Sangeeta Ben Damor vs State And Anr (2024:Rj-Jd:10279)
2024 Latest Caselaw 1959 Raj

Rajasthan High Court - Jodhpur

Sangeeta Ben Damor vs State And Anr (2024:Rj-Jd:10279) on 28 February, 2024

                                   [2024:RJ-JD:10279]

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                           JODHPUR
                                                        S.B. Civil Writ Petition No. 7450/2016

                                   Sangeeta Ben Damor
                                                                                                          ----Petitioner
                                                                           Versus
                                   State And Anr
                                                                                                        ----Respondent


                                   For Petitioner(s)             :     Ms. Dolly Jaiswal a/w Mr. Hemank
                                                                       Vaishnav. For Mr. Mahendra Vishnoi.
                                   For Respondent(s)             :     Mr. Rajendra Singh a/w Mr. Mohan Lal
                                                                       for Mr. B.L. Bhati, AAG.



                                                       HON'BLE MR. JUSTICE ARUN MONGA

Order

28/02/2024

1. Learned counsel for the petitioner on being confronted with

the judgment rendered by Hon'ble Supreme Court in the case of

Ranjana Kumari Vs. State of Uttarakhand & Ors. : Civil

Appeal No(s).8425 of 2013 fairly concedes that she has gone

through the judgment and the case of the petitioner is adversely

hit by the judgment ibid.

2. In view of the aforesaid, no grounds to interfere.

3. In the parting, this Court appreciates the fairness and the

candidness shown by learned counsel for the petitioner.

4. Dismissed accordingly.

(ARUN MONGA),J 325-/Jitender//-

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