LAWS(RAJ)-2020-3-108

RAMPAL Vs. STATE OF RAJASTHAN AND ORS.

Decided On March 03, 2020
RAMPAL Appellant
V/S
State of Rajasthan And Ors. Respondents

JUDGEMENT

(1.) Heard.

(2.) Application has not been opposed and is accordingly allowed.

(3.) Appeal is taken up for hearing today.