Rajasthan High Court - Jodhpur
Spicejet Ltd vs State Of Rajasthan on 11 April, 2019
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 5245/2019
Spicejet Ltd., Having Its Registered Officer At Terminal 1D, Igi
Airport New Delhi And An Office At 319, Udyog Vihar Phase - Iv,
Gurugram, Haryana And Udaipur Airport Office At The Maharana
Pratap Airport, Udaipur, Rajasthan, Through Its Authorized
Representative Mr. Shashi Shekhar, S/o Mr. Chandra Shekhar
Singh, C/o 319, Udyog Vihar, Phase - Iv, Gurugram Haryana,
Aged About 25 Years.
----Petitioner
Versus
1. State Of Rajasthan, Through Transport Commissioner And
Secretary, Department Of Transport Parivahan Bhawan,
Sahkar Marg, Jaipur.
2. Regional Transport Authority Udaipur., Rajasthan.
3. District Transport Officer, District Udaipur, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Rajendra Choudhary
For Respondent(s) : Mr. Sunil Beniwal, AAG
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 11/04/2019 Issue notice.
Mr. Sunil Beniwal, AAG is directed to accept notice on behalf of the respondents. He accepts notice and seeks some time to complete his instructions.
Time prayed for is allowed.
List on 26.04.2019 along with S.B. Civil Writ No.5086/2019. In the meanwhile, effect and operation of the impugned notice of demand dated 22.02.2019 shall remain stayed.
(DR. PUSHPENDRA SINGH BHATI),J 193-Sudheer/-
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