Bhuvneshwari Ameta vs State Of Rajasthan
2022 Latest Caselaw 10723 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 11675/2022

Bhuvneshwari Ameta & Anr.

----Petitioners Versus State of Rajasthan & Ors.

----Respondents

For Petitioner(s) : Mr. Jayant Joshi For Respondent(s) : Dr. Bhawna Jangid, Dy.G.C.

HON'BLE MS. JUSTICE REKHA BORANA

Order

22/08/2022

Learned counsel for the petitioners submits that the

controversy in question is covered by the judgment of this Court

passed in S.B. Civil Writ Petition No.1111/2021; Rajnish

Kumar Meena & Ors. v. State of Rajasthan & Ors., decided on

26.07.2022.

Learned Dy.G.C. Dr. Bhawna Jangid prays for time to

complete her instructions on the aforesaid submission.

List the matter on 26.08.2022 after showing the name of

learned Dy.G.C. Dr. Bhawna Jangid in the cause list as counsel for

the respondents.

(REKHA BORANA),J 117-Sachin/-

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