GHANSHYAM KOLI Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-7-142
HIGH COURT OF RAJASTHAN
Decided on July 27,2020

Ghanshyam Koli Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

- (1.) Learned counsel for the petitioner submits that the petition has become infructuous.
(2.) The civil review petition is dismissed as having become infructuous.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.