Ramila Kumari Khant vs The State Of Rajasthan
2022 Latest Caselaw 12497 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 11078/2018

Ramila Kumari Khant

----Petitioner Versus The State of Rajasthan

----Respondent

For Petitioner(s) : Mr. Dinesh Ojha For Respondent(s) : Mr. Pankaj Sharma, AAG assisted by Mr. Deepak Chandak

HON'BLE MS. JUSTICE REKHA BORANA

Order

18/10/2022

Learned Additional Advocate General submits that the

controversy in the present matter is pending adjudication before

the Division Bench of this Court and the judgment is likely to be

pronounced.

In view of the submission made, list the matter on

14.11.2022.

The application for early hearing of the case is disposed of.

(REKHA BORANA),J 47-AbhishekS/-

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