Smt. Noorti Devi vs State Of Rajasthan
2021 Latest Caselaw 17951 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Writ Restoration No. 259/2019 Smt. Noorti Devi W/o Late Shri Mahendra Kumar, Aged About 35 Years, Resident Of Harijan Basti, Kuchera, District Nagaur.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Local Self Department, Government Of Rajasthan, Secretariat, Jaipur.

2. The Secretary, Department Of Personnel, Government Of Rajasthan, Secretariat, Jaipur.

3. The Municipal Corporation,., Nagaur Through Its Commissioner.

                                                                                                     ----Respondents


                                   For Petitioner(s)            :   Mr. DLR Vyas
                                   For Respondent(s)            :

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order

29/11/2021

The application preferred on behalf of the petitioner for

restoration of SBCWP No. 9863/2014 is considered and allowed.

The writ petition is restored to its original number.

Let the writ petition No. 9863/2014 be listed today itself.

(VIJAY BISHNOI),J

Surabhii/31-

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