Rajasthan High Court - Jaipur
State Of Raj vs Abdul Hameed on 5 April, 2012
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR ORDER D.B. CIVIL MISC. APPLICATION NO. 301/2011(D) IN D.B. CIVIL SPECIAL APPEAL(WRIT) NO. 459/1997 IN S.B. CIVIL WRIT PETITION NO. 6179/1993 THE STATE OF RAJASTHAN VS.
ABDUL HAMEED.
DATE OF ORDER : 05.04.2012 HON'BLE MR. JUSTICE NARENDRA KUMAR JAIN-I HON'BLE DR. JUSTICE MRS. MEENA V. GOMBER Mr. Mohd. Rahil Kalam, for the applicant-appellant.
Defects have not been removed since September, 2009. Even otherwise, no ground is made out to recall order dated 05.03.2008. Consequently, application is dismissed.
(DR. MEENA V. GOMBER),J. (NARENDRA KUMAR JAIN-I),J.
Manoj, S.NO.7.
All corrections made in the judgment/order have been incorporated in the judgment/order being emailed.
MANOJ NARWANI JUNIOR PERSONAL ASSISTANT