Devi Singh vs State Of Rajasthan
2021 Latest Caselaw 17956 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 15625/2018

Devi Singh

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Rishabh Purohit For Respondent(s) : None present

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

29/11/2021

Learned counsel for the petitioner is directed to

supply copy of the writ petition to learned counsel Ms. Anjana Jawa, who usually appears for the respondent

- PHED within three days.

List after two weeks while showing name of

Ms. Anjana Jawa, as counsel for the respondent - PHED,

in the cause list.

(VIJAY BISHNOI),J

67-msrathore/-

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