Smt. Santosh Devi W/O Arun Kumar ... vs State Of Rajasthan
2021 Latest Caselaw 7901 Raj/2

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                               S.B. Writ Miscellaneous Application No. 203/2021

                                    Smt. Santosh Devi W/o Arun Kumar Mehla
                                                                                                       ----Petitioner
                                                                        Versus
                                    State Of Rajasthan
                                                                                                     ----Respondent

For Petitioner(s) : Ms. Priyanka Pareek, AGC through V.C.

For Respondent(s) : Mr. Tarun Choudhary

HON'BLE MS. JUSTICE REKHA BORANA Order 21/12/2021

Matter comes upon an application filed on behalf of the

respondents for recalling of the order dated 23.11.2021.

On 23.11.2021, both the counsel had jointly made a

statement that the controversy is covered by judgment dated

08.09.2015 passed in SB Civil Writ Petition No. 10616/2015; Smt.

Pushpa Trivedi and Others Vs. State Women and Child &

Ors. in view of the statement made by the counsels, the petition

was decided in terms of Pushpa Trivedi's case.

The present application has been filed by the respondents

stating that due to some misconception, the said statement was

given by the counsel whereas the matter is not covered by Pushpa

Trivedi's case.

In view of the facts stated in the application and statement

made by the counsel, the application is allowed and order dated

23.11.2021 passed by this Court is recalled.

Let the matter be listed for admission on 07.01.2022.

(REKHA BORANA),J

ashu /91

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