MANGILAL Vs. STATE OF RAJASTHAN
LAWS(SC)-2001-10-135
SUPREME COURT OF INDIA (FROM: RAJASTHAN)
Decided on October 18,2001

MANGILAL Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

S. N. Variava, J. - (1.) Leave granted.
(2.) Heard parties.
(3.) This appeal is against the judgment dated 5th July, 2000, by which the High Court has summarily dismissed the Revision Petition filed by the appellant herein.;


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