Alchemist Asset And ... vs Deputy Inspector General
2022 Latest Caselaw 2073 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., (Earlier Dhir
And Dhir Asset Reconstruction Company Ltd.) A-270, 1St And
2Nd Floor, Defence Colony, New Delhi - 110024, Through Its
Authorised Representative Mr. Jeevan Kumar S/o Mr. Vijay Singh.
                                                                   ----Petitioner
                                   Versus
1.     Deputy Inspector General, Registration And Stamp (Tax
       Evasion) Rajasthan Jaipur Special Circle And Ex Officio
       Collector (Stamp) Jaipur (Rajasthan)
2.     State Of Rajasthan, Through Officer-In-Charge Mr. Panchu
       Ram Sharma, Joint Director (Industries)
3.     Jaipur Metals And Electricals Ltd., Near Jaipur Railway
       Station, Jaipur Through Its Resolution Professional Mr.
       Arunava Sikdar Having Office At D-3, Lgf, Lajpat Nagar,
       Part-I, New Delhi - 110024.
4.     Asset Reconstrucion Company (India) Ltd. (Arcil), The
       Ruby, 10Th Floor, 29 Senapati Bapat Marg, Dadar (West),
       Mumbai - 400028
                                                                ----Respondents

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

1. Petitioner has preferred this Writ Petition aggrieved by order

dated 26.11.2021.

(2 of 2) [CW-3225/2022]

2. It is informed by learned Additional Advocate General that in

order dated 26.11.2021, erroneously "Alchemist Asset

Reconstruction Company Ltd." was mentioned, whereas the order

dated 26.11.2021 was passed with regard to "Asset reconstruction

company India Ltd."

3. In view of the statement made at bar by learned Additional

Advocate General, the order dated 26.11.2021 will not be deemed

to have been passed against the present petitioner.

4. Accordingly, the present Writ Petition stands disposed of.

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

ARTI SHARMA /130

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