State Of Rajasthan vs Renu Joshi W/O Madhup Joshi
2022 Latest Caselaw 5147 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                      D.B. Special Appeal (Writ) No. 895/2022

                                   State Of Rajasthan & Anr.
                                                                                                         ----Appellants
                                                                           Versus
                                   Renu Joshi
                                                                                                        ----Respondent

For Appellant(s) : Mr. Rajesh Maharshi, Additional Advocate General with Mr. Udit Sharma Advocate.

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MRS. JUSTICE SHUBHA MEHTA

Judgment / Order

26/07/2022

Issue notice to the respondent on payment of P.F. within

three days.

Notices be made returnable within three weeks for disposal

of this petition at the motion stage itself.

The issuance of notice may be brought to the notice of the

Court where contempt petition is pending.

(SHUBHA MEHTA),J (MANINDRA MOHAN SHRIVASTAVA),J

Sanjay Kumawat-7

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