SHADHNA TAK Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ misc. application has been preferred by learned counsel Mr. Kailash Nath Joshi appearing on behalf of respondent Nos.2 and 3 with a prayer that his presence may be marked as counsel for the respondent Nos.2 and 3 in the order dtd. 12/7/2021 passed by this Court in S.B. Civil Writ Petition No.9811/2011 (Smt. Sadhna Tak Vs. State & Ors.).

(2.) For the reasons mentioned in the present application, the same is allowed and it is directed that in the order dtd. 12/7/2021 passed in S.B. Civil Writ Petition No.9811/2011 (Smt. Sadhna Tak Vs. State & Ors.) name of 'Mr. Kailash Nath Joshi' shall be deemed to be read as counsel for the respondent Nos.2 and 3.