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Smt. Rukman Kanwar vs State Of Rajasthan
2022 Latest Caselaw 4052 Raj

Citation : 2022 Latest Caselaw 4052 Raj
Judgement Date : 14 March, 2022

Rajasthan High Court - Jodhpur
Smt. Rukman Kanwar vs State Of Rajasthan on 14 March, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 3514/2022

Smt. Rukman Kanwar

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Alkesh Agarwal For Respondent(s) :

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

14/03/2022

Learned counsel for the petitioner prays for some more time

for making suitable amendments in the writ petition. Time prayed

for is granted.

In the meantime, Mr. Agarwal is directed to supply copy of

the amended writ petition to Mr. Sunil Beniwal, learned AAG

appearing for the Panchayati Raj Department.

List the matter on 29.03.2022 while showing name of Mr.

Sunil Beniwal, AAG as counsel for the respondent in the cause list.

(VIJAY BISHNOI),J 26-mohit/-

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