Ram Karan Son Of Late Sh. Gyarsi Lal vs The Union Of India
2022 Latest Caselaw 4881 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    D.B. Civil Writ Petition No. 7645/2020

                                   Ram Karan Son Of Late Sh. Gyarsi Lal
                                                                                                        ----Petitioner
                                                                         Versus
                                   The Union Of India
                                                                                                      ----Respondent

For Petitioner(s) : None present For Respondent(s) :

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

Judgment / Order

15/07/2022

Four weeks' time is granted to the counsel for the petitioner

to remove the defect/s pointed out by the Registry, failing which

the present Civil Writ Petition shall stand dismissed without further

reference to the Court.

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

ARTI SHARMA /3

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