Rajasthan High Court - Jaipur
M/S Tecpro System Limited vs State Of Rajasthan on 28 February, 2019
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 7048/2018
M/s Tecpro System Limited
----Petitioner
Versus
State Of Rajasthan
----Respondent
Connected With S.B. Criminal Miscellaneous (Petition) No. 7054/2018 Amul Gabrani, Managing Director And Vice Chairman
----Petitioner Versus State Of Rajasthan
----Respondent S.B. Criminal Miscellaneous (Petition) No. 7055/2018 M/s Tecpro System Limited
----Petitioner Versus State Of Rajasthan
----Respondent S.B. Criminal Miscellaneous (Petition) No. 7056/2018 M/s Tecpro System Limited
----Petitioner Versus State Of Rajasthan
----Respondent S.B. Criminal Miscellaneous (Petition) No. 7057/2018 Techpro System Limited
----Petitioner Versus State Of Rajasthan
----Respondent S.B. Criminal Miscellaneous (Petition) No. 7058/2018 M/s Tecpro System Limted
----Petitioner Versus State Of Rajasthan
----Respondent S.B. Criminal Miscellaneous (Petition) No. 7059/2018 M/s Tecpro System Limited (2 of 2) [CRLMP-7048/2018]
----Petitioner Versus State Of Rajasthan
----Respondent For Petitioner(s) : Mr. Sanjay Yadav For Respondent(s) : Mr. V. S. Godara, PP HON'BLE MR. JUSTICE KANWALJIT SINGH AHLUWALIA Order 28/02/2019 Learned counsel for the petitioners prays for adjournment to distinguish the judgment rendered by the Supreme Court in the case of Metres and Instruments Private India Limited & Ors. Vs. Kanchan Mehta (2018) 1 SCC 560.
To enable the learned counsel for the petitioners to do the needful, list on 13.03.2019.
(KANWALJIT SINGH AHLUWALIA),J Jatin/19-25 Powered by TCPDF (www.tcpdf.org)