Ashok Khandelwal Son Of Ramesh ... vs Union Of India
2022 Latest Caselaw 4937 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                      S.B. Criminal Miscellaneous Second Bail Application No.
                                                             7573/2022

                                   Ashok Khandelwal Son Of Ramesh Khandelwal
                                                                                                     ----Petitioner
                                                                      Versus
                                   Union Of India
                                                                                                   ----Respondent

For Petitioner(s) : Mr. V.R. Bajwa, Sr. Adv. Assisted by Mr. Manish Parmar For Respondent(s) : Mr. Tej Prakash Sharma, SPP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

19/07/2022

Office is directed to show the name of Mr. Tej Prakash

Sharma, SPP, as counsel for Union of India in the cause-list.

Counsel for Union of India seeks time to argue the matter.

List this matter after one week.

(PANKAJ BHANDARI),J

ARTI SHARMA /56

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