Satguru Premises Pvt. Ltd. (Cin ... vs Ashutosh A.T. Pandekar
2022 Latest Caselaw 5668 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                               S.B. Civil Contempt Petition No. 180/2022

                                    Satguru Premises Pvt. Ltd. (Cin U45201Rj2005Ptc020612))
                                                                                                      ----Petitioner
                                                                      Versus
                                    Ashutosh A.t. Pandekar,
                                                                                                    ----Respondent

For Petitioner(s) : Mr. Vikas Kabra For Respondent(s) :

HON'BLE MR. JUSTICE SAMEER JAIN

Order

18/08/2022

Learned counsel for the petitioner has submitted that in

spite of categorical directions given under judgment dated

18.01.2021, whereby order impunged dated 17.09.2020 was

quashed, the same is not complied with nor any consequential

effect is given thereto. He has further submitted that against

judgment dated 18.01.2021, an appeal is preferred but the same

is lying under defect since long.

In the light of above, this court deems it appropriate to

issue notice to respondent No.2 and 3, returnable within four

weeks.

(SAMEER JAIN),J

JKP/41

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