Rajasthan High Court - Jodhpur
Indian Railway Dalit Cat. Co-Op. So. Ltd vs Union Of India And Ors on 8 October, 2018
Author: Sandeep Mehta
Bench: Sandeep Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
S.B. Civil Writ No. 7340/2014
Indian Railway Dalit Catering Co-Op. Society Ltd.
----Petitioner
Versus
Union Of India And Ors.
----Respondent
For Petitioner(s) : Mr. V.D. Gaur.
For Respondent(s) : Mr. Dhirendra Pandey.
HON'BLE MR. JUSTICE SANDEEP MEHTA
Order 08/10/2018 In view of the statement made by the learned counsel for the respondents that two new polices have been introduced after 2010 in relation to the railway station vending/catering licence, the writ petition as well as stay application have been rendered infructuous and are disposed of as such. The petitioner shall be at liberty to participate in the subsequent allocation process as per law.
(SANDEEP MEHTA),J Tikam/9 Powered by TCPDF (www.tcpdf.org)