Nazam Khan Vs State Of Rajasthan
.... may take long time to conclude. Thus, learned counsel submitted that the applicant may be enlarged on bail. 3. Per contra, learned Public Prosecutor vehemently opposed the bail application. 4. Considering the arguments advanced by the counsel for the parties and looking to the overall ...
Rajasthan High Court
Chain Singh Vs State Of Rajasthan And Others
.... the facts are not identical. As already held, the terms of the agreement executed between the parties did not entitle the State Government to unilaterally extend its term after expiry by efflux of time that too with new terms and conditions onerous to the licence holders. This Court is in r ...
Rajasthan High Court
Parshan Singh Vs State Of Rajasthan And Others
.... ereafter grant notional increment to the petitioners. The petitioners’ pension would consequently be refixed. The appropriate orders be issued and the arrears of pension be paid to the petitioners within a period of three months from the date of receipt of certified copy of this order. 43. ...
Rajasthan High Court
Madhusudan Bishnoi Vs State Of Rajasthan
.... 018. The applicant is behind the bars. The trial may take long time to conclude. Thus, learned counsel submitted that the applicant may be enlarged on bail. 3. Per contra, learned Public Prosecutor vehemently opposed the bail application. 4. Considering the arguments advanced by the co ...
Rajasthan High Court
Punma Ram Vs State Of Rajasthan
.... may take long time to conclude. Thus, learned counsel submitted that the applicant may be enlarged on bail. 3. Per contra, learned AAG vehemently opposed the bail application. 4. Considering the arguments advanced by the counsel for the parties and looking to the overall facts and cir ...
Rajasthan High Court
Nahar Singh Vs State Of Rajasthan
.... ay take long time to conclude. Thus, learned counsel submitted that the applicant may be enlarged on bail. 3. Per contra, learned AAG vehemently opposed the bail application. 4. Considering the arguments advanced by the counsel for the parties and looking to the overall facts and circ ...
Rajasthan High Court
Gunesha Ram Vs State Of Rajasthan
.... t. The applicant is behind the bars. The trial may take long time to conclude. Thus, learned counsel submitted that the applicant may be enlarged on bail. 4. Per contra, learned Public Prosecutor vehemently opposed the bail application. 5. Considering the arguments advanced by the coun ...
Rajasthan High Court
Jorawar Singh Vs State Of Rajasthan
.... /2023. The applicant is behind the bars. The trial may take long time to conclude. Thus, learned counsel submitted that the applicant may be enlarged on bail. 3. Per contra, learned Public Prosecutor vehemently opposed the bail application. 4. Considering the arguments advanced by the ...
Rajasthan High Court
Hariom Vs Union Of India And Others
.... ilege is not applicable for the airmen whose wife is working in Central/ State Govt. aided institutions. Appointment letter and latest serving certificate (certifying permanent employability) from the employer/ head of the organization should be attached with the application.” Clause 29 of ...
Rajasthan High Court
Ram Kumar And Others Vs State Of Rajasthan And Others
.... o.3, as alleged by the respondent. On the contrary, there is a civil litigation pending between the families of the two. Learned counsel submitted that the petitioner is suffering from serious ailments qua which material has been placed on record and keeping into consideration her ill health, th ...
Rajasthan High Court
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