Rohit Bohra S/O Shri Praduman ... vs The Union Of India
2022 Latest Caselaw 6577 Raj/2

                                               HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           BENCH AT JAIPUR

                                                           D.B. Civil Writ Petition No. 6140/2022

                                       Rohit Bohra & Another
                                                                                                                ----Petitioners
                                                                               Versus
                                       The Union Of India & Ors.
                                                                                                            ----Respondents

For Petitioner(s) : Mr. Abhishek Sharma Advocate. For Respondent(s) : Mr. Sandeep Pathak Advocate.

HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Judgment / Order

12/10/2022

Heard.

Mr. Sandeep Pathak, Advocate enters appearance on behalf

of respondent No.2.

A copy of petition along with annexures be supplied to

learned counsel for the respondent No.2.

Service of notice on respondent No.1 is still awaited.

Learned counsel for respondent No.2 further submits that he

will seek instructions for respondent No.1 as well and ensure

representation on the next date of hearing.

Service of notice on respondent No.3 is still awaited.

Matter be listed along with D.B. Civil Writ Petition

No.9301/2022 after completion of service of notice.

(VINOD KUMAR BHARWANI),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ

Sanjay Kumawat-25

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