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M/S Dcm Shriram Limited vs State Of Rajasthan
2021 Latest Caselaw 1231 Raj/2

Citation : 2021 Latest Caselaw 1231 Raj/2
Judgement Date : 4 February, 2021

Rajasthan High Court
M/S Dcm Shriram Limited vs State Of Rajasthan on 4 February, 2021
Bench: Sabina, Manoj Kumar Vyas
                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    D.B. Civil Writ Petition No. 5578/2020

                                   M/s DCM Shriram Limited
                                                                                                           ----Petitioner
                                                                           Versus
                                   State Of Rajasthan and ors.
                                                                                                        ----Respondents

Connected With D.B. Civil Writ Petition No. 5047/2019 Jubilant Life Sciences Limited

----Petitioner Versus State Of Rajasthan and ors.

----Respondents

For Petitioner(s) : Mr. Asad Ali Advocate on behalf of Ms. Alankrita Sharma Advocate, Mr. Sarthak Rastogi Advocate through Video Conferencing.

For Respondent(s) : Mr. M.S. Singhvi, Advocate General with Siddhant Jain Advocate Mr. Nikhil Simlote Advocate on behalf of Mr. R.B. Mathur Advocate Ms. Vartika Mehra Advocate on behalf of Mr. Sandeep Pathak Advocate Mr. Pawan Pareek Advocate

HON'BLE MRS. JUSTICE SABINA HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

Judgment / Order

04/02/2021

At the request of learned counsel for the parties, list after

two weeks.

(MANOJ KUMAR VYAS),J (SABINA),J

Sanjay Kumawat-123-124

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