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Sushila Devi vs State Of Raj And Anr
2022 Latest Caselaw 7511 Raj/2

Citation : 2022 Latest Caselaw 7511 Raj/2
Judgement Date : 28 November, 2022

Rajasthan High Court
Sushila Devi vs State Of Raj And Anr on 28 November, 2022
Bench: Ashok Kumar Gaur
      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

                S.B. Civil Writ Petition No.521/2011

Sushila Devi
                                                                   ----Petitioner
                                   Versus
State of Raj And Anr
                                                                ----Respondents

For Petitioner(s) : Mr.Sunil Samdaria, Adv. For Respondent(s) : Mr.Pankaj Chaudhary, Adv. for Mr.Rohit Chaudhary, Dy. Govt Counsel.

HON'BLE MR. JUSTICE ASHOK KUMAR GAUR

Order

28/11/2022

Learned counsel for the petitioner while arguing the

matter, places reliance on a judgment passed by Principal Seat at

Jodhpur in the case of Pinki (Smt.) Vs. State of Rajasthan &

Ors. reported in [2011(4)RLW 3298 (Raj.)], Smt. Asha Bhoi

Vs. Rajasthan State Vidyut Utpadan Nigam Ltd. & Others

reported in [2013 WLC (Raj.) UC 525] and Krishna Devi Vs.

State of Rajasthan & Ors. reported in [(2015)2 RLW (Raj.)

1176].

Learned counsel for the respondents places reliance on

an order passed by Principal Seat at Jodhpur in the case of Smt.

Durga Devi Mairda Vs. State of Rajasthan & Ors. in S.B. Civil

Writ Petition No.624/2018, decided on 28.09.2022.

This Court finds that the order passed in the case of

Pinki (Smt.) (supra) by Single Bench, was put to challenge

before the Division Bench in D.B. Special Appeal (Writ)

(2 of 2) [CW-521/2011]

No.1915/2011 titled as State Animal Husbandry and Ors. Vs.

Smt. Pinki and the same was decided on 05.01.2012.

Learned counsel for the petitioner wants time to

procure the aforesaid order dated 05.01.2012 passed by the

Division Bench in the case of State Animal Husbandry and Ors.

Vs. Smt. Pinki (supra) as well as he wants time to make

submissions in respect of judgment passed by the Principal Seat

at Jodhpur in the case of Smt. Durga Devi Mairda (supra).

Learned counsel may do the needful.

List on 13.12.2022.

(ASHOK KUMAR GAUR), J

Himanshu Soni/103

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