Vidhya Sharma vs State Of Rajasthan
2022 Latest Caselaw 5178 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 3546/2022

Vidhya Sharma

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Vikram Singh Bhati For Respondent(s) :

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

06/04/2022

Issue notice to the respondents, returnable on 18.04.2022.

Learned counsel Mr. Harshit Bhurani is directed to accept

notice on behalf of the respondents.

List the matter on 18.04.2022 while showing name of Mr.

Harshit Bhurani as counsel for the respondents in the cause list.

(VIJAY BISHNOI),J 27-mohit/-

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