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Tanu Sharma D/O Shri Neeraj Sharma vs Rajasthan Pollution Control ...
2022 Latest Caselaw 220 Raj/2

Citation : 2022 Latest Caselaw 220 Raj/2
Judgement Date : 10 January, 2022

Rajasthan High Court
Tanu Sharma D/O Shri Neeraj Sharma vs Rajasthan Pollution Control ... on 10 January, 2022
Bench: Mahendar Kumar Goyal
                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                      BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 4923/2021

                                   Tanu Sharma D/o Shri Neeraj Sharma
                                                                                                      ----Petitioner
                                                                      Versus
                                   Rajasthan Pollution Control Board and Ors.
                                                                                                   ----Respondents

For Petitioner(s) : Mr. Shailesh Prakash Sharma through VC For Respondent(s) : Mr. Rajesh Maharshi, AAG, Mr. Bal Ram Vashisth and Mr. Devendra Sharma through VC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

10/01/2022 The matter comes up on an application (1/2021) filed by the

applicant Shilpa Baheti D/o Babu Lal Baheti stating therein that

pertaining to same controversy, she has also filed a writ petition

no.5155/2021, Shilpa Baheti Vs. Rajasthan Pollution Control Board

& Ors. which is subjudice before the Principal Seat of this Court

and hence, she may be impleaded as party respondents.

In view thereof, it is desirable that these writ petitions are

heard together to avoid possibility of conflicting judgments.

The Registrar (Judl.) to take appropriate steps.

The application stands disposed of accordingly.

(MAHENDAR KUMAR GOYAL),J

MADAN/54

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