Rajasthan High Court - Jodhpur
Union Of India Thou Cbi Jodhpur vs Harish Chand Tapadiya And Ors on 21 August, 2019
Author: G.R. Moolchandani
Bench: G.R. Moolchandani
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
S.B. Criminal Appeal No. 311/2001
Union Of India Thou CBI Jodhpur
----Appellant
Versus
Harish Chand Tapadiya & Ors
----Respondent
For Appellant(s) : Dr. Sachin Acharya (for CBI)
For Respondent(s) : Mr. Mahipal Bishnoi, PP
Mr. P.N. Mohanani.
HON'BLE MR. JUSTICE G.R. MOOLCHANDANI
Order 21/08/2019 The matter comes up on application seeking pre-listing. Since the Courts are over-flooded, pre-listing cannot be permitted. Application seeking pre-listing is dismissed accordingly.
Learned counsel for the respondents submits that he has not been provided copy of the memo of the petition.
Learned counsel for the petitioner is directed to supply copy of the memo of the petition to learned counsel for the respondents.
List accordingly.
(G.R. MOOLCHANDANI),J 2-Mohan/-
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