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Rajasthan High Court - Jaipur

Ajanta Soya Limited vs Union Of India on 13 July, 2022

Bench: Manindra Mohan Shrivastava, Shubha Mehta

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

               D.B. Civil Writ Petition No. 3623/2019

M/s The Akshaya Patra Foundation
                                                                   ----Petitioner
                                     Versus
Union Of India & Ors.
                                                                ----Respondents

Connected With D.B. Civil Writ Petition No. 2254/2020 Ajanta Soya Limited

----Petitioner Versus Union Of India & Ors.

----Respondents D.B. Civil Writ Petition No. 5633/2020 M/s JVS Foods Private Limited

----Petitioner Versus Union Of India & Ors.

----Respondents D.B. Civil Writ Petition No. 6778/2020 M/s Kalani Infrastructure Pvt. Ltd.

----Petitioner Versus Union Of India & Ors.

----Respondents D.B. Civil Writ Petition No. 504/2021 M/s Hazari Bagh Builders Pvt. Ltd

----Petitioner Versus Union Of India & Ors.

----Respondents For Petitioner(s) : Mr. Rahul Lakhwani, Advocate for Mr. Sanjay Jhanwar, Advocate Mr. Daksh Pareek, Advocate with Mr. Arjun Singh, Advocate Mr. Mayank Vyas, Advocate with Mr. Mohit Singhal, Advocate For Respondent(s) : Mr. M.S. Singhvi, Advocate General with Mr. Sheetanshu Sharma, (Downloaded on 20/07/2022 at 09:31:36 PM) (2 of 2) [CW-3623/2019] Advocate & Mr. Pranav Bhansali, Advocate Mr. R.D. Rastogi, Additional Solicitor General with Mr. C.S. Sinha, Advocate & Mr. Aditya Singh, Advocate Mr. Ayush Singh, Advocate for Mr. Punit Singhvi, Advocate Mr. Jay Upadhyay, Advocate for Mr. Kinshuk Jain, Advocate Mr. Namandeep Singh, Advocate for Mr. Anand Sharma, Advocate Mr. Ajay Shukla, Advocate HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MRS. JUSTICE SHUBHA MEHTA Order 13/07/2022 We find that reply has not been filed in all the cases as disclosed from the previous order dated 02.03.2022. One more last opportunity of three weeks time is granted to file reply failing which right to file reply stands closed. Rejoinder, if any, may be filed further within a week and the matter be listed after four weeks.

D.B. Civil Writ Petition No. 2254/2020 is detached from the batch of these petitions for being listed separately.

(SHUBHA MEHTA),J (MANINDRA MOHAN SHRIVASTAVA),J Mohita /51-55 (Downloaded on 20/07/2022 at 09:31:36 PM) Powered by TCPDF (www.tcpdf.org)