BHOUTI Vs. STATE OF RAJASTHAN

LAWS(RAJ)-1997-11-24

HIGH COURT OF RAJASTHAN

Decided on November 04,1997

Bhouti Appellant

VERSUS

STATE OF RAJASTHAN Respondents

JUDGEMENT

B.J.SHETHNA, J. - (1.) LEARNED Counsel for the petitioner seeks permission to delete the name of Non -petitioner No. 2.
(2.) PERMISSION is granted. The name of non -petitioner No. 2 is accordingly deleted from the cause -title of the petition.
(3.) ADMIT .;

Click here to view full judgement.