First India News International ... vs Union Of India
2021 Latest Caselaw 13169 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Civil Writ Petition No. 12977/2019

First India News International Private Ltd.

----Petitioner Versus Union Of India

----Respondent

For Petitioner(s) : Mr. Anil Mehta

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment / Order

26/08/2021

Learned counsel for the petitioner seeks some time

to file fresh notices. Time prayed for is granted.

If the fresh notices are filed within a period of one

week, let the same be issued to the respondents,

returnable within three weeks thereafter.

(VINIT KUMAR MATHUR),J (VIJAY BISHNOI),J

7-msrathore/-

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