M/S Hem Securities Limited vs Union Of India
2022 Latest Caselaw 5164 Raj/2

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                      BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 9498/2019

                                   M/s Hem Securities Limited
                                                                                                       ----Petitioner
                                                                         Versus
                                   Union Of India
                                                                                                     ----Respondent

For Petitioner(s) : Mr.Arnav Goyal, Adv.

Mr.G.D. Bansal, Adv.

HON'BLE MR. JUSTICE ASHOK KUMAR GAUR Order

27/07/2022

Learned counsel for the petitioner places reliance on a

judgment passed by the Delhi High Court in W.P. (C)

No.2429/2010 titled as Castrol Limited Vs. Union of India

and Anr., decided on 16.03.2011.

Learned counsel for the petitioner submitted that the

respondent did not provide any opportunity of hearing to the

petitioner before recording the status of the petitioner as

'abandoned' on the website of the respondent.

Learned counsel for the petitioner submitted that the

petitioner had fulfilled the requisite conditions for registration of

Copyright and as such, the information regarding the Board

Resolution was also furnished in pursuance of letter dated

05.10.2017 and yet their status is shown 'Abandoned'.

Issue notice to the respondent, returnable on

31.08.2022. Notices be given 'dasti', if prayed.

(ASHOK KUMAR GAUR),J

Himanshu Soni/Bhavnesh Kumawat/19

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