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Raashida Tabassum Pathan vs The State Of Rajasthan
2022 Latest Caselaw 7389 Raj

Citation : 2022 Latest Caselaw 7389 Raj
Judgement Date : 17 May, 2022

Rajasthan High Court - Jodhpur
Raashida Tabassum Pathan vs The State Of Rajasthan on 17 May, 2022
Bench: Rekha Borana

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 1084/2019

Raashida Tabassum Pathan

----Petitioner Versus The State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Pritam Joshi. For Respondent(s) : Ms. Bhavana Jangid, Dy. G.C.

Mr. Kshitij Jangid.

HON'BLE MS. JUSTICE REKHA BORANA

Order

17/05/2022

Learned counsel for the petitioner submits that the

controversy in question is covered by the judgment passed in S.B.

Civil Writ Petition No.16853/2015; Tarannum Khan v. State

of Rajasthan & Ors. (decided on 21.04.2017).

Learned counsel for the respondents prays for time to

complete her instructions.

List the matter on 19.05.2022.

Application for early hearing is disposed of.

(REKHA BORANA),J 39-Sachin/-

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