Alchemist Asset And ... vs Deputy Inspector General
2022 Latest Caselaw 1874 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    D.B. Civil Writ Petition No. 3225/2022

                                   Alchemist Asset And Reconstruction Company Ltd.
                                                                                                        ----Petitioner
                                                                           Versus
                                   Deputy Inspector General
                                                                                                      ----Respondent

For Petitioner(s) : Mr. Anuroop Singhi Mr. P.Chindambaram, Sr. Adv. through VC Mr. Karan Bhatura, through VC Mr. Aditya Vijay Mr. Roshan Sharma For Respondent(s) : Mr. R.A. Singh, AAG Mr. J.S. Shekhawat

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE BIRENDRA KUMAR

Judgment / Order

28/02/2022

Application for waiving the defect with regard to production

of certified copy is allowed.

Defect pointed out by the Registry is waived.

Counsel for the petitioner is directed to supply a copy of the

petition to the learned Additional Advocate General today itself.

Let the matter be listed on 08.03.2022.

(BIRENDRA KUMAR),J (PANKAJ BHANDARI),J

ARTI SHARMA /4

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