Rajasthan High Court - Jaipur
Vijay T Champaneri S/O Thakordas ... vs Union Of India on 8 September, 2020
Author: Ashok Kumar Gaur
Bench: Ashok Kumar Gaur
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 9928/2020
Vijay T Champaneri S/o Thakordas Champaneri, Aged About 57
Years, Resident Of 10 Ganesh Bhuvan, 4Th Floor Raghunath
Mhatre Road Behind Vithal Mandir Dahisar West Dahisar Mumbai
Maharashtra, India 400050, Having Din-07527748.
----Petitioner
Versus
1. Union Of India, Through The Secretary, Ministry Of
Corporate Affairs, A Wing, Shastri Bhawan, Rajendra
Prasad Road, New Delhi, Delhi 110001.
2. Registrar Of Companies, G/6-7, Second Floor, Residency
Area, Civil Lines, Jaipur, (Rajasthan), 302001.
3. Registrar Of Companies, 100, Everest, Marine Drive,
Mumbai- 400002.
----Respondents
For Petitioner(s) : Mr.Prabhansh Sharma.
HON'BLE MR. JUSTICE ASHOK KUMAR GAUR Order 08/09/2020 Learned counsel for the petitioner submitted that on account of territorial jurisdiction, this Court may not entertain the present writ petition and as such, liberty is sought to file the writ petition at appropriate place.
This Court dismisses the present writ petition as withdrawn with liberty, as prayed for.
(ASHOK KUMAR GAUR), J Himanshu Soni/44/Ramesh Vaishnav (Downloaded on 09/09/2020 at 10:34:10 PM) Powered by TCPDF (www.tcpdf.org)