LAWS(RAJ)-2022-9-167

LAXMI Vs. STATE OF RAJASTHAN

Decided On September 28, 2022
LAXMI Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) An application under Article 226 of the Constitution of India for taking additional documents on record has been preferred on behalf of the petitioner.

(2.) For the reasons stated in the application, the same is allowed and the documents are taken on record.

(3.) With the consent of counsel for the parties, the matter has been heard finally.