Baker Hughes Asia Pacific Limited vs Union Of India
2021 Latest Caselaw 18527 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Civil Writ Petition No. 5714/2021

Baker Hughes Asia Pacific Limited

----Petitioner Versus Union Of India

----Respondent

For Petitioner(s) : Mr. Tarun Gulati, Sr. Adv. through VC with Mr. Tushar Jarwal through VC and Mr. Sheetal Kumbhat For Respondent(s) : Mr. Mukesh Rajpurohit, AAG Mr. Rajvendra Saraswat

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE SAMEER JAIN

Order

06/12/2021

The petitioner's counsel has placed reliance on the order

dated 02.09.2021 passed by learned Single Bench of the Guwahati

High Court in Writ Petition (Civil) No.3878/2021 (BMG Informatics

Pvt. Ltd. Vs. Union of India and Ors.) whereby, controversy

identical to the one involved in the case at hand has been decided.

Learned counsel representing the respondents pray for time

to ascertain as to whether the said judgment has been challenged

any further or not.

List on 13.01.2022.

(SAMEER JAIN),J (SANDEEP MEHTA),J

60-amit/-

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