Rajasthan High Court - Jodhpur
G.V.K Emri vs Smt. Laxmi Kanwar on 17 March, 2023
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
S.B. Civil Writ Petition No. 4086/2022
G.v.k Emri
----Petitioner
Versus
Smt. Laxmi Kanwar
----Respondent
For Petitioner(s) : ----
For Respondent(s) : ----
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 17/03/2023 The lawyers are abstaining from the work due to strike.
Issue notice. Rule is made returnable within eight weeks.
However, no case for grant of stay is made out.
The stay application is accordingly dismissed.
(DR. PUSHPENDRA SINGH BHATI), J. 5-/Jitender//-
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