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Mohsin Khan S/O Shri Usman Khan vs. Union Of INDIA

CRLMA/88/2020HC RajasthanGSTCNR RJHC02016137202021 July 2020Bench: SATISH KUMAR SHARMA1 pages

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Cause title — parties, addresses and appearances
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR S.B. Criminal Miscellaneous Application No. 88/2020 IN S.B. Criminal Misc. Petition No.7273/2018 Mohsin Khan S/o Shri Usman Khan, R/o Village Jajod, Laxmangarh, Salasar Road, Tehsil Laxmangarh, Distt. Sikar Raj. ----Petitioner Versus Union Of India, Through Superintendent (Law), Cgst, Commissionerate-I, Jaipur, Ncrb, Statue Circle, Jaipur. ----Respondent For Petitioner(s) : Ms. Mahi Yadav through V.C. For Respondent(s) : HON'BLE MR. JUSTICE SATISH KUMAR SHARMA

Order 21/07/2020 Learned counsel for the petitioner submits that defect/s as pointed out by the Registry have already been removed but the petition has been dismissed in compliance of the per-emptory order dated 19.01.2019.

In view of the above submissions, the application for restoration of the petition is allowed and the same be restored to its original number. The petition be listed after two weeks. (SATISH KUMAR SHARMA),J Simple Kumawat /15

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