Kirasana vs State Of Rajasthan
2021 Latest Caselaw 17655 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 2965/2019

Kirasana

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : None present For Respondent(s) : None present

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

24/11/2021

As per the office report, PF and notices have not been filed.

Last opportunity of a week's time is granted to learned

counsel for the petitioner to file requisite PF and notices

On filing of the same, let fresh notices be issued to the

respondents, returnable within a period of six weeks thereafter.

If the requisite PF and notices are not filed within the

stipulated time, this writ petition shall stand dismissed

automatically without reference to the Bench.

(VIJAY BISHNOI),J

30-Arun/-

Powered by TCPDF (www.tcpdf.org)