Rajasthan High Court - Jaipur
Ranthambhore Jungle Safari Vehicle vs State Forest Department Ors on 19 February, 2019
Author: Veerendr Singh Siradhana
Bench: Veerendr Singh Siradhana
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writs No. 17056/2017
Ranthambhore Jungle Safari Vehicle
----Petitioner
Versus
State Forest Department Ors
----Respondent
For Petitioner(s) : Mr. Ajeet Saxena, OIC For Respondent(s) : None present HON'BLE MR. JUSTICE VEERENDR SINGH SIRADHANA Order 19/02/2019 Matter comes up on an application (I.A.No. 97297/2018), with a prayer to take on record the additional documents annexed thereto.
For the reasons detailed out in the memo of application and upon hearing the for the applicant/petitioner, present in person, as well as having regard to the nature of controversy involved; the application merits acceptance.
Consequently, the application is hereby allowed subject to just objections and exceptions, which may be raised on behalf of the respondents, at time of final hearing of the matter.
The documents, annexed with the application, shall be taken on record and arranged at the appropriate place in the record of the case file.
Matter be listed after two weeks.
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