MINAKSHI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) I.A. No.1/2023: For the reasons stated, the application seeking preponement of date is allowed.

(2.) The matter is taken up for consideration today itself.

(3.) Learned counsel for the petitioners submits that the petitioners would be satisfied if a direction is issued to the respondent to decide his representation expeditiously.