M/S Devraj And Wheaton ... vs Chief Commissioner
2022 Latest Caselaw 5978 Raj/2

                                                HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                            BENCH AT JAIPUR

                                                          D.B. Civil Writ Petition No. 23347/2018

                                        M/s Devraj & Wheaton Enterprises & Anr.
                                                                                                             ----Petitioners
                                                                              Versus
                                        Chief Commissioner & Anr.
                                                                                                           ----Respondents

For Petitioner(s) : Ms. Anita Agarwal with Mr. Anubhav Agarwal Advocate, Mr. Vaibhav Sharma Advocate & Ms. Gauri Khandelwal Advocate.

For Respondent(s) : Ms. Mahi Yadav Advocate with Mr. Yatharth Gupta Advocate.

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

Judgment / Order

29/08/2022

Heard on application (1/2022) for impleadment of applicants.

Upon due consideration, the application is allowed. The

present incumbent RIICO & M/s. Rob Mathys be impleaded as

respondents in the present case.

Amended copy of the cause title has already been filed,

which is taken on record and notices be issued to newly impleaded

respondents on payment of P.F. within three days.

Notices be made returnable within two weeks.

Matter be listed after two weeks.

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

Sanjay Kumawat /43

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