State Of Rajasthan vs Salma Sultana
2022 Latest Caselaw 1082 Raj

(1 of 1) [SAW-276/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Spl. Appl. Writ No. 276/2021

State Of Rajasthan

----Appellant Versus Salma Sultana

----Respondent

For Appellant(s) : Mr. Sunil Beniwal, AAG through VC For Respondent(s) : -

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Order

21/01/2022

Shri Sunil Beniwal, learned AAG submits that Shri Ramesh

Kumar Prajapat, Advocate, has already put in appearance on

behalf of the respondents. Thus, his name shall henceforth be

shown in the cause list. Since, the writ petition was allowed ex-

parte and as the judgment dated 29.07.2020 was passed during

Covid pandemic period, the office objections including that of

delay are waived.

List the appeal for admission after one week.

(VINOD KUMAR BHARWANI),J (SANDEEP MEHTA),J

2-/Devesh/-

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