Deepak Goyal Son Of Shri Kishan ... vs Union Of India
2022 Latest Caselaw 4809 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 D.B. Civil Writ Petition No. 9555/2022

                                   Deepak Goyal Son Of Shri Kishan Chand Goyal and ors.
                                                                                                        ----Petitioner
                                                                         Versus
                                   Union Of India and ors.
                                                                                                      ----Respondent

For Petitioner(s) : Mr. Chandra Bhan Sharma For Respondent(s) :

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE SAMEER JAIN

Judgment / Order

13/07/2022

Issue notice to the respondents. Rule is made returnable

within eight weeks.

Counsel for the petitioner is directed to serve additional copy

of the petition in the Office of Mr. R.D. Rastogi, ASG

List this matter after eight weeks.

(SAMEER JAIN),J (PANKAJ BHANDARI),J

ARTI SHARMA / 13

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