Smt.Lahari vs State Of Rajasthan And Ors
2021 Latest Caselaw 18497 Raj

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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