Asha Devi Jat vs State Of Rajasthan
2023 Latest Caselaw 4023 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Spl. Appl. Writ No. 893/2022

Asha Devi Jat

----Appellant Versus State Of Rajasthan

----Respondent

For Appellant(s) : Mr. Harshvardhan Thanvi for Mr. Ankur Mathur

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE YOGENDRA KUMAR PUROHIT

Judgment / Order

03/05/2023

Issue notice of the application under Section 5 of the

Limitation Act, returnable within four weeks.

In the meantime, learned counsel for the appellant is

directed to remove the defects pointed out by the Registry, other

than the defect of limitation.

(YOGENDRA KUMAR PUROHIT),J (VIJAY BISHNOI),J

46-msrathore/-

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