Manju Joshi vs State Of Rajasthan
2022 Latest Caselaw 1122 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 15387/2018

Leela

----Petitioner Versus State Of Rajasthan

----Respondent Connected With

1. S.B. Civil Writ Petition No. 15328/2018

2. S.B. Civil Writ Petition No. 15329/2018

3. S.B. Civil Writ Petition No. 15332/2018

4. S.B. Civil Writ Petition No. 15353/2018

5. S.B. Civil Writ Petition No. 15378/2018

6. S.B. Civil Writ Petition No. 15379/2018

7. S.B. Civil Writ Petition No. 15381/2018

8. S.B. Civil Writ Petition No. 15410/2018

For Petitioner(s) : Mr. Kailash Jangid (through VC). For Respondent(s) : Mr. Vishal Jangid (through VC).

HON'BLE MS. JUSTICE REKHA BORANA

Order

24/01/2022

Learned counsel for the respondents submits that the

present issue in question is covered by the judgment passed by

Jaipur Bench of this Court in S.B. Civil Writ Petition No.

22546/2018.

Learned counsel for the petitioners seeks time to ascertain

the same.

List these matters on 28.01.2022.

(REKHA BORANA),J 21 to 29-Sachin/-

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