Rajasthan High Court - Jaipur
Kushal Bhardwaj S/O Narender Bhardwaj vs The State Of Rajasthan on 5 August, 2022
Author: Inderjeet Singh
Bench: Inderjeet Singh
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 11616/2022
Kushal Bhardwaj S/o Narender Bhardwaj
----Petitioner
Versus
The State Of Rajasthan
----Respondent
For Petitioner(s) : Mr. Ram Pratap Saini
Mr. Aamir Khan
For Respondent(s) :
HON'BLE MR. JUSTICE INDERJEET SINGH
Order
05/08/2022
Heard counsel for the petitioner.
Issue notice of the writ petition as well as of the stay application to the respondents, returnable by four weeks.
Counsel for the petitioner may supply a copy of the writ petition in the office of Mr. S.S. Raghav, AAG, during the course of the day.
Office is directed to show the name of Mr. S.S. Raghav, AAG, as counsel for the respondents, in the cause list.
List after four weeks.
(INDERJEET SINGH),J Upendra Pratap Singh /426 (Downloaded on 08/08/2022 at 09:56:41 PM) Powered by TCPDF (www.tcpdf.org)