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Rajkamal Basitha vs Rajasthan High Court Jodhpur on 11 July, 2022

Bench: S. Abdul Nazeer, J.K. Maheshwari

     ITEM NO.20                             COURT NO.6                   SECTION XV

                                S U P R E M E C O U R T O F        I N D I A
                                        RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C)                  No(s).    9552/2022

     (Arising out of impugned final judgment and order dated 21-02-2022
     in DBCWP No. 11347/2021 passed by the High Court of Judicature For
     Rajasthan At Jaipur)

     RAJKAMAL BASITHA                                                     Petitioner(s)

                                                    VERSUS

     RAJASTHAN HIGH COURT JODHPUR & ORS.                                  Respondent(s)

     (FOR ADMISSION and I.R. and IA No.76498/2022-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.76499/2022-EXEMPTION FROM
     FILING O.T. )

     Date : 11-07-2022 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE S. ABDUL NAZEER
                         HON'BLE MR. JUSTICE J.K. MAHESHWARI


     For Petitioner(s)                Mr. Ajit Kumar Thakur, Adv.
                                      Ms. Sanjeeda Khurana, Adv.
                                      Dr. Sushil Balwada, AOR

     For Respondent(s)

                          UPON hearing the counsel the Court made the following
                                             O R D E R

We are not inclined to interfere with the impugned order passed by the High Court. The Special Leave Petition is dismissed.

Pending applications, if any, also stand disposed of.

     (NEELAM GULATI)                                                    (KAMLESH RAWAT)
     ASTT. REGISTRAR-cum-PS                                            COURT MASTER (NSH)