Rajasthan High Court - Jaipur
M/S Maa Vaishno Gramodyog vs Raj State Pollution Control on 6 December, 2012
Author: Alok Sharma
Bench: Alok Sharma
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR O R D E R S.B. Civil Misc. Application No. 60/2010 in S.B. Civil Writ Petition No. 10009/2009 M/s. Maa Vaishno Gramodyog Vikas Samiti versus Rajasthan State Pollution Control Board Date of Order : 6th December, 2012 HON'BLE MR. JUSTICE ALOK SHARMA Mr. Bharat Vyas, for the applicant. Learned counsel for the applicant submits that the misc. application has been rendered infructuous. In view of above submission, the civil misc. application is dismissed as having become infructuous. (ALOK SHARMA), J.
Mak/-
17All Corrections made in the order have been incorporated in the order being emailed.
Anil Makawana Jr. Personal Assistan