Smt.Sharmila And Ors vs State Of Rajasthan And Ors
2022 Latest Caselaw 9507 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 2362/2017

Smt.sharmila and Ors.

----Petitioners Versus State of Rajasthan and Ors.

                                                                                                     ----Respondents


                                   For Petitioner(s)          :     Mr. Himmat Jagga
                                   For Respondent(s)          :     --

HON'BLE MS. JUSTICE REKHA BORANA

Order

20/07/2022

The matter comes up on an application for disposal of the

writ petition in terms of the judgment rendered in Smt.

Rameshwari Devi Vs. State of Raj. (S.B.C.W.P.

No.2072/2015, decided on 03.5.2017) reported in 2017(2)

WLC (Raj.) UC 205 which has been affirmed by the Division Bench

judgment passed in D.B. Special Appeal Writ No.1539/2017

(The State of Raj. Vs. Smt. Rameshwari Devi, decided on

27.11.2017).

As none is present on behalf of the respondents, let the

matter be listed on 26.07.2022.

(REKHA BORANA),J

217-AnilKC/-

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