Translate
Text Highlighter

Bookmark

PDF

Share

Report a problem
AMICUS AI
Citation Codes
Equivalent Citations
citation codes
Case Number
Advocates
Judges
Are you a practicing lawyer?
Enhance your digital presence and reach by creating a Casemine profile.
Upload pleading to use the new AI search
Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Advocates
Judges

    Hanuman Singh Godara v. State Of Rajasthan

    HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Judgment 29/11/2017 Learned counsel appearing for the appellant submits that the identical special appeal arising out of the common order impugned in the present appeal already stands dismissed by a Bench of this Court vide order dated 04.07.2017 passed in D.B.

    Special Appeal Writ No.584/2017; Mukh Ram Vs. State of Raj. & Anr. and, therefore, this appeal also deserves to be dismissed.

    (2 of 2) [SAW-969/2017] Accordingly present special appeal is dismissed in light of the order passed by this Court in Mukh Ram Vs. State of Raj. & Anr.

    (VINIT KUMAR MATHUR)J. (SANGEET LODHA)J.

    Ramesh/69

    Use AI to get other relevant cases.

    Comments

    Hanuman Singh Godara v. State Of Rajasthan
    (Nov 29, 2017)