Sharmila Pareek vs State Of Rajasthan
2022 Latest Caselaw 11128 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 7301/2022

Sharmila Pareek

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. SPS Rathroe.

For Respondent(s) :

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

06/09/2022

Learned counsel for the petitioner relies on order passed in

SBCWP No. 12121/2021 (Annex.3), which was decided relying on

the judgment passed in DBSAW No. 908/2017, on 8.1.2020.

Learned counsel for the petitioner prays for time to produce

the order passed in DBSAW No. 908/2017.

List after ten days.

(ARUN BHANSALI),J 20-sumer/-

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