LAWS(RAJ)-2022-2-69

STATE OF RAJASTHAN Vs. RAM SHARAN SINGH

Decided On February 17, 2022
STATE OF RAJASTHAN Appellant
V/S
Ram Sharan Singh Respondents

JUDGEMENT

(1.) The instant miscellaneous petition has been preferred on behalf of the State of Rajasthan seeking indulgence of this Court for issuance of directions to the learned Trial Court for providing adequate opportunity of being heard to the State of Rajasthan before passing any order since the learned Trial Judge is hell bent to decide the case during the course of the day.