Smt. Santosh Kumari vs State Of Rajasthan
2022 Latest Caselaw 10021 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Civil Writ (PIL) Petition No. 2292/2021

Smt. Santosh Kumari

----Petitioner Versus State Of Rajasthan & Ors.

----Respondents

For Petitioner(s) : Mr. Jamta Ram Patel Advocate on behalf of Mr. Sunil Joshi Advocate. For Respondent(s) : Mr. K.S. Rajpurohit, Additional Advocate General.

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Judgment / Order

01/08/2022

At the request of learned counsel for the petitioner, the

matter is adjourned.

(VINOD KUMAR BHARWANI),J (MANINDRA MOHAN SHRIVASTAVA),J

Sanjay Kumawat-53

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