Sumitra Bishnoi vs State Of Rajasthan
2022 Latest Caselaw 4042 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 17208/2021

Sumitra Bishnoi

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr Hemant Dutt For Respondent(s) : Mrigraj Singh

HON'BLE MR. JUSTICE ARUN BHANSALI

Judgment / Order

14/03/2022

Learned counsel for the petitioner prays for and is granted

two weeks time to file reply to the application filed under Article

226(3) of the Constitution of India and rejoinder to the reply filed

by the respondents.

List after two weeks.

Interim order is extended till next date.

(ARUN BHANSALI),J 66-MMA/-

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