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Rukmani vs State Of Rajasthan
2022 Latest Caselaw 6341 Raj

Citation : 2022 Latest Caselaw 6341 Raj
Judgement Date : 28 April, 2022

Rajasthan High Court - Jodhpur
Rukmani vs State Of Rajasthan on 28 April, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Writ Contempt No. 961/2018

Smt. Rukmani D/o Shri Mohan Ram W/o Shri Prakash, aged 29 years, resident of Village Depalsar, Tehsil & District Churu.

----Petitioner Versus The State of Rajasthan & Ors.

----Respondents

For Petitioner(s) : Mr. R.S. Choudhary For Respondent(s) : Mr. K.S. Rajpurohit, AAG

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

28/04/2022

Learned counsel for the petitioner has submitted that this

writ contempt has rendered infructuous.

Accordingly, this writ contempt is dismissed as having

become infructuous.

(VIJAY BISHNOI),J 23-mohit/-

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