Rajasthan High Court - Jodhpur
The State Of Rajasthan vs India Solar Ray Power Pvt. Ltd on 10 November, 2021
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
(1 of 1) [WRES-370/2019]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Writ Restoration No. 370/2019
The State Of Rajasthan, Through Sub-Registrar, Bhinyana,
District Jaisalmer.
----Petitioner
Versus
1. India Solar Ray Power Pvt. Ltd., Mumbai Through
Chairman And Managing Director, Shri J.p. Patel S/o Shri
Popat Lal Kunwar Bhai Patel, R/o 2205, A-Panchratan,
Opera House, Mumbai 400004.
2. Shri Dheeraj Lal Patel (H.u.f), Through Dheeraj Lal Popat
Lal S/o Shri Popat Lal Kuranji, R/o Bungalow No. 7,
Shantivan Society, Lambay Hanuman Road, Surat, Gujrat.
----Respondents
For Petitioner(s) : Ms. Akshiti Singhvi for
Mr. Sandeep Shah, AAG
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 10/11/2021 In the wake of second surge in the COVID-19 cases, abundant caution is being maintained for the safety of all concerned.
The matter comes up on application seeking for restoration of writ petition.
For the reasons mentioned in the application, the same is allowed.
The writ petition is restored at its original number.
(DR.PUSHPENDRA SINGH BHATI),J. 51-nirmala/-
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