Rajasthan High Court - Jaipur
Ramchandra Vishnoi S/O Ramdhan Vishnoi vs Union Of India on 3 December, 2021
Author: Narendra Singh Dhaddha
Bench: Narendra Singh Dhaddha
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 13104/2021
Ramchandra Vishnoi S/o Ramdhan Vishnoi
----Petitioner
Versus
Union Of India
----Respondent
Connected With S.B. Criminal Miscellaneous Bail Application No. 13105/2021 Himmat Singh Bhati S/o Suresh Singh Bhati
----Petitioner Versus Union Of India
----Respondent S.B. Criminal Miscellaneous Bail Application No. 13106/2021 Hemant Tyagi S/o Subhash Tyagi
----Petitioner Versus Union Of India
----Respondent For Petitioner(s) : Mr. Kapil Gupta, Adv.
Mr. Daksh Pareek, Adv.
Mr. Arjun Singh, Adv.
For Respondent(s) : Mr. Kinshuk Jain, Senior Standing Counsel for CGST HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA Order 03/12/2021 Learned counsel for the petitioners seeks time to file reply to the factual report filed by the respondent.
List the matters on 06.12.2021, as prayed.
(NARENDRA SINGH DHADDHA),J Gourav/15-17 (Downloaded on 07/12/2021 at 09:24:28 PM) Powered by TCPDF (www.tcpdf.org)