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Sunita Deval And Ors vs State Of Rajasthan And Ors

Rajasthan High Court · Decided on 4 August 2020 · Citation: (2020) 08 RAJ CK 0120

HON’BLE JUDGES
Dr. Pushpendra Singh Bhati, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 6102 Of 2020
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Judgment

4 paragraphs · 151 words

In wake of onslaught of COVID-19, lawyers have been advised to refrain from coming to the Courts.

The defects pointed out by the office are overruled.

Learned counsel for the petitioners submits that the petitioners may be permitted to submit representation to the respondents which may be considered by the respondents in light of the judgment passed by Division Bench of this Hon'ble Court at Jaipur Bench in D.B. Civil Writ Petition No.4253/2019; Ramesh Chand Saini & Ors. V. State of Rajasthan & Ors. decided on 12.03.2019.

In view of the above, the present petition is disposed of with the direction to the respondents to consider and decide the representation of the petitioners by passing a speaking order within a period of 30 days from today, while taking into consideration the mandate of precedent law of Ramesh Chand Saini (supra), strictly in accordance with law. Stay petition also stands disposed of.