LAWS(RAJ)-2021-9-94

DEEPSHIKHA KALA SANSTHAN Vs. STATE OF RAJASTHAN

Decided On September 15, 2021
Deepshikha Kala Sansthan Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) This application under Article 226 of the Constitution of India has been preferred on behalf of the petitioner seeking rectification in the order dtd. 11/8/2021 passed in SBCWP No.10490/2021.