Rajasthan High Court - Jaipur
Mahesh Chandra vs Gujrat Narmada Vally Fertiliser ... on 8 April, 2013
Author: Amitava Roy
Bench: Amitava Roy
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR O R D E R D.B.CIVIL SPECIAL APPEAL (WRIT) No.820/2009 in S.B. CIVIL WRIT PETITION No.4652/1992 Mahesh Chandra Singhania v/s Gujarat Narmada Valley Fertilizers Company Limited & Anr. DATE OF ORDER ::: 8.4.2013 HON'BLE THE CHIEF JUSTICE MR. AMITAVA ROY HON'BLE DR. JUSTICE SMT. MEENA V. GOMBER None present for the appellant Mr. Vaibhav Bhargava on behalf of Mr. A. Bhandari, for respondents.
Learned counsel for the respondents submits that there is process of settlement between the parties is in progress. We notice from the order-sheets of this appeal that such possibility has been indicated on behalf of the appellant on 23.5.2012 and was reiterated in the orders dated 9.8.2012 and 20.11.2012. The appeal as indicated hareinabove, is dismissed for non-prosecution.
(DR. MEENA V. GOMBER),J. (AMITAVA ROY),C.J.
Chauhan/ All corrections made in the judgment/order have been incorporated in the judgment/order being emailed.
(Raj Kumar Chauhan), P