Rajasthan High Court - Jodhpur
Manish Kumar Nagda vs State Of Rajasthan on 2 August, 2021
Author: Dinesh Mehta
Bench: Dinesh Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR S.B. Civil Writ Petition No. 5039/2021 Manish Kumar Nagda
----Petitioner Versus State Of Rajasthan
----Respondent For Petitioner(s) : Mr. VLS Rajpurohit For Respondent(s) : -
JUSTICE DINESH MEHTA Order 02/08/2021 I. A. No.01/2021 :
Mr. Rajpurohit, learned counsel for the petitioner, submits that due to inadvertance name of petitioner No.26 has been mentioned twice, as he is already there as petitioner No.4.
For the reasons stated, the application is allowed.
Amended cause title filed along with the application is taken on record.
List the matter on 09.08.2021 for admission.
(DINESH MEHTA),J 263-A.Arora/-(Downloaded on 02/08/2021 at 09:01:30 PM)
Powered by TCPDF (www.tcpdf.org)