BEDI Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2015-7-393
HIGH COURT OF RAJASTHAN
Decided on July 27,2015

BEDI Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

Arun Bhansali, J. - (1.) Learned counsels for the applicants, at this stage, seek permission to withdraw the applications for impleadment as party respondent.
(2.) Accordingly, the applications for impleadment as party respondent are dismissed as withdrawn at this stage.
(3.) Mr. Manish Patel, learned Addl. Govt. Counsel is directed to accept notices on behalf of the respondent-State in the matters where the notices are still awaited.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.