State Of Rajasthan vs M/S Atlanta Ltd
2022 Latest Caselaw 3454 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                              D.B. Civil Miscellaneous Appeal No. 2537/2020

                                   State Of Rajasthan
                                                                                                        ----Appellant
                                                                      Versus
                                   M/s Atlanta Ltd.
                                                                                                      ----Respondent

For Appellant(s) : None present For Respondent(s) : Mr. Vishnu Bohra, Advocate for Mr. Ajit Maloo

HON'BLE MR. JUSTICE PRAKASH GUPTA HON'BLE MR. JUSTICE PANKAJ BHANDARI

Order

29/04/2022

Learned counsel for the respondent submits that

against judgment/order dated 12.02.2021 passed in DBCMA

No.2537/2020 and order dated 11.02.2022 passed in DBCRP

No.06/2021, SLP Nos.5343-5344/2022 were filed, in which further

proceedings in the High Court have been stayed by the Hon'ble

Supreme Court vide order dated 08.04.2022.

In this view of the matter, list this matter after eight

weeks.

(PANKAJ BHANDARI),J (PRAKASH GUPTA),J

CHANDAN /DK/10

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