Rajasthan High Court - Jaipur
Rosmerta Technologies Ltd Anr vs State Of Raj And Ors on 24 October, 2018
Author: Ashok Kumar Gaur
Bench: Ashok Kumar Gaur
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writs No. 11115/2018
Rosmerta Technologies Ltd Anr
----Petitioner
Versus
State Of Raj And Ors
----Respondent
For Petitioner(s) : Mr. Mukesh Pal Jadoun For Respondent(s) : Mr. J. M. Saxena, AAG Mr. Pradeep Kumar Mr. Sandeep Pathak HON'BLE MR. JUSTICE ASHOK KUMAR GAUR Order 24/10/2018 Matter comes up on civil miscellaneous second stay application No.18197/2018.
The prayer made in the second stay application is to seek directions against the respondent-State and respondent No.3 to maintain status-quo with respect to ADTT Project until disposal of the present writ petition.
Counsel further submitted that the State Government has issued an order dated 08.06.2018, wherein letter of intent has been issued in favour of the private respondent, subject to final outcome of the present writ petition.
Counsel for the petitioner, at this stage, does not want to press the second stay application and the prayer is made to decide the matter finally.
The second stay application is accordingly dismissed, as not pressed.
(2 of 2) [CW-11115/2018] Counsel for the parties submitted that pleadings are complete and the matter may be heard finally.
List this case on 26.11.2018.
Learned counsel for the parties also requested to supply brief synopsis and written submissions in advance.
(ASHOK KUMAR GAUR),J Gourav/95 Powered by TCPDF (www.tcpdf.org)