Vineeta vs State Of Rajasthan
2022 Latest Caselaw 4673 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4400/2022

Vineeta W/o Dhanraj Gehlot, Aged About 35 Years, B/c Mali, R/o Barli Mandawta, Tehsil Jodhpur, District Jodhpur.

----Petitioner Versus

1. State Of Rajasthan, Through Tehsildar Bhopalgarh, District Jodhpur.

2. Shimbhu Singh S/o Jalamsingh, B/c Rajput, R/o Netra, Tehsil Bhopalgarh, District Jodhpur.

3. Mohan Singh S/o Jalamsingh, B/c Rajput, R/o Netra, Tehsil Bhopalgarh, District Jodhpur.

----Respondents

For Petitioner(s) : Mr. Sugan Mal Parihar

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

28/03/2022

Issue notice. Issue notice of stay petition as well,

returnable on 25.4.2022 and be given 'dasti' to learned

counsel for the petitioner.

In the meantime, the parties are directed to

maintain status quo as it exists today.

(VIJAY BISHNOI),J

55-msrathore/-

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