Mohmmed Wasim Qureshi S/O Sh. ... vs State Of Rajasthan
2022 Latest Caselaw 6410 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     D.B. Criminal Appeal No. 195/2022

                                   Mohmmed Wasim Qureshi S/o Sh. Faqrudeen Qureshi
                                                                                                            ----Appellant
                                                                        Versus
                                   State Of Rajasthan
                                                                                                          ----Respondent

For Appellant(s) : Mr. Yashvardhan Nandwana for Mr. Rajesh Goswami For Respondent(s) : Mr. Ashvin Garg

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE SAMEER JAIN

Judgment / Order

28/09/2022

Mr. Ashvin Garg, Adv. has moved an application for

withdrawal of the Vakalatnama.

For the grounds mentioned in the application, application is

allowed.

Name of Mr. Ashvin Garg, Adv. be deleted and not to be

shown in the cause-list.

(SAMEER JAIN),J (PANKAJ BHANDARI),J

ARTI SHARMA /25

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