Rajasthan High Court - Jodhpur
Shree Raj Exports Private Limited vs Union Of India on 26 September, 2019
Author: Arun Bhansali
Bench: Arun Bhansali
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
S.B. Civil Writ Petition No. 13433/2019
Shree Raj Exports Private Limited
----Petitioner
Versus
Union Of India
----Respondent
For Petitioner(s) : Mr. Sharad Kothari
For Respondent(s) :
HON'BLE MR. JUSTICE ARUN BHANSALI
Order 26/09/2019 It is submitted by learned counsel for the petitioner that various representations made by the petitioner to the respondents have not been responded to.
Learned counsel for the petitioner relies on judgment passed by a co-ordinate Bench of this Court in Shree Raj Pan Masala Private Limited, Jodhpur & Anr. v. Union of India & Anr. :
S.B.C.W.P. No. 12349/2016, decided on 22.02.2018.
In view of the submissions made, issue notice. Issue notice of stay application as well.
A copy of the writ petition be served on Mr. Vipul Singhvi, learned counsel, who may complete his instructions in the matter/file reply by the next date.
List on 21.10.2019. Office is directed to reflect the name of Mr. Vipul Singhvi, as counsel for the respondents in the cause list.
(ARUN BHANSALI),J 53-AK Chouhan/-
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