RAGHU NATH Vs. STATE OF RAJASTHAN
LAWS(RAJ)-1982-12-30
HIGH COURT OF RAJASTHAN
Decided on December 25,1982

RAGHU NATH Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

G.K. Sharma, J. - (1.) Heard learned counsel for the parties.
(2.) This is a revision application by the petitioners against the order of A, M. J. M., Gangapur City dated 6-1-83 by which he ordered that the camel be given on Superaginama to non-petitioner Ramjilal.
(3.) Notice of this revision petition was given to the non-petitioners, and on behalf of non-petitioner No. 2. Ramjilal the revision petition has been contested.;


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