Shriprakash Jain vs Official Liquidator Of Rajasthan ...
2021 Latest Caselaw 6592 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   D.B. Special Appeal (Civil) No. 24/2019

                                   Shriprakash Jain
                                                                                                      ----Appellant
                                                                       Versus
                                   Official Liquidator Of Rajasthan Communication Limited
                                                                                                    ----Respondent

For Appellant(s) : Mr. Abhishek Wadhwa Advocate on behalf of Mr. Rajendra Kumar Salecha Advocate.

For Respondent(s) : Mr. Atul Bhardwaj Advocate & Mr. Gaurav Sharma Saraswat Advocate.

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Judgment / Order

16/11/2021

Prayer for short adjournment has been made on the ground

that there has been some bereavement in the family of the

arguing counsel.

List in the week commencing from 13.12.2021.

Interim order to continue.

(VINOD KUMAR BHARWANI),J (MANINDRA MOHAN SHRIVASTAVA),J

Sanjay Kumawat-38

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