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Jalore Sehkari Upbhokta ... vs State Of Rajasthan
2022 Latest Caselaw 14527 Raj

Citation : 2022 Latest Caselaw 14527 Raj
Judgement Date : 9 December, 2022

Rajasthan High Court - Jodhpur
Jalore Sehkari Upbhokta ... vs State Of Rajasthan on 9 December, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 18248/2022

Jalore Sehkari Upbhokta Wholesale Bhandar Limited

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Dr. Sachin Acharya, Sr. Adv. assisted by Mr. Manvendra Singh Bhati For Respondent(s) : Mr. KS Rajpurohit, AAG

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

09/12/2022

Mr. KS Rajpurohit, learned AAG is directed to accept notice

on behalf of respondent Nos.1, 2, 4 & 5.

Learned counsel for the petitioner may supply copy of the

writ petition to the counsel for the respondent Nos.3 and 6, who

usually appears for them before this Court.

(VIJAY BISHNOI),J 81-mohit/-

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