Anita Meena vs State Of Rajasthan
2022 Latest Caselaw 2581 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 17526/2021

Anita Meena

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Ripudaman Singh.

For Respondent(s) :

HON'BLE MR. JUSTICE ARUN BHANSALI Order 14/02/2022

Learned counsel for the petitioner prays for time to point out

the outcome of the directions given in the case of Ramesh Chand

Saini & Ors. v. State of Rajasthan & Ors.: D.B. Civil Writ Petition

No.4253/2019, Lekhraj Meena & Ors. v. State of Rajasthan &

Ors.: S.B. Civil Writ Petition No.10692/2018 and Anuradha Joshi &

Ors. v. State of Rajasthan & Ors.: S.B. Civil Writ Petition

No.11372/2020, which has been made the basis by the petitioner

by filing Annex.3, wherein, judgment has been delivered in the

case of Anuradha Joshi (supra) based on Division Bench order in

Ramesh Chand Saini and Single Judge order in Lekh Raj Meena

(supra).

Needful may be done within a period of two weeks.

List on 2.3.2021.

Office is directed to reflect the name of Mr. Ripudaman Singh

as counsel appearing for the petitioner in the cause list.

(ARUN BHANSALI),J 59-Sumit/-

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