Rajasthan High Court - Jodhpur
Spicejet Ltd vs State Of Rajasthan ... on 3 July, 2023
Bench: Augustine George Masih, Vinit Kumar Mathur
[2023:RJ-JD:19368-DB]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Civil Writ Petition No. 5245/2019
SpiceJet Ltd., Having Its Registered Office 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
Connected With
D.B. Civil Writ Petition No. 9623/2018
1. M/s Hasti Petro Chemical And Shipping Ltd., Having Its
Registered Office At B-1, Shastri Circle, Shastri Nagar,
Jodhpur (Raj.) Through Its Managing Director Ruchir
Parekh S/o Ramesh Parekh, By Caste Oswal, Aged About
45 Years, R/o B-1, Shastri Circle, Shastri Nagar, Jodhpur
(Raj.)
2. Ruchir Parekh S/o Ramesh Parekh, Aged About 45 Years,
By Caste Oswal, B-1, Shastri Circle, Shastri Nagar,
Jodhpur (Raj.)
----Petitioners
Versus
1. State Of Rajasthan, Through Transport Corporation And
Secretary, Department Of Transport Parivahan Bhawan,
Sahkar Marg Jaipur
2. Regional Transport Authority (PFS 09), Jodhpur
----Respondents
D.B. Civil Writ Petition No. 14807/2018
1. M/s Hasti Petro Chemical And Shipping Ltd., Having Its
Registered Office At B-1, Shastri Circle, Shastri Nagar,
Jodhpur (Raj.) Through Its Managing Director Ruchir
Parekh S/o Ramesh Parekh, By Caste Oswal, Aged About
45 Years, R/o B-1, Shastri Circle, Shastri Nagar, Jodhpur
(Raj.).
2. Ruchir Parekh S/o Ramesh Parekh, By caste Oswal, Aged
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[2023:RJ-JD:19368-DB] (2 of 3) [CW-5245/2019]
About 45 Years, R/o B-1, Shastri Circle, Shastri Nagar,
Jodhpur (Raj.).
----Petitioners
Versus
1. State Of Rajasthan, Through Transport Commissioner And
Secretary, Department Of Transport Parivahan Bhawan,
Sahkar Marg, Jaipur.
2. Regional Transport Autority (PFS 09), Jodhpur.
3. District Transport Officer, District Jodhpur.
----Respondents
D.B. Civil Writ Petition No. 5086/2019
InterGlobe Aviation Ltd. (IndiGo) Ltd., Having Its Registered
Office At Central Wing, Ground Floor, Thaper House, 124,
Janpath, New Delhi And Udaipur Airport Office at the Maharana
Pratap Airport, Udaipur, Rajasthan Through Its Authorized
Representative Mr. Rahul Kumar S/o M.L. Kukreti, Aged About 44
Years, R/o House No. 229, Pocket C-8, Sector 8, Rohini, Delhi-
110085.
----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. Vikas Balia, Sr. Advocate assisted
by Mr. Priyansh Arora
Mr. Rajendra Choudhary
For Respondent(s) : Mr. Navneet Singh Birkh
HON'BLE THE CHIEF JUSTICE AUGUSTINE GEORGE MASIH
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order 03/07/2023 Learned counsel for the parties are in agreement that against the Division Bench judgment of this Court in D.B. Civil Writ Petition No.5373/2015 (Hindustan Zinc Limited Vs. State of (Downloaded on 12/11/2023 at 01:52:34 AM) [2023:RJ-JD:19368-DB] (3 of 3) [CW-5245/2019] Rajasthan & Ors.) as also the connected matters which were decided by this Court vide order dated 15.12.2015 against the petitioners therein, SLP has been filed before the Hon'ble Supreme Court with the leading case SLP (Civil) No.23605-23611/2016 where an interim order has been passed in favour of the petitioners on 31.03.2017.
Learned counsel for the parties submit that these writ petitions may be disposed of with an observation that the parties would be bound by the judgment as may be passed by the Hon'ble Supreme Court in SLP (Civil) No.23605-23611/2016.
It is made clear that the parties would be bound by the order as would be passed by the Hon'ble Supreme Court and the authority/petitioners may avail of the remedy in accordance with law.
The writ petitions stand disposed of accordingly. The interim protection as granted by the Hon'ble Supreme Court shall continue in these cases also till the decision of the Hon'ble Supreme Court.
(VINIT KUMAR MATHUR),J (AUGUSTINE GEORGE MASIH),CJ 53-56-Shahenshah/Anil Singh-
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