Rajasthan High Court - Jodhpur
Balotra Water Pollution Control ... vs State Of Rajasthan on 20 May, 2019
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
S.B. Civil Writ Petition No. 11407/2018
Balotra Water Pollution Control Treatment And Research
Foundation Trust
----Petitioner
Versus
State Of Rajasthan
----Respondent
Connected With
S.B. Civil Writ Petition No. 16170/2018
Balotra Water Pollution Control Treatment And Res. Foundation
Trust
----Petitioner
Versus
State Of Rajasthan
----Respondent
S.B. Civil Writ Petition No. 4967/2019
Balotra Water Pollution Control Treatment And Research
Foundation Trust
----Petitioner
Versus
The State Of Rajasthan
----Respondent
For Petitioner(s) : Mr.Vinay Kothari.
For Respondent(s) : Mr.Manish Shishodia.
Ms.Rekha Borana, AAG.
Mr.Vikas Balia.
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 20/05/2019 SBCWP No.11407/2018 :
Application no.1/19 for preponement of the date is allowed for the reasons stated.
Applications no.1/18 & 2/18 filed under Order 1 Rule 10 CPC for impleadment as party respondent are allowed as not opposed. (Downloaded on 28/06/2019 at 05:08:41 AM)
(2 of 2) Amended cause title be filed.
State respondents are directed to immediately file the reply. SBCWP No.16170/2018 :
Application no.1/19 for preponement of the date is allowed for the reasons stated.
Applications no.1/18, 2/18 & 3/18 filed under Order 1 Rule 10 CPC for impleadment as party respondent are allowed as not opposed.
Amended cause title be filed.
State respondents are directed to immediately file the reply.
List all these writ petitions after four weeks.
(DR. PUSHPENDRA SINGH BHATI)J. 41-43-SPhophaliya/-
(Downloaded on 28/06/2019 at 05:08:41 AM)Powered by TCPDF (www.tcpdf.org)