DR. MAHESH PRADHAN Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-6-142
HIGH COURT OF RAJASTHAN
Decided on June 12,2020

Dr. Mahesh Pradhan Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

- (1.) The matter is taken up for hearing through Video Conferencing.
(2.) Defects will be removed after the Lockdown period is over.
(3.) Counsel for the respondent Mr. Bharat Saini may file his reply.;


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