Neha Sharma D/O Harish Sharma vs State Of Rajasthan
2022 Latest Caselaw 3166 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                      S.B. Civil Writ Petition No. 4602/2022

                                    Neha Sharma D/o Harish Sharma
                                                                                                             ----Petitioner
                                                                              Versus
                                    State Of Rajasthan
                                                                                                           ----Respondent

For Petitioner(s) : Mr. R.P. Saini For Respondent(s) : Mr. Bharat Saini

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

19/04/2022

Counsel for the petitioner is directed to place on record the

judgment passed by the Co-ordinate Bench of this Court in the

matter of Umesh Singhal.

Counsel for the petitioner may supply a copy of the writ

petition in the office of Mr. Bharat Saini, Adv., during the course of

the day.

Office is directed to show the name of Mr. Bharat Saini, Adv.,

as counsel for the respondents in the cause list.

List after two weeks.

(INDERJEET SINGH),J

Upendra Pratap Singh /111

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