Rajasthan High Court - Jodhpur
Tata Brick Chak 7Apm vs Rajasthan State Pollution Control ... on 29 June, 2022
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 7683/2022
Tata Brick Chak 7APM
----Petitioner
Versus
Rajasthan State Pollution Control Board & Anr.
----Respondents
For Petitioner(s) : Mr. Vijay Kumar
For Respondent(s) :
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order 29/06/2022 Issue notice. Issue notice of stay application also. Mr. Anil Kumar Gaur, learned Additional Advocate General is directed to accept notice on behalf of the respondents.
Learned counsel for the petitioner is directed to supply copy of the writ petition to Mr. Anil Kumar Gaur, learned Additional Advocate General.
List the matter along with S.B. Civil Writ Petition No.6434/2022, as prayed.
Let the name of Mr. Anil Kumar Gaur, learned Additional Advocate General be shown in the cause-list as learned counsel for the respondents.
(VINIT KUMAR MATHUR),J 16-SunilS/-
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