SATISH KUMAR SHARMA Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-7-75
HIGH COURT OF RAJASTHAN
Decided on July 22,2020

SATISH KUMAR SHARMA Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

- (1.) Defects pointed out by the Registry stand ignored.
(2.) Heard Learned counsel for the respective parties.
(3.) Counsel for Non-Applicant Nos. 1 to 3-State has filed an application under Article 226 of the Constitution of India seeking further extension of time for holding the election of Municipal Corporations at Jaipur, Jodhpur and Kota.;


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