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Rani Kunwar Rajput vs State Of Rajasthan
2022 Latest Caselaw 1081 Raj

Citation : 2022 Latest Caselaw 1081 Raj
Judgement Date : 21 January, 2022

Rajasthan High Court - Jodhpur
Rani Kunwar Rajput vs State Of Rajasthan on 21 January, 2022
Bench: Rekha Borana

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 12713/2019

Rani Kunwar Rajput

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Rishabh Purohit for Mr. Baljinder Singh Sandhu, through V.C.

For Respondent(s) : Mr. K.K. Bissa, through V.C.

HON'BLE MS. JUSTICE REKHA BORANA

Order

21/01/2022

Counsel for the petitioner submits that the controversy in

question rests decided by the judgment passed in S.B. Civil Writ

Petition No. 4384/2020 (Smt. Neeraj vs. State of Rajasthan &

Ors). Counsel for the respondent does not dispute the same.

In view of the submissions made, the present petition is also

allowed in terms of Smt. Niraj's case.

(REKHA BORANA),J

Ashutosh-20

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