Shree Ram Niwas S/O Shree Tansukh ... vs Union Of India
2022 Latest Caselaw 4826 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                      D.B. Civil Writ Petition No. 7039/2022

                                   Shree Ram Niwas
                                                                                                         ----Petitioner
                                                                         Versus
                                   Union Of India & Ors.
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Abdul Wahid Naqvi Advocate. For Respondent No.1 : Mr. R.D. Rastogi, Additional Solicitor General with Mr. C. S. Sinha Advocate, Mr. Devesh Yadav Advocate & Mr. Aditya Singh Advocate.

For Respondents : Mr. Jai Lodha Advocate.

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MRS. JUSTICE SHUBHA MEHTA Judgment / Order 14/07/2022

Heard.

Mr. R.D. Rastogi, learned Additional Solicitor General enter

appearance on behalf of respondent No.1.

Copy of this petition along with annexures be supplied to

learned Additional Solicitor General by tomorrow and reply be filed

within three weeks.

Mr. Jai Lodha, Advocate enter appearance on behalf of

respondents No.4, 5 & 6.

Reply may be filed within three weeks.

List this case after three weeks along with D.B. Civil Writ

Petition No.7283/2022, for reply by respondents No.1, 4, 5 & 6 as

also awaiting service of notice on unserved respondents No.3 & 4.

(SHUBHA MEHTA),J (MANINDRA MOHAN SHRIVASTAVA),J

Sanjay Kumawat-9

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