GOPAL VAIDH S/O GANGA RAM VAIDH Vs. STATE OF RAJASTHAN THROUGH SECRETARY
LAWS(RAJ)-2017-7-236
HIGH COURT OF RAJASTHAN
Decided on
July 04,2017
Gopal Vaidh S/O Ganga Ram Vaidh
Appellant
VERSUS
STATE OF RAJASTHAN THROUGH SECRETARY
Respondents
JUDGEMENT
Sangeet Lodha, J. -
(1.) Issue notice.
(2.) Mr. Rishab Tayal, learned counsel appearing on behalf of Mr. K.L.Thakur, AAG, accepts the notices for the respondents. The service is, therefore, complete.
(3.) With the consent of learned counsel for the parties, the matter is finally heard at this stage.;
(2.) Mr. Rishab Tayal, learned counsel appearing on behalf of Mr. K.L.Thakur, AAG, accepts the notices for the respondents. The service is, therefore, complete.
(3.) With the consent of learned counsel for the parties, the matter is finally heard at this stage.;
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