Sunita vs State Of Rajasthan
2023 Latest Caselaw 2532 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 18796/2019

Tulsi Kumari

----Petitioner Versus State Of Rajasthan & Anr

----Respondents Connected With

1. S.B. Civil Writ Petition No. 17716/2019

2. S.B. Civil Writ Petition No. 18733/2019

For Petitioner(s) : None present For Respondent(s) : Mr. Shreyansh Mehta for Mr. K.S.

Rajpurohit, AAG

JUSTICE DINESH MEHTA

Order

28/03/2023

1. Mr. Mehta, learned counsel appearing for the

respondent - State submits that this Court has been pleased to

grant interim order in petitioner's favour while relying upon the

order passed in S.B. Civil Writ Petition No. 18789/2019 (Suman

Khatik vs. State), whereas, the judgment in the case of Suman

Khatik (supra) has been reversed by the Division Bench in D.B.

Special Appeal (Writ) No. 284/2020.

2. Nobody appears on behalf of the petitioner.

3. In the interest of justice, these matters are adjourned

to 05.04.2023.

(DINESH MEHTA),J 150-152-Mak/-

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