RUKHAMO DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present misc. application has been preferred by the petitioner seeking correction / modification in the order dtd. 17/1/2023 passed by this Court in S.B. Civil Writ Petition No.5842/2021.

(2.) For the reasons mentioned in the application, the same is allowed and the order dtd. 17/1/2023 passed by this Court is substituted by following order :-

(3.) The aforementioned order dtd. 17/1/2023 shall be read accordingly.