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LAWS(SC)-2005-8-122

SAVITA Vs. STATE OF RAJASTHAN

Decided On August 18, 2005
SAVITA Appellant
V/S
STATE OF RAJASTHAN Respondents

Referred Judgements :-

STATE OF WEST BENGAL VS. SWAPAN KUMAR GUHA:SANCHAITA INVESTMENTS [REFERRED TO]
MADHAVRAO JIWAJIRAO SCINDIA VS. SAMBHAJIRAO CHANDROJTRAO ANGRE [REFERRED TO]
V M SHAH VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the petitioner and second respondent who argued on behalf of himself and the other respondents also.

(2.) Delay condoned.

(3.) Leave granted.

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