Rajasthan High Court - Jaipur
M/S. Vardhman Manglam Developers Llp vs State Of Rajasthan on 31 August, 2022
Author: Birendra Kumar
Bench: Birendra Kumar
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 4666/2022
M/s. Vardhman Manglam Developers Llp
----Petitioner
Versus
State Of Rajasthan
----Respondent
For Petitioner(s) : Mr. Udit Purohit For Respondent(s) : Mr. Prashant Sharma, PP Mr. Gautam Bhadadra HON'BLE MR. JUSTICE BIRENDRA KUMAR Order 31/08/2022 Let counsel for petitioner supply copy of the petition to learned counsel for the respondent No. 2 to facilitate him to file reply within two weeks.
Learned Public Prosecutor shall procure status report of investigation of FIR No. 11/2022 registered with police station Bhankrota, Jaipur (West) for the offences punishable under Sections 420, 406, 467, 468, 471 and 120-B IPC.
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