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Sangeeta Kapoor vs State Of Rajasthan
2022 Latest Caselaw 2152 Raj

Citation : 2022 Latest Caselaw 2152 Raj
Judgement Date : 7 February, 2022

Rajasthan High Court - Jodhpur
Sangeeta Kapoor vs State Of Rajasthan on 7 February, 2022
Bench: Rekha Borana

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 17998/2018

Sangeeta Kapoor

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Prashant Tatia for Mr. S. S. Rajpurohit (through VC). For Respondent(s) : Mr. Kailash Choudhary for Mr. Manish Vyas, AAG (through VC).

HON'BLE MS. JUSTICE REKHA BORANA

Order

07/02/2022

Learned counsel for the respondents prays for time to seek

instructions and to ascertain whether the matter is covered by the

judgment passed by this Court in D.B. Special Appeal (Writ)

No. 663/2015 ; State of Rajasthan & Anr. v. The

Management Committee Sh. Bhagwan Das Todi College

decided on 06.11.2015.

List the matter on 23.02.2022.

(REKHA BORANA),J 12-Sachin/-

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