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Vijendra Jangid vs Union Of India
2022 Latest Caselaw 8766 Raj

Citation : 2022 Latest Caselaw 8766 Raj
Judgement Date : 5 July, 2022

Rajasthan High Court - Jodhpur
Vijendra Jangid vs Union Of India on 5 July, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 7676/2022

Vijendra Jangid & Ors.

----Petitioners Versus Union Of India & Ors.

----Respondents

For Petitioner(s) : Mr. Sandeep Sharma, Mr. Neeraj Kumar

For Respondent(s) : Mr. Manish Vyas, AAG, Mr. R.S.

Saluja, Mr. Vikas Balia, Sr. Advocate with Mr. Akhilesh Rajpurohit

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

05/07/2022

Learned counsel Mr. R.S. Saluja is appearing on behalf of respondent Nos.1 and 2. Mr. Manish Vyas, AAG is appearing on behalf of respondent No.3. Mr. Vikas Balia, Senior Advocate assisted by Mr. Akhilesh Rajpurohit is appearing on behalf of respondent No.4. Service is, therefore, complete. Copies of the writ petition have already been supplied to learned counsel for the respondents.

Let reply to the writ petition be filed by the next date of hearing.

List on 18.7.2022.

(VIJAY BISHNOI),J

78-msrathore/-

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