The Union Of India vs Mahendra Kumar Jain S/O ...
2022 Latest Caselaw 4141 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

               D.B. Civil Writ Petition No. 2498/2021

The Union Of India
                                                                  ----Petitioner
                                   Versus
Mahendra Kumar Jain S/o Saubhagmal Jain
                                                                ----Respondent

For Petitioner(s) : Mr. Ashish Kumar

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE ANOOP KUMAR DHAND

Order

26/05/2022

The matter comes up on IA No.1/2022 for dispensing with

the filing of entire judgment dated 17.11.2016, relevant pages of

which have been filed in the present writ petition as Annexure 4.

In view of contents mentioned in the application, the

application for dispensing with the filing of judgment dated

17.11.2016 is allowed.

Defect No. 2 pointed out by the Registry is waived in the

present matter.

Counsel for the petitioner is directed to remove rest of the

defects, if any within a period of two weeks.

After removing the defects, office is directed to issue notice

to the respondents, by making the rule returnable within four

weeks.

Taking into consideration the interim order already passed in

the identical matters, we direct that in the meantime, the

contempt proceedings pending before the Central Administrative

Tribunal, if any shall remain stayed till the next date of hearing.

(2 of 2) [CW-2498/2021]

Counsel for the petitioner is directed to furnish the numbers

of identical matters in the office, so that all the cases may be

taken together for analogous hearing.

Office is directed to list together all the connected matters.

(ANOOP KUMAR DHAND),J (PANKAJ BHANDARI),J

HEENA GANDHI /11

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