Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 2, Cited by 0]

Rajasthan High Court - Jodhpur

M/S Gotan Limestone Khanij Udyog Pvt. ... vs State Of Rajasthan on 17 February, 2022

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

                        (1 of 2)                                  [CW-12253/2019]


       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                       JODHPUR

              S.B. Civil Writ Petition No. 12253/2019

M/s Gotan Limestone Khanij Udyog Pvt. Ltd.
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan
                                                                ----Respondent
                             Connected With
               S.B. Civil Writ Petition No. 404/2013
J.k. Cement Ltd.
                                                                  ----Petitioner
                                   Versus
State Of Raj. And Ors.
                                                                ----Respondent


For Petitioner(s)        :     Mr. Kamlakar Sharma, Sr. Adv.
                               assisted by Ms. Alankrita Sharma on
                               VC.
                               Mr. Anjay Kothari.
                               Mr. Mukesh Gurjar.
For Respondent(s)        :     Mr. Sandeep Shah, AAG with Ms.
                               Akshiti Singhvi.
                               Mr. Ramit Mehta.
                               Mr. Saurabh Maheshwari.
                               Ms. Shweta Chauhan.



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order 17/02/2022 In wake of instant surge in COVID-19 cases and spread of its highly infectious Omicron variant, abundant caution is being maintained, while hearing the matters in the Court, for the safety of all concerned.

Submission of all parties on the application under Article 226(3) of the Constitution of India are complete. (Downloaded on 21/02/2022 at 08:38:41 PM)

(2 of 2) [CW-12253/2019] Order reserved on application under Article 226(3) of the Constitution of India.

List the matters on 24.02.2022 on the application under Order 1 Rule 10 CPC.

(DR.PUSHPENDRA SINGH BHATI),J. 178-179-Sudheer/-

(Downloaded on 21/02/2022 at 08:38:41 PM) Powered by TCPDF (www.tcpdf.org)