Divya Upadhyay D/O Shri Brijesh ... vs State Of Rajasthan
2022 Latest Caselaw 6706 Raj/2

Citation : 2022 Latest Caselaw 6706 Raj/2
Judgement Date : 17 October, 2022

Rajasthan High Court

Divya Upadhyay D/O Shri Brijesh ... vs State Of Rajasthan on 17 October, 2022

Bench: Manindra Mohan Shrivastava, Vinod Kumar Bharwani

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR
                                                   D.B. Special Appeal (Writ) No. 984/2022

                                   Divya Upadhyay & Others.
                                                                                                        ----Appellants
                                                                         Versus
                                   State Of Rajasthan & Others.
                                                                                                      ----Respondents

Connected With

1. D.B. Special Appeal Writ No. 963/2022

2. D.B. Special Appeal Writ No. 972/2022

3. D.B. Special Appeal Writ No. 973/2022

4. D.B. Special Appeal Writ No. 976/2022

5. D.B. Special Appeal Writ No. 978/2022

6. D.B. Special Appeal Writ No. 979/2022

7. D.B. Special Appeal Writ No. 981/2022

8. D.B. Special Appeal Writ No. 1061/2022

9. D.B. Special Appeal Writ No. 1062/2022

10. D.B. Special Appeal Writ No. 1063/2022

For Appellant(s) : Mr. Shovit Jhajharia Advocate on behalf of Himanshu Jain Advocate. For Respondent(s) : Ms. Archana Advocate on behalf of Mr. Anil Mehta, Additional Advocate General.

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI Judgment / Order

17/10/2022

Learned counsel for the appellants prays for an adjournment,

on the ground that arguing counsel is not well, which is not

opposed.

Matters be listed after one week.

(VINOD KUMAR BHARWANI),J (MANINDRA MOHAN SHRIVASTAVA),J

Sanjay Kumawat-56-66