Rajasthan High Court - Jaipur
Sunita Dhawan W/O Late Sh. Ashok Lakwal vs State Of Rajasthan on 29 November, 2021
Author: Mahendar Kumar Goyal
Bench: Mahendar Kumar Goyal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 3742/2019
Sunita Dhawan W/o Late Sh. Ashok Lakwal
----Petitioner
Versus
State Of Rajasthan and Anr.
----Respondents
For Petitioner(s) : Mr. Sunil Samdaria For Respondent(s) : Mr. Atul Lubhaya through VC Mr. S. Zakawat Ali, Addl.G.C. HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Order 29/11/2021 Learned counsel for the petitioner agrees that prayer made in the interim application cannot be granted at this stage. However, he submits that in view of the urgency involved in the matter, the matter may be heard finally at the order stage.
Learned counsel for the respondents has no objection to the aforesaid prayer.
In view aforesaid, the application (1/2021) is dismissed as not pressed. However, the writ petition shall be heard finally at this stage.
List on 09.12.2021 as this stage as prayed jointly.
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