Rajasthan High Court - Jodhpur
State Of Raj. & Ors vs Arjun Singh Saharan & Anr on 27 May, 2016
Author: Sangeet Lodha
Bench: Sangeet Lodha
<p align="center"><b><font face="verdana" size="2">Case No. SAW - 1303 of 2014</font></b></p><br /> <p align="center"><textarea id="textfield" name="textfield" rows="27" cols="100"> D. B. Civil Special Appeal (W) No. 1303/2014 State of Rajasthan & Ors. Vs. Arjun Singh Saharan & Anr. In S.B.Civil Writ Petition No. 2000/2013 Date of Order : 27/05/2016 HON'BLE MR. JUSTICE SANGEET LODHA
HON'BLE MR. JUSTICE KAILASH CHANDRA SHARMA Mr. Anil Bissa, for the appellants.
Learned counsel appearing for the appellants submits that the controversy involved in this intra-court appeal stands set at rest by a Bench decision of this Court dated 17.12.2015 rendered in the matter of Govind Dan Charan Vs. State of Rajasthan and Ors. (D.B.Civil Special Appeal (W) No.1068/2014) and other connected appeals and therefore, the present appeal in the light of the said decision deserves to be dismissed.
Accordingly, the special appeal is dismissed in the light of the Bench of this Court in Govind Dan Charan's case (supra).
(KAILASH CHANDRA SHARMA), J. (SANGEET LODHA), J.
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