Balsamand Aadarsh Vikas Samiti vs Shri Naveen Mahajan on 15 May, 2023

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HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR S.B. Writ Contempt No. 714/2021 Balsamand Aadarsh Vikas Samiti

----Petitioner Versus Shri Naveen Mahajan

----Respondent For Petitioner(s) : Mr. Himanshu Bumb JUSTICE DINESH MEHTA Order 15/05/2023 I.A. No. 02/2022:

1. For the reasons stated, the application seeking issuance of fresh notice is allowed.

2. Petitioner to file PF within a week.

3. In case, PF and extra sets are filed, let fresh notice, returnable within eight weeks be issued to the unserved respondents.

I.A. No. 03/2022:

4. For the reasons stated, the application seeking leave to produce additional documents is allowed.

5. Documents Annexure-CP/7 to Annexure-CP/9 are taken on record.

(DINESH MEHTA),J 106-Mak/-

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