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Ent Bhatta Sangh Bharatpur vs Union Of India
2021 Latest Caselaw 1391 Raj/2

Citation : 2021 Latest Caselaw 1391 Raj/2
Judgement Date : 8 February, 2021

Rajasthan High Court
Ent Bhatta Sangh Bharatpur vs Union Of India on 8 February, 2021
Bench: Ashok Kumar Gaur
                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 13264/2020

                                    Ent Bhatta Sangh Bharatpur
                                                                                                          ----Petitioner
                                                                          Versus
                                    Union Of India & Ors.
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Ashwani Kumar Chobisa, Adv.

HON'BLE MR. JUSTICE ASHOK KUMAR GAUR

Order

08/02/2021

Learned counsel for the petitioner wants time to prepare the

matter and bring the relevant judgments of National Green

Tribunal where application filed by the person who is not a party to

the original application, such application has not been held

maintainable on account of person not being party in the main

petition.

List this case on 17.02.2021.

(ASHOK KUMAR GAUR),J

Ramesh Vaishnav/86/Parul Sharma

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