State Of Rajasthan vs Prachi Saxena Daughter Of Shri ...
2022 Latest Caselaw 1379 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   D.B. Special Appeal Writ No. 504/2020

                                   State Of Rajasthan
                                                                                                         ----Appellant
                                                                        Versus
                                   Prachi Saxena Daughter Of Shri Krishna Swaroop Saxena
                                                                                                       ----Respondent

For Appellant(s) : Mr. C.L. Saini, AAG through VC For Respondent(s) : Mr. Vijay Choudhary through VC Mr. S.K. Singodiya through VC Mr. M.F. Baig through VC

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MR. JUSTICE SUDESH BANSAL

Order

08/02/2022

D.B. Civil Misc. Application No.376/2020:

For the reasons stated in the application and those made out

before us during the course of arguments, delay in filing the

appeal is condoned. The application stands disposed of.

D.B. Special Appeal Writ No. 504/2020:

List on 10.02.2022.

Till further orders impugned judgment of learned Single

Judge in the review petition is stayed.

(SUDESH BANSAL),J (AKIL KURESHI),CJ

KAMLESH KUMAR /s-69

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