Rajasthan High Court - Jaipur
Mahendra Mangal S/O Shri Ramesh Chand vs Union Of India on 15 November, 2021
Author: Narendra Singh Dhaddha
Bench: Narendra Singh Dhaddha
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous 2nd Bail Application No. 16497/2021
Mahendra Mangal S/o Shri Ramesh Chand
----Petitioner
Versus
Union Of India
----Respondent
Connected With S.B. Criminal Miscellaneous 2nd Bail Application No. 18092/2021 Rishiraj Swami S/o Late Shri Shyoji Ram Swami
----Petitioner Versus Union Of India
----Respondent For Petitioner(s) : Mr. Shashwat Purohit Mr. Prakhar Gupta For Respondent(s) : Mr. Kinshuk Jain, Senior Standing Counsel for CGST HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA Order 15/11/2021 Four weeks time is granted to learned counsel for the petitioner to remove the defect(s) pointed out by the Registry in SB CRLMB No.18092/2021.
List after four weeks.
(NARENDRA SINGH DHADDHA),J Brijesh 143-144.
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