Rajasthan High Court - Jaipur
M/S Budhgiri Enterprises vs Chief Controller Of Explosives on 23 July, 2019
Author: G R Moolchandani
Bench: G R Moolchandani
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 8524/2019
M/s Budhgiri Enterprises
----Petitioner
Versus
Chief Controller Of Explosives
----Respondent
For Petitioner(s) : Mr. G P Sharma
For Respondent(s) : Mr. R.K. Agarwal Mr. Sandeep Pathak
Ms. Manjeet Kaur
HON'BLE MR. JUSTICE G R MOOLCHANDANI Order 23/07/2019 An application has been preferred by respondent No. 4 seeking vacation of the stay order dated 10.05.2019. Learned counsel for respondent Indian oil corporation has submitted that copy of memo of petition has been tendered him today itself so, he wants time to file reply, learned counsel representing respondent Nos. 1 and 2 has also submitted that she has been provided incomplete copy of the memo of petition, so reply could not be filed within time and time may be granted to respondent Nos. 1 and 2 for filing reply.
Learned counsel for the petitioner is directed to supply complete copy of memo of the petition to learned counsel representing respondent Nos. 1 and 2.
Reply of the writ petition has already been filed on behalf of respondent No. 4. Counsel for respondent Nos. 1,2 and 3 are given two weeks time to furnish and file their reply/ies, if any, (Downloaded on 01/09/2019 at 08:43:00 PM) (2 of 2) [CW-8524/2019] however it is clear that no further time for filing reply/ies would be given.
Learned counsel for the petitioner also submits that he intends to file rejoinder qua reply/ies, he may do so within the given time.
List on 06.08.2019. Interim order, if any, to continue till next date.
(G R MOOLCHANDANI),J ashu/59 (Downloaded on 01/09/2019 at 08:43:00 PM) Powered by TCPDF (www.tcpdf.org)