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Rajasthan High Court - Jodhpur

Baba Ramdev Floor And Oil Mills vs Managing Director, Ajmer Vidyut Vitran ... on 8 November, 2021

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

                                        HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                         JODHPUR
                                                   S.B. Civil Writ Petition No. 15784/2019

                                   Baba Ramdev Floor And Oil Mills, Degana, Nagaur Through Its
                                   Proprietor Shri Vijay Kumar S/o Shri Damodar Lal, Aged 32
                                   Years, Resident Of Degana Sadar Bazar, Degana, District- Nagaur
                                   (Raj.).
                                                                                                       ----Petitioner
                                                                       Versus
                                   1.        Managing Director, Ajmer Vidyut Vitran Nigam Limited,
                                             Ajmer.
                                   2.        Executive Engineer (O And M), Managing Director, Ajmer
                                             Vidyut Vitran Nigam Limited, Degana, District- Nagaur.
                                   3.        Junior Engineer (St), Managing Director, Ajmer Vidyut
                                             Vitran Nigam Limited, Degana, District- Nagaur.
                                                                                                    ----Respondents


                                   For Petitioner(s)         :     None present.
                                   For Respondent(s)         :



                                        HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order 08/11/2021 In wake of second surge in the COVID-19 cases, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.

No one has put in appearance on behalf of the petitioner even in the second round.

Consequently, the present petition is dismissed in default.

(DR.PUSHPENDRA SINGH BHATI),J. 2-SKant/-

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