STATE OF RAJASTHAN Vs. BAYA DEVI

JUDGEMENT

(1.) In wake of instant surge in COVID-19 cases and spread of its highly infectious Omicron variant, lawyers have been advised to refrain from coming to the Courts.

(2.) The petitioner has preferred this writ petition claiming the following reliefs:-

(3.) Learned counsel for the petitioner submits that such concealment has an impact and thus, the regularization must continue.