Rajasthan High Court - Jaipur
M/S Hotel Shobharaj vs State Of Rajasthan on 21 October, 2020
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 11862/2020
M/s Hotel Shobharaj, Outside Delhi Gate, Dargah Road, Ajmer
Through Its Partner Sh Laxman Satwani
----Petitioner
Versus
1. State Of Rajasthan, Through Additional Chief Secretary
Department Of Finance (Excise) Secretariat, Jaipur
(Rajasthan) [email protected]
2. Excise Commissioner, Excise Office Madhuban, Udaipur
(Rajasthan) [email protected]
3. Additional Excise Commissioner, Excise Zone-Jaipur,
Rajasthan Excise Office, Lal Kothi, Jaipur (Rajasthan)
[email protected]
4. District Excise Officer, Nh-8, Police Line Road, Police
Lines, Ajmer -305001 (Rajasthan)
[email protected]
----Respondents
For Petitioner(s) : Mr. Veyankatesh Garg For Respondent(s) :
HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA Order 21/10/2020 Matter comes up on an application for modification of the order dated 15.10.2020 passed by this Court.
Learned counsel for the applicant-petitioner prays that an interim order be passed as in similar cases, interim protection has been granted by the Court and thus, the order dated 15.10.2020 be accordingly modified.
In the opinion of this Court, the order dated 15.10.2020 does not warrant any interference. The stay application of the petitioner (Downloaded on 21/10/2020 at 09:32:59 PM) (2 of 2) [CW-11862/2020] is still pending. He can always move an appropriate application for seeking orders on the stay application.
In view of the above, application for modification of the order dated 15.10.2020 is accordingly rejected.
(SANJEEV PRAKASH SHARMA),J SAURABH YADAV /670/10 (Downloaded on 21/10/2020 at 09:32:59 PM) Powered by TCPDF (www.tcpdf.org)