Rajasthan High Court - Jodhpur
Ravi Kumar vs State Of Raj. & Ors on 4 February, 2009
Author: Gopal Krishan Vyas
Bench: Gopal Krishan Vyas
1
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
O R D E R
S.B. CIVIL WRIT PETITION NO.250/2009 (Ravi Kumar Vs. State & Ors.) Date of order : 04.02.2009 P R E S E N T HON'BLE MR. JUSTICE GOPAL KRISHAN VYAS Mr. Sudheer Sharma, for the petitioner. Mr. R.L. Jangid, Addl. Advocate General. Mr. Ranjeet Joshi, for respondent No.2.
Mr. Rameshwar Lal, SHO, P.S. Naya Sahar, Bikaner and Mr. Dinesh Kumar, SHO, P.S., Napasar, Bikaner are present in person and they have filed their written apology for non-appearance before this Court on 23.1.2009. Apology tendered by both the SHOs is hereby accepted.
It is contended by learned Addl. Advocate General that keys of the premises and factory of the petitioner, which has now been opened, have been handed over to the petitioner and learned counsel for the petitioner is not disputed this position. Therefore, no order is required to be passed in this case as the factory has already been opened.
Accordingly, the writ petition is disposed of. However, if any legal proceeding has been initiated by the respondent against the petitioner then he is free to take recourse permissible under the law (GOPAL KRISHAN VYAS), J.