Pramila Kumari vs State Of Rajasthan
2021 Latest Caselaw 9389 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 6581/2021

Pramila Kumari

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : None Present

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

06/05/2021

Defects pointed out by the registry have not been cured.

Learned counsel for the petitioner is granted time to cure the

defects.

The matter is adjourned.

(VIJAY BISHNOI),J

36-Arun/-

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