MOHD. HANIF Vs. JASWANT SINGH
LAWS(RAJ)-2021-2-172
HIGH COURT OF RAJASTHAN
Decided on February 10,2021

MOHD. HANIF Appellant
VERSUS
JASWANT SINGH Respondents

JUDGEMENT

VINIT KUMAR MATHUR,J. - (1.) The matter comes up on an application filed under rule 161 of High Court Rules, 1952 seeking early hearing of the case.
(2.) For the reasons mentioned in the application, the same is allowed.
(3.) With the consent of learned counsel for the parties, the matter is taken up and heard finally today itself.;


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