Subhita Kumari vs State Of Rajasthan
2021 Latest Caselaw 9479 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 7221/2021

Subhita Kumari

----Petitioner Versus State Of Rajasthan & Ors.

                                                                                                   ----Respondents


                                   For Petitioner(s)        :     Mr. R.C. Joshi (through VC)
                                   For Respondent(s)        :

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

18/05/2021

Learned counsel for the petitioner undertakes to

remove the defects pointed out by the office within a period of ten days from today.

Issue notice. Issue notice of stay petition as well,

returnable within four weeks.

(VIJAY BISHNOI),J

30-msrathore/-

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