Rajasthan High Court - Jaipur
Royal Multisport Private Limited vs Union Of India on 25 November, 2022
Bench: Manindra Mohan Shrivastava, Vinod Kumar Bharwani
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Civil Writ Petition No. 17525/2022
Royal Multisport Private Limited
----Petitioner
Versus
Union Of India
----Respondent
For Petitioner(s) : Mr. Rohan Shah with Mr. Siddharth Ranka, Mr. Rohan Chatter & Ms. Apeksha Bapna For Respondent(s) : Mr. Punit Singhvi with Mr. Ayush Singh for respondent Nos. 2 to 4 HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI Order 25/11/2022 Heard.
Mr. Punit Singhvi, learned counsel enters appearance on behalf of respondent Nos. 2 to 4.
Learned counsel for the petitioner submits that a copy of petition along with all its annexures has already been supplied in the office of learned Additional Solicitor General of India, Jaipur on 14.11.2022.
Registry is directed to publish name of Mr. R.D. Rastogi, learned Additional Solicitor General in the cause list.
Learned counsel for the petitioner shall take 'dasti' notice to respondent Nos. 5 to 8, returnable within ten days.
List the matter immediately after ten days for consideration on stay application.
(VINOD KUMAR BHARWANI),J (MANINDRA MOHAN SHRIVASTAVA),J SAHIL SONI /17 (Downloaded on 25/12/2022 at 03:07:22 PM) Powered by TCPDF (www.tcpdf.org)