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Smt. Neeta Sharma W/O Shri Mahesh ... vs State Of Rajasthan
2021 Latest Caselaw 7896 Raj/2

Citation : 2021 Latest Caselaw 7896 Raj/2
Judgement Date : 20 December, 2021

Rajasthan High Court
Smt. Neeta Sharma W/O Shri Mahesh ... vs State Of Rajasthan on 20 December, 2021
Bench: Rekha Borana
                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 9750/2019

                                   Smt. Neeta Sharma W/o Shri Mahesh Kumar Sharma
                                                                                                       ----Petitioner
                                                                        Versus
                                   State Of Rajasthan
                                                                                                     ----Respondent

For Petitioner(s) : Mr. Akshay Sharma for Mr. Akhil Simlote For Respondent(s) :

HON'BLE MS. JUSTICE REKHA BORANA

Order

20/12/2021

Learned counsel for the petitioner states that the present

matter is covered by the judgment of this Court dated 14.05.2019

passed in S.B. C.W.P. No.12691/2016 [Smt. Manjari Mehta &

Ors. Vs. State of Rajasthan & Anr.].

Issue notice. Notices be made returnable on 14.03.2022.

(REKHA BORANA),J

AARZO ARORA /13

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