Rajasthan High Court - Jodhpur
Bharat Indizel vs Union Of India on 19 February, 2021
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
S.B. Civil Writ Petition No. 2524/2021
Bharat Indizel
----Petitioner
Versus
Union Of India
----Respondent
For Petitioner(s) : Mr. Vikas Bijarnia
For Respondent(s) : Mr. Mukesh Rajpurohit
Mr. Manish Tak
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 19/02/2021 In wake of onslaught of COVID-19, abundant caution is being taken while hearing the matters in Court.
Issue notice to the respondents. Mr. Mukesh Rajpuroiht, learned counsel for the respondent is directed to accept notice on behalf of respondents no.1 and 2 and Mr. Manish Tak, learned counsel for the respondent is directed to accept notice on behalf of the respondents no. 3 to 8, which they accept and seek some time to complete their instructions.
Time prayed for is allowed.
List on 22.03.2021 alongwith S.B. Civil Writ Petition No.2586/2021.
(DR.PUSHPENDRA SINGH BHATI),J. 39-Sudheer/-
(Downloaded on 19/02/2021 at 09:02:28 PM) Powered by TCPDF (www.tcpdf.org)