State Of Rajasthan vs Amita Sharma W/O Sh. Devendra ...
2021 Latest Caselaw 7570 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              D.B. Special Appeal Writ No. 620/2021

State Of Rajasthan
                                                                  ----Appellant
                                    Versus
Amita Sharma W/o Sh. Devendra Kumar Sharma
                                                                ----Respondent

D.B. Special Appeal Writ No. 621/2021

State Of Rajasthan

----Appellant Versus Santosh Choudhary D/o Sh. Mala Ram Choudhary, Wife Of Sh. Naresh Choudhary

----Respondent

D.B. Special Appeal Writ No. 623/2021

State Of Rajasthan

----Appellant Versus Poonam Sharma W/o Sh. Ashok Kumar Sharma

----Respondent

For Appellant(s) : Mr. C.L. Saini, AAG For Respondent(s) : Mr. Balkishan Saini

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MR. JUSTICE UMA SHANKER VYAS

Order

13/12/2021

Issue notice returnable on 05.01.2022. To be heard along

with SAW No.626/2021.

By way of ad-interim relief the judgment of the learned

single judge is stayed.

(2 of 2) [SAW-620/2021]

Learned advocate Shri Balkishan Saini waives notice on

behalf of respondents in each appeal. Counsel for the appellant

shall supply a copy of the appeal papers to him.

(UMA SHANKER VYAS),J (AKIL KURESHI),CJ

B.M. Gandhi/FR Bohra/ 04-06

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