Citation : 2021 Latest Caselaw 501 Raj/2
Judgement Date : 20 January, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Civil Misc. Application No. 285/2020
In
D.B. Civil Special Appeal Writ No. 391/2020
In
S.B. Civil Writ Petition No. 15962/2017
1. The State Of Rajasthan, Through Secretary Panchayati
Raj Department, Government Of Rajasthan, Secretariat,
Jaipur.
2. The Chief Executive Officer, Zila Parishad Dholpur District
Dholpur.
----Appellants
Versus
Maya Kumari D/o Vinod Kumar, Aged About 27 Years, Permanent
Resident Of Village And Post Bhojasar Via Nua, District
Jhunjhunu Rajasthan.
----Respondent
For Appellant(s) : Dr. Ganesh Parihar, Additional Advocate General For Respondent(s) : Mr. Sanjay Mehla, Advocate
HON'BLE MRS. JUSTICE SABINA HON'BLE MR. JUSTICE MANOJ KUMAR VYAS
Judgment / Order
20/01/2021
Heard.
Application is allowed for the reasons stated therein. Delay in
filing the appeal is condoned.
(MANOJ KUMAR VYAS),J (SABINA),J
Mohita /43
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