JAI KUMAR MEENA Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2019-10-181
HIGH COURT OF RAJASTHAN
Decided on October 22,2019

Jai Kumar Meena Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

Arun Bhansali, j. - (1.) An application has been filed by the petitioner seeking preponement of the date fixed by the office.
(2.) For the reasons indicated in the application, the same is allowed.
(3.) The matter is taken up for orders.;


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