SUSHILA Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-8-43
HIGH COURT OF RAJASTHAN
Decided on August 05,2020

SUSHILA Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

- (1.) Learned counsel for the petitioners, on instructions, seeks permission to withdraw the writ petition.
(2.) Prayer is allowed.
(3.) The writ petition is accordingly dismissed as withdrawn.;


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