Rajasthan High Court - Jaipur
M/S Parle Products Pvt. Ltd vs State Of Rajasthan on 18 December, 2018
Bench: Chief Justice, G R Moolchandani
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Writ Miscellaneous Application No. 465/2018
M/s Parle Products Pvt. Ltd., (Incorporated Under The Companies
Act, 1956) Having Its Registered Office At North Level Crossing,
Ville Parle, Mumbai- 400057 And Factory At E-7-A And E-8
RICCO Industrial Area, Nimerana, Tehsil Behror, District Alwar
(Rajasthan) Through Its Managing Director Shri Mahaveer Sahu
S/o Shri Jhanwarmal Sahu, Aged About 47 Years, R/o B-72,
Bhan Nagar, Vaishali, Jaipur (Raj.) At Present Residing House No.
277-278, Hanuman Nagar, Extension, Sirsi Road, Jaipur (Raj.)
----Petitioner
Versus
1. State Of Rajasthan, Through Secretary, Agriculture
Produce Market Department, Government Of Rajasthan,
Krishi Bhawan, Bhagwan Das Road, Jaipur.
2. Director, Agriculture Produce Market Department,
Government Of Rajasthan, Krishi Bhawan, Bhagwan Das
Road, Jaipur (Raj.)
3. Krishi Upaj Mandi Samiti, Khairthal, District Alwar
Through Its Secretary.
----Respondents
For Petitioner(s) : Mr. Raunak Bapna on behalf of Mr. Sunil Nath For Respondent(s) :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE G R MOOLCHANDANI Order 18/12/2018
1. Indeed, there is a typographic error in paragraph 2 of the order dated 23.10.2018. In the last sentence of the paragraph it has been inadvertently recorded that the appellant purchased sugar from various States and brought the sugar to its factory (2 of 2) [WMAP-465/2018] premises in the State of Uttar Pradesh and consumed the sugar for manufacturing bakery products and confectionery items.
2. The error is to the reference made to the sugar being brought to the factory premises in the State of Uttar Pradesh. The correct fact is that as per the appellant it brought the sugar to its factory premises in the State of Rajasthan.
3. Thus, the application is disposed of directing that in the last sentence of paragraph 2 of the order dated 23.10.2018 reference to State of Uttar Pradesh be treated as reference to the State of Rajasthan.
(G R MOOLCHANDANI),J (PRADEEP NANDRAJOG),CJ JKP/KKC/S-163 Powered by TCPDF (www.tcpdf.org)