Shanti Devi vs State Of Rajasthan
2021 Latest Caselaw 16123 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Writ Contempt No. 298/2021

Shanti Devi

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Manoj Bohra For Respondent(s) :

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE SUDESH BANSAL

Judgment / Order

23/10/2021

Learned counsel for the petitioner seeks time to file

requisites for the unserved respondents so also to move

appropriate application for substituting respondent No.3, who has

been transferred.

If the requisites are filed within a period of one week from

today, let notices be issued to the respondents, returnable within

three weeks thereafter.

(SUDESH BANSAL),J (VIJAY BISHNOI),J

Surabhii/28-

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