KISHORE RUNGTA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This appeal arises from the judgment of the Rajasthan High Court dated 20.12.2004 passed in Writ Petition No. 6090 of 2004.

(2.) This appeal raises important questions of law.

(3.) We have carefully examined the impugned judgment of the Division Bench of the Rajasthan High Court. The Division Bench of the High Court has noticed the contentions raised by the parties and the judgments cited at the Bar. The Court, after noticing those questions of law and judgments, have not given its findings. We do not have the benefit of the findings of the High Court.