RANVEER SINGH Vs. STATE OF RAJASTHAN & ANOTHER
LAWS(RAJ)-2012-5-294
HIGH COURT OF RAJASTHAN
Decided on May 03,2012

RANVEER SINGH Appellant
VERSUS
State of Rajasthan and Another Respondents

JUDGEMENT

- (1.) Defects are over-ruled.
(2.) Heard learned counsel for the appellant on the admission of the appeal.
(3.) This special appeal is directed against order dated 13.12.2011 passed by Single Bench, whereby writ petition filed by the petitioner/appellant has been dismissed.;


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