SMT RITU SHARMA Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2009-4-110
HIGH COURT OF RAJASTHAN
Decided on April 13,2009
Smt Ritu Sharma
Appellant
VERSUS
STATE OF RAJASTHAN
Respondents
JUDGEMENT
- (1.) Issue notice to the respondents.
(2.) Ms. Priyanka Pareek, Dy. Govt. Counsel is directed to accept the notices.
(3.) Heard learned Counsel for the parties.;
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