VINDHYA SHARMA Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-7-118
HIGH COURT OF RAJASTHAN
Decided on July 01,2020

Vindhya Sharma Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

- (1.) Learned counsel for the petitioner prays for and is granted three days' time to file reply to the Application No.1/2020.
(2.) List on 28.07.2020.
(3.) Interim order, if any, to continue till next date.;


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