Rekha Khatick vs State Of Rajasthan
2022 Latest Caselaw 4314 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 11212/2018

Rekha Khatick

----Petitioner Versus State Of Rajasthan

----Respondent Connected With S.B. Civil Writ Petition No. 11995/2018 Usha Kumari

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Yashpal Khileree For Respondent(s) : Mr. Idan Choudhary for Ms. Vandana Bhansali

HON'BLE MS. JUSTICE REKHA BORANA

Order

16/03/2022

Learned counsel for the petitioner submits that the

controversy in question rests decided vide judgment in S.B. Civil

Writ Petition No. 11443/2016 Sunila Kumari V/s State of

Rajasthan, which has been affirmed by the Division Bench of this

Court.

Counsel Mr. Idan Choudhary appearing on behalf of counsel

Ms. Vandana Bhansali prays for some time as Ms. Bhansali is not

in the town.

List the matter on 29.03.2022.

Application for early hearing is disposed of accordingly.

(REKHA BORANA),J 15- 16-Dharmendra/- Abhishek/-

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