Rajasthan High Court - Jodhpur
Learned Counsel For The Parties State ... vs State & on 10 July, 2015
Author: Sandeep Mehta
Bench: Sandeep Mehta
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
ORDER
S.B.CIVIL WRIT PETITION NO. 5415/2014 Date of order : 10.7.2015 HON'BLE MR. JUSTICE SANDEEP MEHTA Ms. Deepika Vyas, for the petitioners. Mr. Khet Singh, for the respondents.
<><><> Learned counsel for the parties state that similar controversy as the one involved in the instant writ petition was examined by this Court in the case of Mukesh Ojha Vs. State & Ors. being S.B.Civil Writ Petition No. 12880/2012 decided on 6.12.2012. Thus, the instant writ petition is also required to be decided in the light of aforesaid order.
Accordingly, the instant writ petition is dismissed in the light of the aforesaid decision in Mukesh Ojha's case.
(SANDEEP MEHTA), J.
/Sushil/