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Mamta Panwar vs State Of Rajasthan
2022 Latest Caselaw 4034 Raj

Citation : 2022 Latest Caselaw 4034 Raj
Judgement Date : 14 March, 2022

Rajasthan High Court - Jodhpur
Mamta Panwar vs State Of Rajasthan on 14 March, 2022
Bench: Pushpendra Singh Bhati
                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                  S.B. Crml Leave To Appeal No. 30/2022

                                   Mamta Panwar D/o Shri Ramesh Panwar, Aged About 30 Years,
                                   R/o 1723, Meghwal Basti, Rajaram Park, Rajbag, Sursagar,
                                   Jodhpur (Raj.)
                                                                                                      ----Appellant
                                                                      Versus
                                   1.       State Of Rajasthan, Through Pp
                                   2.       Smt. Seema W/o Amar Singh, R/o House No. 57-B,
                                            Sukhram Nagar, Rajbag, Sursagar, Jodhpur (Raj.)
                                                                                                   ----Respondents


                                   For Appellant(s)         :     Mr. KL Chauhan
                                   For Respondent(s)        :     Mr. NS Bhati, PP



                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                            Judgment / Order

                                   14/03/2022

                                         In wake of instant surge in COVID-19 cases and spread of its

                                   highly infectious Omicron variant, abundant caution is being

                                   maintained, while hearing the matters in the Court, for the safety

                                   of all concerned.

                                         Counsel for the appellant submits that extra-set has already

                                   been filed.

                                         Office to check and proceed.



                                                                 (DR.PUSHPENDRA SINGH BHATI),J.

73-Sanjay/-

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