Raziya Begum vs State Of Rajasthan
2022 Latest Caselaw 10114 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 4453/2019

Raziya Begum

----Petitioner Versus State Of Rajasthan & Ors

----Respondents

For Petitioner(s) : Mr. Rahul Sharma For Respondent(s) : ----

HON'BLE MS. JUSTICE REKHA BORANA Order 02/08/2022

Learned counsel for the petitioner is permitted to remove the

defects as pointed out by the office in the Court.

Learned counsel submits that the matter is covered by the

judgment passed in D.B. Civil Special Appeal Writ

No.1068/2014; Govind Dan Charan v. State of Rajasthan &

Ors. decided on 17.12.2015.

Let a copy of the writ petition be served on learned AAG Mr.

Karan Singh Rajpurohit who regularly appears on behalf of the

respondent department.

Learned AAG Mr. Karan Singh Rajpurohit may complete his

instructions and file reply by the next date.

List the matter on 05.08.2022 after showing the name of

learned AAG Mr. Karan Singh Rajpurohit in the cause list as

counsel for the respondents.

(REKHA BORANA),J

26-Dharmendra/-

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