Krishna Associates vs State Of Rajasthan (2024:Rj-Jd:24811)

Citation : 2024 Latest Caselaw 4852 Raj
Judgement Date : 29 May, 2024

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Rajasthan High Court - Jodhpur

Krishna Associates vs State Of Rajasthan (2024:Rj-Jd:24811) on 29 May, 2024

Author: Farjand Ali

Bench: Farjand Ali

                                   [2024:RJ-JD:24811]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                   S.B. Criminal Misc(Pet.) No. 3532/2024

                                   Krishna Associates, Through Its Proprietor Rajesh Gupta S/o
                                   Kishan Lal Gupta, Aged About 34 Years, R/o 146A, Ashok Nagar
                                   - B, Sri Ganganagar.
                                                                                                           ----Petitioner
                                                                          Versus
                                   1.       State Of Rajasthan, Through PP
                                   2.       Sanjay Khariwal S/o Ram Kishan, Proprietor Firm Punit T
                                            And Trading Corporation, 13 Udhyog Market, New Dhan
                                            Mandir Road, Sri Ganganagar.
                                                                                                        ----Respondents


                                   For Petitioner(s)            :     Mr. Kaushal Gautam
                                   For Respondent(s)            :     Mr. S.K. Bhati, PP



                                                   HON'BLE MR. JUSTICE FARJAND ALI

Order 29/05/2024

1. The application for obtaining certified copy of the judgment has been dismissed by the Office of District Judge, Ganga Nagar for the reason that the original order was not with the file and since a copy of a certified copy cannot be given, therefore, the office has shown its inability to provide a certified copy.

2. In view of the above, the misc. petition is disposed of.

3. The petitioner is better advised to move appropriate application for getting certified copy before the appropriate forum where original record is lying.

(FARJAND ALI),J Ashutosh-222 (Downloaded on 03/06/2024 at 08:36:35 PM) Powered by TCPDF (www.tcpdf.org)