AJIT CHANDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The matter comes upon an application (APPLR No. 400/2018) seeking modification of the Order dtd. 24/8/2017 passed by this Court.

(2.) Learned counsel for the respondents do not wish to file reply to the application for modification.

(3.) Heard learned counsel for the parties on the application seeking modification.