MANGI Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-1-315
HIGH COURT OF RAJASTHAN
Decided on
January 16,2020
MANGI
Appellant
VERSUS
STATE OF RAJASTHAN
Respondents
JUDGEMENT
DINESH MEHTA,J. -
(1.) Learned counsel for the petitioner submits that the present writ petition has been rendered infructuous.
Dismissed accordingly.
The stay application is also dismissed. ;
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