HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR D.B. Habeas Corpus Petition No. 62/2017 Smt.lahari
----Petitioner Versus State Of Rajasthan And Ors.
----Respondent Connected With D.B. Civil Writ Petition No. 8567/2017 Miss Narayani Minor
----Petitioner Versus State Of Rajasthan And Ors.
----Respondent For Petitioner(s) : Mr. Amitabh Acharya For Respondent(s) : Mr. Anil Joshi, AAG HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE ANOOP KUMAR DHAND Judgment / Order 06/12/2021 Mr. Anil Joshi, learned AAG -cum-Incharge seeks ten days' time to file fresh PF and notices along with fresh address of the newly added respondent - Narayani.
On filing of the same, let fresh notice be issued to the newly added respondent - Narayani, returnable within a period of four weeks thereafter.
(ANOOP KUMAR DHAND),J (VIJAY BISHNOI),J 19-20 mohit/-
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