Rajasthan High Court - Jodhpur
M/S Gotan Limestone Khanij Udyog Pvt. ... vs State Of Rajasthan on 16 February, 2022
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
(1 of 2) [CW-12253/2019]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
S.B. Civil Writ Petition No. 12253/2019
M/s Gotan Limestone Khanij Udyog Pvt. Ltd.
----Petitioner
Versus
State Of Rajasthan
----Respondent
Connected With
S.B. Civil Writ Petition No. 404/2013
J.k. Cement Ltd.
----Petitioner
Versus
State Of Raj. And Ors.
----Respondent
For Petitioner(s) : Mr. Kamlakar Sharma, Sr. Adv.
Assisted by Ms. Alankrita Sharma
Mr. Anjay Kothari
For Respondent(s) : Mr. Sandeep Shah, AAG with
Ms. Akshiti Singhvi
Mr. Sudhir Gupta, Sr. Adv.
Mr. Ramit Mehta
Mr. PK Bhalla
Ms. Shweta Chauhan
Ms. Saurabh Maheshwari
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 16/02/2022 In wake of instant surge in COVID-19 cases and spread of its highly infectious Omicron variant, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.
The submissions at length on 226(3) application were addressed by counsel for the petitioner Mr. Kamlakar Sharma, Sr. Advocate assisted by learned counsel Ms. Alankrita Sharma and Mr. Sandeep Shah, AAG-cum-Sr. Advocate for State assisted by learned counsel Ms. Akshiti Singhvi. (Downloaded on 17/02/2022 at 08:41:05 PM)
(2 of 2) [CW-12253/2019] When a query was made after hearing at length and almost on the conclusion of submissions regarding the application, Mr. Sandeep Shah sought one day's time to address the Court on letter dated 06.08.2021 submitted by counsel for the petitioner during the course of day.
The submissions of Mr. Kamlakar Sharma, Sr. Advocate are complete on application under Order 1 Rule 10 CPC and Mr. Sudhir Gupta, Sr. Advocate shall address the Court tomorrow i.e. 17.02.2022.
(DR.PUSHPENDRA SINGH BHATI),J 149-150-nirmala/Sanjay (Downloaded on 17/02/2022 at 08:41:05 PM) Powered by TCPDF (www.tcpdf.org)