Rajasthan High Court - Jaipur
Ajanta Soya Limited vs Union Of India on 8 February, 2020
Bench: Sangeet Lodha, Goverdhan Bardhar
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Civil Writ Petition No. 2254/2020
Ajanta Soya Limited
----Petitioner
Versus
Union Of India
----Respondent
For Petitioner(s) : Mr. Sameer Jain
For Respondent(s) : Mr. M.S. Singhvi, AG assisted by
Mr. Siddharth Jain
Mr. Anand Sharma for
Mr. R.D. Rastogi, ASG
HON'BLE MR. JUSTICE SANGEET LODHA
HON'BLE MR. JUSTICE GOVERDHAN BARDHAR
Order
08/02/2020
Issue notice of the writ petition as well as the stay
application.
Mr. Siddharth Jain, learned counsel accepts notice on behalf
of State and Mr. Anand Sharma, learned counsel accepts notice on
behalf of the Union of India. Learned counsel for the petitioner
may supply two sets of petition to the learned counsel for the State and Union of India.
Service is therefore, complete. List the matter alongwith DB CWP No.7091/2019 (Chambal Fertilizers & Chemical Ltd. Vs. Union of India) on 06.03.2020.
In the meanwhile, no coercive action shall be taken against the petitioner.
(GOVERDHAN BARDHAR),J (SANGEET LODHA),J BM Gandhi/3 (Downloaded on 15/02/2020 at 08:48:50 PM) Powered by TCPDF (www.tcpdf.org)