Rajasthan High Court - Jaipur
Nirmala Yadav vs State Of Raj And Ors on 13 December, 2013
Author: M.N. Bhandari
Bench: M.N. Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR S.B. CIVIL WRIT PETITION NO.10591/2007 (Nirmala Yadav Vs. State of Rajasthan & Ors.) Date of Order : 13th December, 2013 HON'BLE MR. JUSTICE M.N. BHANDARI Mr.Rajendra Soni, for the petitioner/s. Mr.Shantanu Kumawat for Mr.S.N.Kumawat, AAG. BY THE COURT:
Learned counsel for the petitioner submits that this writ petition has become infructuous. In view of submission aforesaid, this writ petition is dismissed as having become infructuous. (M.N. BHANDARI), J.
S/No.37 Preety, Jr.P.A. All corrections made in the judgment/order have been incorporated in the judgment/order being emailed.
Preety Asopa Jr.P.A.