Abhishek Manu Singhvi vs National Faceless Assessment ...
2022 Latest Caselaw 4720 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Civil Writ Petition No. 4391/2022

Abhishek Manu Singhvi

----Petitioner

Versus

National Faceless Assessment Centre Delhi

----Respondent

Connected With

D.B. Civil Writ Petition No. 4405/2022

Abhishek Manu Singhvi

----Petitioner

Versus

National Faceless Assessment Centre Delhi

----Respondent

D.B. Civil Writ Petition No. 4421/2022

Abhishek Manu Singhvi

----Petitioner

Versus

National Faceless Assessment Centre Delhi

----Respondent

D.B. Civil Writ Petition No. 4422/2022

Abhishek Manu Singhvi

----Petitioner

Versus

National Faceless Assessment Centre Delhi

----Respondent

D.B. Civil Writ Petition No. 4425/2022

Abhishek Manu Singhvi

----Petitioner

Versus

National Faceless Assessment Centre, Delhi

----Respondent

(2 of 2) [CW-4391/2022]

For Petitioner(s) : Mr. K.V. Vishvanathan, Sr. Advocate Mr. Ajay Vohra, Sr. Advocate assisted by Mr. Rohit Jain Mr. Vaibhav Kulkarni Mr. Amit Bhandari (all through VC) Mr. Anjay Kothari For Respondent(s) : Mr. K.K.Bissa Mr. Gajendra Singh Chouhan Mr. Hargovind Chanda Ms. Surbhi Bissa

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MS. JUSTICE REKHA BORANA

Judgment / Order

29/03/2022

Learned counsel for the respondents Mr. K.K.Bissa seeks

time to file replies to the writ petitions. Time prayed for is

granted.

Mr. Bissa is directed to file replies to the writ petitions within

a period of two weeks.

The petitioners may file rejoinders within a period of two

weeks thereafter, if so desire.

List these matters on 09.05.2022.

Interim order, if any, shall continue till the next date.

(REKHA BORANA),J (VIJAY BISHNOI),J

1-AjaySingh/-

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