Suman Daughter Of Shri Asharam vs State Of Rajasthan
2024 Latest Caselaw 134 Raj/2

Rajasthan High Court

Suman Daughter Of Shri Asharam vs State Of Rajasthan on 9 January, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                S.B. Civil Writ Petition No. 16168/2023

                                   Suman Daughter Of Shri Asharam
                                                                                                     ----Petitioner
                                                                      Versus
                                   State Of Rajasthan
                                                                                                   ----Respondent

For Petitioner(s) : Ms. Komal Kumari Giri For Respondent(s) : Mr. Rajendra Soni, AAG with Mr. S.M. Sharma

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

09/01/2024

The petitioner is allowed one week's time as a last

opportunity to file required PF and Notices with Paper Book Sets,

failing which the present writ petition shall stand dismissed

automatically without further reference to the Court.

In case, the petitioner files required PF and Notices with

Paper Book Sets within the stipulated time, notices be issued to

the respondents.

List this matter on 17.01.2024.

(GANESH RAM MEENA),J

ARTI SHARMA /142

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