ANSAL PROPERTIES AND INFRASTRUCTURE LTD Vs. COLLECTOR (STAMPS)

JUDGEMENT

(1.) The petitioner has preferred present petition for claiming the following relief:-

(2.) The basic order under challenging is of 16/11/2018 whereby the learned authority has decided the issue of jurisdiction under the Rajasthan Stamp Act.

(3.) Learned counsel for the petitioner submits that Ansal Township and Project Limited Company incorporated under the Companies Act, 1956 was amalgamated into Ansal Properties and infrastructure Limited-present petitioner, which was confirmed by the order of Hon'ble Delhi High Court on 31/8/2016 in a Company petition bearing No.175/2006 while passing an order under Sec. 394 of the Companies Act.