Smt Vineeta Sharma W/O Madan ... vs State Of Rajasthan
2022 Latest Caselaw 1994 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 D.B. Civil Writ Petition No. 3611/2022

                                   Smt Vineeta Sharma W/o Madan Sharma,
                                                                                                       ----Petitioner
                                                                       Versus
                                     State Of Rajasthan and Ors.
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Achintya Kaushik For Respondent(s) :

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE BIRENDRA KUMAR

Judgment / Order

05/03/2022

Issue notice to the respondents. Rule is made returnable by

08.03.2022.

Counsel for the petitioner is directed to supply copy of the

Petition in the Office of Advocate General.

List this matter on 08.03.2022. In the meantime, it would be

open for the petitioner to apply for the renewal of the liquor

vending license as may be advised. Any such application will be

without prejudice to the petitioner's right and contentions as well

as would be subject to the further orders that may be passed in

the writ petition.

(BIRENDRA KUMAR),J (PANKAJ BHANDARI),J

ARTI SHARMA /39

Powered by TCPDF (www.tcpdf.org)