JVS FOODS PRIVATE LIMITED Vs. UNION OF INDIA
LAWS(RAJ)-2020-5-105
HIGH COURT OF RAJASTHAN
Decided on May 19,2020

Jvs Foods Private Limited Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) Matter is listed on the basis of memo for urgent hearing.
(2.) Heard learned Counsel for the respective parties through Video Conferencing.
(3.) Defects as pointed out by the Registry are waived for the present.;


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