State Of Rajasthan vs Vicky Chhajagariya
2021 Latest Caselaw 2568 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Crml Leave To Appeal No. 118/2020

State Of Rajasthan

----Appellant Versus Vicky Chhajagariya

----Respondent

For Appellant(s) : Mr. Mahipal Bishnoi, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

30/01/2021

Issue fresh notice of the application under Section 5 of the

Limitation Act, returnable within a period of four weeks.

(VIJAY BISHNOI),J

Abhishek Kumar S.No.3

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