Rajasthan High Court - Jaipur
M/S Emgee Cables And Commi vs State Of Raj And Ors ... on 21 February, 2024
Author: Shubha Mehta
Bench: Shubha Mehta
[2024:RJ-JP:9034-DB]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Civil Writ Petition No. 2579/2008
M/s Emgee Cables And Communications Limited, 505, Navjeevan
Complex, Jaipur, a Private Limited company registered under the
Provisions of Companies Act, 1956 having its certificate of
incorporation No.3918 of 1986-87, through its Director Shri Sri
Pal Choudhary son of Shri Heera Chand Choudhary aged about
50 years resident of 6 Copper House, Chanakyapuri, Bani Park,
Jaipur.
----Petitioner
Versus
1. The State of Rajasthan through the Commissioner,
Commercial Taxes Department, Kar Bhawan, Jaipur.
2. The Assistant Commissioner, Anti Evasion, Rajasthan, Circle
- I, Jaipur.
----Respondent
For Petitioner(s) : Mr.Nitin Jain For Respondent(s) : Mr.Ayush Singh for Mr.Punit Singhvi HON'BLE MR. JUSTICE AVNEESH JHINGAN HON'BLE MRS. JUSTICE SHUBHA MEHTA Order AVNEESH JHINGAN, J. (ORAL):
21/02/2024
1. Learned counsel for the petitioner submits that in spite of best efforts, he is not getting any instructions from the petitioner to enable him to pursue the case.
2. The writ petition is dismissed for non-prosecution.
3. The petitioner shall be at liberty to move an application for revival of the writ petition, if cause of auction still survives.
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