Rajasthan High Court - Jaipur
Smt Lali Kumari Meena vs State Of Raj & Ors on 13 February, 2013
Author: Mn Bhandari
Bench: Mn Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN JAIPUR BENCH, JAIPUR ORDER SB Civil Writ Petition No.10262/2010 Smt Lali Kumari Meena versus State of Rajasthan & ors 13.2.2013 HON'BLE MR. JUSTICE MN BHANDARI Mr Raj Kumar Kasana - for petitioner BY THE COURT:
Learned counsel wants to withdraw this writ petition. In view of aforesaid, writ petition so as the stay application are dismissed as withdrawn. (MN BHANDARI), J.
bnsharma All corrections made in the judgment/ order have been incorporated in the judgment/ order being emailed. (BN Sharma) PS-cum-JW