Sareeta vs State Of Rajasthan
2022 Latest Caselaw 7294 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 9809/2020

Sareeta

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. S.K. Poonia. For Respondent(s) : Mr. Shreyansh Mehta for Mr. K.S. Rajpurohit, AAG.

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

16/05/2022

An application has been filed by the petitioner seeking

disposal of the writ petition in view of the judgment in the case of

Sunila Kumari Vs. State of Rajasthan & Ors.: S.B. Civil Writ

Petition No.11443/2016.

Learned counsel for the respondents prays for time to

complete his instructions in the matter.

Time prayed for is allowed.

List the petition on 24.05.2022.

Office is directed to reflect the name of Mr. K.S. Rajpurohit,

AAG as counsel appearing for the respondents in the cause list.

(ARUN BHANSALI),J 127-pradeep/-

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