State Of Rajasthan vs Jaishree Kamboj
2021 Latest Caselaw 17980 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Spl. Appl. Writ No. 174/2020

State Of Rajasthan & Ors.

----Appellants Versus Jaishree Kamboj & Anr.

----Respondents

For Appellant(s) : Mr. Karan Singh Rajpurohit, AAG with Mr. Rajat Arora.

Mr. Sunil Beniwal, AAG.

For Respondent(s) : ---

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MR. JUSTICE SUDESH BANSAL

Order

30/11/2021

I.A. No. 01/2019:

Learned counsel for the applicants submitted that in the

impugned judgment, the learned Single Judge has decided four

petitions. In one of them, in the case of Zaiba and others Vs. The

State of Rajasthan and others, the State has already preferred an

appeal which has been allowed.

Issue fresh notice, returnable on 4th January, 2022.

(SUDESH BANSAL),J (AKIL KURESHI),CJ 7-jayesh/-

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