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Alchemist Asset And ... vs Deputy Inspector General
2022 Latest Caselaw 2072 Raj/2

Citation : 2022 Latest Caselaw 2072 Raj/2
Judgement Date : 8 March, 2022

Rajasthan High Court
Alchemist Asset And ... vs Deputy Inspector General on 8 March, 2022
Bench: Pankaj Bhandari, Anoop Kumar Dhand
                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                D.B. Special Appeal Writ No. 1032/2021

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

Connected With D.B. Special Appeal Writ No. 1033/2021 Alchemist Asset And Reconstruction Company Ltd.

----Appellant Versus Deputy Inspector General

----Respondent

For Petitioner(s) : Mr. P Chidambaram, Sr. Adv. through VC assisted by Mr. Anuroop Singhi For Respondent(s) : Mr. Abhishek Singhvi, Sr. Adv. through VC Mr. R.P. Singh, AAG, Sr. Adv. assisted by Mr. Hemant Kothari Mr. Jaivardhan Singh Shekhawat

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE ANOOP KUMAR DHAND

Judgment / Order

08/03/2022

Mr. R.P. Singh, Sr. Adv. cum AAG contends that they have

filed the reply. Rejoinder, if any, be filed before the next date.

List these matters on 16.03.2022.

(ANOOP KUMAR DHAND),J (PANKAJ BHANDARI),J

ARTI SHARMA /186-187

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