JAGRAM BAIRWA Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-7-185
HIGH COURT OF RAJASTHAN
Decided on July 09,2020

Jagram Bairwa Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

- (1.) After arguing for some time counsel for the petitioners wants to withdraw these writ petitions with liberty to raise their grievance before the concerned Authority.
(2.) In that view of the matter, these writ petitions are disposed of with liberty as prayed for.;


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