Rajasthan High Court - Jaipur
Rajesh Goyal vs Union Of India on 31 May, 2011
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH S.B. Criminal Misc. Petition No.641/2011 Rajesh Goyal Versus Union of India DATE OF ORDER : 31/05/2011 HON'BLE MR.JUSTICE S.S.KOTHARI Mr. S.S. Hora, for petitioner
*** Learned Counsel for petitioner submits that the present misc. petition has become infructuous. Accordingly, this misc. petition stands dismissed as having become infructuous. The stay application also stands dismissed.
[S.S.KOTHARI], J.
FRBOHRA641CMP2011 31-05.do