LAWS(MPH)-2020-6-204

RAMKALI JATAV Vs. JUJHAR SINGH & ANOTHER.

Decided On June 08, 2020
Ramkali Jatav Appellant
V/S
Jujhar Singh And Another. Respondents

JUDGEMENT

(1.) Matter is heard through video conferencing.

(2.) I.A. No.1319/2020, an application for urgent hearing, is taken up, considered and allowed for the reasons mentioned therein.

(3.) Consequently, I.A. No.1319/2020 stands disposed of.