Rajasthan High Court - Jaipur
Ruchi Kulshrestha And Ors vs State Of Raj And Ors on 11 November, 2013
Author: Mn Bhandari
Bench: Mn Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN JAIPUR BENCH, JAIPUR ORDER SB Civil Writ Petition No.19263/2013 Ruchi Kulshrestha & ors versus State of Rajasthan & ors 11.11.2013 HON'BLE MR. JUSTICE MN BHANDARI Mr Sunil Kumar Jain - for petitioner(s) BY THE COURT:
Learned counsel prays for disposal of the writ petition with liberty to file representation in the light of the judgment of this court in the case of Dr Nitin Gupta & anr versus State of Rajasthan & ors, SB Civil Writ Petition No. 16815/2011, decided on 14.12.2012.
In view of aforesaid, writ petition is disposed of with liberty to the petitioner(s) to make representation to the respondents. In case of representation, respondents are directed to consider and decide the same. (MN BHANDARI), J.
bnsharma All corrections made in the judgment/ order have been incorporated in the judgment/ order being emailed.
(BN Sharma) PS-cum-J