Rajasthan High Court - Jodhpur
M/S My Own Eco Energy Private Ltd vs Union Of India on 8 December, 2021
Author: Dinesh Mehta
Bench: Dinesh Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 16927/2021 M/s My Own Eco Energy Private Ltd., A Company Registered Under The Provisions Of The Companies Atc, 1956 Having Its Registered Office At 401 To 406, A Wing, 4Th Floor, Mhatre Pen Building, Senapati Bapat Marg, Babaaheb Ambedkar Nagar, Mumbai - 400028 Through Its Legal Executive Shir Adil Khan.
----Petitioner Versus
1. Union Of India, Through Secretary, Ministry Of Consumer Affairs, Food And Public Distribution, Krishi Bhawan, New Delhi-110001
2. Chief Secretary To Government Of Rajasthan, Secretariat, Jaipur.
3. Principal Secretary To The Government Of Rajasthan, Department Of Consumer Affairs, Food And Civil Supplies, Secretariat, Jaipur.
4. Principal Secretary Ot The Government Of Rajasthan, Department Of Home Affairs, Secretariat, Jaipur.
5. District Supply Officer, Collectrate, Churu (Rajasthan).
----Respondents For Petitioner(s) : Mr. Mahesh Sharma For Respondent(s) : Mr. Rajat Arora for Mr. K.S. Rajpurohit, AAG Mr. Uttam Singh Rajpurohit for Mr. Mukesh Rajpurohit, ASG JUSTICE DINESH MEHTA Order 08/12/2021 Issue notice. Issue notice of stay application also. Mr. K.S. Rajpurohit, learned Addl. Advocate General accepts notice on behalf of respondent No.2 to 5 while Mr. Mukesh Rajpurohit, learned ASG accepts notice for respondent No.1.
(Downloaded on 08/12/2021 at 09:12:48 PM)(2 of 2) [CW-16927/2021] Learned counsel for the respondents pray for and are granted a week time to file reply.
Till then, neither the petitioner's seized products shall be put to auction nor shall the state take any coercive action against the petitioner - Company.
List on 15.12.2021.
(DINESH MEHTA),J 56-arun/-
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