Sarvodya Shootings Limited vs Union Of India
2021 Latest Caselaw 7392 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 14245/2021

                                   Sarvodya Shootings Limited
                                                                                                      ----Petitioner
                                                                      Versus
                                   Union Of India & Anr.
                                                                                                   ----Respondents

For Petitioner(s) : Mr. S.S. Hora For Respondent(s) :

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Order

08/12/2021

1. It is contended by counsel for the petitioner that two FIRs

bearing Nos.565/2011 and 578/2011 were lodged in the year

2011. In FIR No.578/2011, police submitted negative final report

and in FIR No.565/2011 trial took place and vide judgment dated

06.03.2021, Court has acquitted the offenders.

2. Issue notice to the respondent(s). Rule returnable by four

weeks.

3. List after four weeks.

(PANKAJ BHANDARI),J

HEENA/71

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