Hemendra Kumari Chouhan vs State Of Rajasthan
2022 Latest Caselaw 348 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 18114/2021

Hemendra Kumari Chouhan

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Dr. Nupur Bhati (through VC) For Respondent(s) : Mr. Milap Chopra for Mr. Akhilesh Rajpurohit (through VC)

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

06/01/2022

Learned counsel for the petitioner to supply a copy of the

petition to learned counsel appearing on caveat, who may

complete his instructions in the matter, as learned counsel for the

petitioner submits that the issue raised in the present petition is

squarely covered by judgment in Ranu Pandya & Anr. V. State of

Rajasthan & Ors.: S.B. Civil Writ Petition No.21060/2018, decided

on 9.12.2021 at Jaipur Bench.

A copy of the petition be also served on Mr. Pankaj Sharma,

AAG, who may complete his instructions in the matter.

List the petition on 18.01.2022. Connect with SBCWP

No.7799/2020.

Office is directed to reflect the name of Mr. Pankaj Sharma,

AAG, as counsel appearing for the respondents in the cause list as

well.

(ARUN BHANSALI),J 45-Sumit/-

Powered by TCPDF (www.tcpdf.org)