Rajasthan High Court - Jaipur
Vakrangee Limited vs The Union Of India on 4 January, 2023
Bench: Pankaj Mithal, Shubha Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Civil Writ Petition No. 18646/2022
Vakrangee Limited
----Petitioner
Versus
The Union Of India
----Respondent
For Petitioner(s) : Mr. Vikram Nankani, Senior Advocate assisted by Mr. H.V. Nandwana For Respondent(s) : Mr. R.P. Singh, AAG with Mr. Jaivardhan Singh Shekhawat & Mr. Aditya Singh Mr. Namandeep Singh on behalf of Mr. Anand Sharma HON'BLE THE CHIEF JUSTICE MR. PANKAJ MITHAL HON'BLE MRS. JUSTICE SHUBHA MEHTA Order 04/01/2023 On behalf of the respondents, three days further time is sought for filing response to the writ petition.
In view of the request so made and looking to the fact that the reply is under preparation, we allow three days time to the respondents to file counter-affidavit to the writ petition.
List this matter again for admission/final disposal on 11.01.2023. In the meantime, the Central Government may also file its reply.
In the event, any coercive steps are sought to be taken against the petitioner, it will be open for it to move an application for early hearing.
(SHUBHA MEHTA),J (PANKAJ MITHAL),CJ ANIL KUMAR GOYAL/RAJAT/46 (Downloaded on 05/01/2023 at 09:17:33 PM) Powered by TCPDF (www.tcpdf.org)