Vikram Singh Yadav vs State Of Rajasthan
2021 Latest Caselaw 16026 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Writ Restoration No. 55/2021 Vikram Singh Yadav

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. R.S. Chouhan For Respondent(s) :

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE SUDESH BANSAL

Judgment / Order

22/10/2021

Learned counsel for the petitioner is directed to remove the

defects pointed by the Registry within a period of two weeks.

(SUDESH BANSAL),J (VIJAY BISHNOI),J

7-Arun/-

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