Jamna Devi vs State Of Rajasthan And Ors
2021 Latest Caselaw 17438 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 4352/2018

Jamna Devi

---Petitioner Versus

State Of Rajasthan And Ors.

----Respondents

For Petitioner(s) : Mr. Harish Purohit

For Respondent(s) : Mr. Anil Gaur, AAG with Mr. Salman Agha

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

22/11/2021

The matter comes up for consideration of application

(01/21) preferred on behalf of the respondents seeking

withdrawal of the earlier reply filed in response to the

writ petition. It is submitted that due to inadvertence,

earlier a reply in the writ petition was filed in relation to

some other case due to similarity in the name of the

petitioner.

It is noticed that a fresh reply to the writ petition has

already been filed by the respondents.

(2 of 2) [CW-4352/2018]

In such circumstances, the aforesaid application

preferred on behalf of the respondents, seeking

withdrawal of the earlier reply filed in the writ petition, is

considered and allowed.

Office to proceed.

Interim order, if any, to continue till the next date.

(VIJAY BISHNOI),J

25-msrathore/-

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