S.H. QURESHI Vs. THE STATE OF RAJASTHAN
LAWS(RAJ)-2018-5-122
HIGH COURT OF RAJASTHAN
Decided on May 09,2018

S.H. Qureshi Appellant
VERSUS
The State Of Rajasthan Respondents

JUDGEMENT

ARUN BHANSALI,J. - (1.) The application filed by the petitioner seeking preponment of the date fixed by the office is allowed.
(2.) The matter is taken up for orders.
(3.) At the request of learned counsel for the parties, the matter has been finally heard.;


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