Aanchal Sodha vs State Of Rajasthan
2021 Latest Caselaw 17955 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 16358/2019

Aanchal Sodha

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

----Respondents

For Petitioner(s) : Mr. Ramdev Potalia For Respondent(s) : Mr. Rishi Soni

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

29/11/2021

Learned counsel for the petitioner has submitted that

he is not pressing prayer (a) of the writ petition and is only pressing the other prayers.

In such circumstances, the objection of learned

counsel for the respondents to the effect that the matter

is required to be heard by the Division Bench is not

tenable.

Learned counsel for the respondents seeks some

time to file reply to the writ petition. Time prayed for is

granted.

List after two weeks.

(VIJAY BISHNOI),J

71-msrathore/-

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