Tuesday, 12, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Pankaj Kumar Prajapat S/O Shri ... vs Union Of India
2022 Latest Caselaw 6715 Raj/2

Citation : 2022 Latest Caselaw 6715 Raj/2
Judgement Date : 17 October, 2022

Rajasthan High Court
Pankaj Kumar Prajapat S/O Shri ... vs Union Of India on 17 October, 2022
Bench: Manindra Mohan Shrivastava, Vinod Kumar Bharwani
      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

               D.B. Civil Writ Petition No. 211/2022

1.     Pankaj Kumar Prajapat S/o Shri Ramkaran Prajapati,
       Aged    About      29     Years,       R/o      Vishwakarma       Colony,
       Bijainagar, Ajmer, Rajasthan, 305624 (Erstwhile Director
       M/s Mangal Bullian Pvt. Ltd.)
2.     Jitnendra Singh Lunawat C/o Shri Rameshwar Prasad
       Sharma, Aged About 34 Years, R/o Jamola Factory Street,
       Near Vikas Bal Mandir School, Bijainagar, Bijainagar,
       Ajmer, Rajasthan 305624. (Erstwhile Director M/s Mangal
       Bullian Pvt. Ltd.).
                                                                  ----Petitioners
                                   Versus
1.     Union Of India, Through Deputy Director Directorate Of
       Revenue Intelligence, Jaipur Regional Office, Delhi Zonal
       Unit, Unit, 110003.
2.     Directorate Of Revenue Intelligence Through Deputy
       Director, Jaipur Regional Unit, C-62, Sarojini Marg, C
       Scheme, Jaipur- 302001.
                                                                ----Respondents

For Petitioner(s) : Mr. Sehban Naqvi, Advocate For Respondent(s) : Mr. R.D. Rastogi, ASG with Mr. Devesh Yadav, Advocate for UOI Mr. Kinshuk Jain, Advocate for Respondent No.2

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

Judgment / Order

17/10/2022

Heard.

Though prayer for amendment is made in the writ petition,

now seeking to challenge the validity of the provisions of law, we

(2 of 2) [CW-211/2022]

are not inclined to allow the scope of petition to be enlarged as no

such challenge was there.

Therefore, this petition is disposed off, however, with liberty

to file fresh petition challenging the legality and validity of the

provisions of law, which are sought to be challenged by way of

amendment.

Interim order stands vacated.

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

Mohita /44

Powered by TCPDF (www.tcpdf.org)

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter