Rajasthan High Court - Jaipur
Hero Motocorp Ltd vs Union Of India And Ors on 18 December, 2018
Bench: Mohammad Rafiq, Goverdhan Bardhar
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Civil Writs No. 13828/2017
Hero Motocorp Ltd
----Petitioner
Versus
U O I And Ors
----Respondents
Connected With
D.B. Civil Writs No. 13820/2017
M/s Honda Cars India Ltd
----Petitioner
Versus
U O I And Ors
----Respondents
D.B. Civil Writs No. 13821/2017
M/s Honda Cars India Ltd
----Petitioner
Versus
U O I And Ors
----Respondents
D.B. Civil Writs No. 13825/2017
M/s Honda Motorcycle And Scooter India Ltd
----Petitioner
Versus
U O I And Ors
----Respondents
D.B. Civil Writs No. 13830/2017
M/s Honda Motorcycle And Scooter India Ltd
----Petitioner
Versus
U O I And Ors
----Respondents
D.B. Civil Writs No. 1413/2018
Hero Motocorp Ltd
----Petitioner
Versus
Union Of India And Ors
----Respondents
D.B. Civil Writs No. 4676/2018
Ms Honda Motorcycle
(2 of 2) [CW-13828/2017]
----Petitioner
Versus
Union Of India And Ors
----Respondents
D.B. Civil Writs No. 4677/2018
Ms Honda Cars Indian Ltd
----Petitioner
Versus
Union Of India And Ors
----Respondents
D.B. Civil Writs No. 5247/2018
Hero Motocorp Ltd
----Petitioner
Versus
Union Of India And Ors
----Respondents
For Petitioner(s) : Mr. Sameer Jain
For Respondent(s) : Mr. J.M. Saxena-AAG
HON'BLE MR. JUSTICE MOHAMMAD RAFIQ
HON'BLE MR. JUSTICE GOVERDHAN BARDHAR
Order
18/12/2018
Learned counsel for the petitioner is not ready for arguments
and prays for adjournment.
Prayer is not opposed by the learned counsel for the
respondents.
List these matters on 19th February, 2019.
Till then, interim order, if any, shall continue.
(GOVERDHAN BARDHAR),J (MOHAMMAD RAFIQ),J Ashu/57-65 Powered by TCPDF (www.tcpdf.org)