tcpdf.org)