M/S Arfat Petrochemicals Private ... vs State Of Rajasthan
2021 Latest Caselaw 2336 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              D.B. Civil Writ Petition No. 3410/2020

M/s Arfat Petrochemicals Private Limited
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan
                                                                 ----Respondent

For Petitioner(s) : Mr. Atmaram NS Nadkarni, Senior Advocate assisted by Mr. Anurag Agarwal, Ms. Arzu Paul & Mr. Vivek Jain Mr. Salvador Santosh Rebello, all through VC For Respondent(s) : Mr. Dushyant Dave, Senior Advocate with Mr. R.P. Singh, AAG assisted by Mr. J.S. Shekhawat, Ms. Neha Sangwan Mr. Anil Mehta, AAG Ms. Sheetal Mirdha, AAG Mr. R.K. Agarwal, Senior Advocate assisted by Ms. Sunita Pareek, all through VC

HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SATISH KUMAR SHARMA

Order

28/05/2021

I.A. Nos.5/2021 & 7/2021:-

Since the reply filed by the State has already been taken on

record, the applications stand disposed of.

D.B. Civil Writ Petition No. 3410/2020:-

Heard Mr. Dushyant Dave, learned Senior Advocate for the

State and Mr. Atmaram NS Nadkarni, learned Senior Advocate for

petitioner.

Hearing concluded.

(2 of 2) [CW-3410/2020]

The State is directed to file State Record as well as RIICO

Record pertaining to the disputed property in original by

Wednesday i.e. 02.06.2021 alongwith an index containing the gist

of all such documents of the proceedings before the Committee

and sub-Committee being made available in respective files and

notes of arguments after exchanging the same amongst each

other.

Judgment is reserved.

(SATISH KUMAR SHARMA),J (INDRAJIT MAHANTY),CJ

Naval Kishore Gandhi/Rajat-1

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