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Suman Kumari vs State Of Rajasthan
2021 Latest Caselaw 18508 Raj

Citation : 2021 Latest Caselaw 18508 Raj
Judgement Date : 6 December, 2021

Rajasthan High Court - Jodhpur
Suman Kumari vs State Of Rajasthan on 6 December, 2021
Bench: Arun Bhansali

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 3324/2020

Suman Kumari

----Petitioner Versus State Of Rajasthan

----Respondent Connected With S.B. Civil Writ Petition No. 9822/2019 Vimal Trivedi

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Rajat Dave.

Mr. Yashpal Khileree. For Respondent(s) : Mr. K.S. Rajpurohit, AAG.

Mr. Shreyansh Mehta.

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

06/12/2021

Learned AAG submits that issue raised in the petitions is

squarely covered by judgment in State of Rajasthan v. Satya Dev

Bhagaur: D.B. Spl. Appl. Writ No.837/2019, decided on

13.08.2019.

Learned counsel for the petitioners submit that the issue is

pending consideration before Hon'ble Supreme Court.

In view of the submissions made, list the matters in the

month of February, 2022.

(ARUN BHANSALI),J

1-pradeep/-

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