Jaroli Enterprises vs State Of Rajasthan
2021 Latest Caselaw 11703 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 9476/2021

Jaroli Enterprises

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Vinay Kothari (through VC) For Respondent(s) :

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

27/07/2021

Issue notice, returnable within a period of three weeks and

be given 'dasti' to learned counsel for the petitioner for service.

(VIJAY BISHNOI),J

47-Arun/-

Powered by TCPDF (www.tcpdf.org)