Dashi Devi Damor vs State Of Rajasthan
2022 Latest Caselaw 6480 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 265/2021

Dashi Devi Damor D/o Shri Jesing Bhati, Aged About 34 Years, W/o Shri Ramlal Damor, R/o Village Nengala, Post Jorawar Pura, Tehsil Simalwara, District Dungarpur (Raj.).

----Appellant Versus State Of Rajasthan, Through The Additional Director (Administration), Medical And Health Services, Jaipur, Rajasthan.

                                                                                                    ----Respondent


                                   For Appellant(s)          :     Mr. Jubin Metha
                                   For Respondent(s)         :     -

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Order

04/05/2022

Learned counsel for the appellant frankly submitted

that the controversy involved in this special appeal (writ) is

covered by the judgment rendered by this court in the case of

Damor Savita Bahen Vs. State of Rajasthan [D.B. Civil Special

Appeal (Writ) No.277/2021 on 29.04.2022.

Accordingly, the instant appeal is dismissed in light of

the aforesaid judgment.

(VINOD KUMAR BHARWANI),J (SANDEEP MEHTA),J

102-Pramod/-

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