Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Rajasthan High Court - Jodhpur

M/S Ambuja Cement Ltd vs Jsw Cement Ltd on 29 November, 2018

Bench: Sangeet Lodha, Dinesh Mehta

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
                 D.B. Spl. Appl. Writ No. 1070/2018

M/s Ambuja Cement Ltd
                                                          ----Appellant
                                 Versus
JSW Cement Ltd & Ors.
                                                      ----Respondent
                            Connected With
D.B. Spl. Appl. Writ No. 1353/2018


For Appellant(s)        :    Mr. M.S.Singhvi, Sr. Advocate assisted
                             by Mr. D.D.Thanvi & Abhishek Mehta

                             Mr. Rajesh Joshi, Sr. Advocate
                             assisted by Mr. Mahesh Thanvi
For Respondent(s)       :    Mr. Sudhir Gupta, Sr. Advocate
                             assisted by Mr. Ramit Mehta, Saurabh
                             Maheshwari, Tarun Dudia & Sweta
                             Chouhan

                             Mr. Ayush Gahlot on behalf of Mr.
                             Rajesh Panwar, AAG

                             Mr. Sanjeet Purohit, ASG


           HON'BLE MR. JUSTICE SANGEET LODHA

HON'BLE MR. JUSTICE DINESH MEHTA Order 29/11/2018 Vide order dated 4.10.18 passed by this Court, Computer Forensic and Data Mining Laboratory under Serious Fraud Investigation Office, Ministry of Corporate Affairs, New Delhi, was appointed as Examiner of the data maintained by the MSTC for e- auction in question.

A copy of the order was served by the appellant to the said Agency and in response thereto, vide communication dated 29.10.18, the General Manager (Systems), MSTC Limited, has been informed that the Computer Forensic and Data Mining Lab (2 of 2) [SAW-1070/2018] (CFDML) has been notified by the Ministry of Electronics and Information Technology with a limited scope (Computer (Media) Forensics) and to meet the requirements of SFIO only and therefore, the said Agency is not in position to analyze the data as directed by this Court.

On the request of the Court, Mr. Sanjeet Purohit, Assistant Solicitor General, has put in appearance in the matter.

Learned ASG seeks three days' time to complete his instructions and apprise the Court as to which Agency would be in position to perform the job assigned by this Court.

List the matters on 5.12.18, as prayed.

                                   (DINESH MEHTA),J                            (SANGEET LODHA),J




                                   154-155-RP/-




Powered by TCPDF (www.tcpdf.org)