Rajasthan High Court - Jaipur
Ms Jai Shree Balaji Filing Station vs Union Of India And Ors on 22 May, 2018
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writs No. 8579/2018
M/s Jai Shree Balaji Filing Station Khasra No. 1109/1/2, Through
Its Proprietor Sharwan Singh Lora S/o Shri Shedu Ram Lora, By
Caste Jat, Aged About 35 Years, R/o Banathla Via Baya, Teshil
Danta Ramgarh, Sikar.
----Petitioner
Versus
1. Union Of India, Ministry Of Road Transport Highways,
Through Executive Engineer, Regional Office, Dcm, Ajmer
Road, Jaipur-302019.
2. National Highways Authority Of India (Ministry Of Road
Transport Highways), Project Implementation Unit, Sikar,
Plot No. 187 199, Vinayak Vihar, Near Piprali Circle,
Jhunjhunu Bypass, Sikar (Raj.) 332001 Through Its
Regional Officer, Sikar
3. M/s. Essar Oil Gas Ltd., Registered Office : Khambhalia,
Pst Box No. 24, District Devbhumi, Dwarka, Gujarat-
381305, Regional Office : 8 9A, 4Th Floor, Main Upasana
Plaza, Sardar Patal Marg, C-Scheme, Jaipur-302001 (Raj.)
----Respondents
For Petitioner(s) : Mr. Sharwan Singh Lora, present in person.
For Respondent(s) : None present.
HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA Order 22/05/2018 An application has been filed for withdrawal of writ petition as there is possibility of reaching to an amicable settlement between the parties.
(2 of 2) [CW-8579/2018] In the writ petition, notices have been issued, however no one has put in appearance on behalf of the respondents. In the circumstances, the prayer made by the petitioner is allowed.
The application for withdrawal of the writ petition is allowed. The writ petition is dismissed as withdrawn with liberty to file fresh, if need so arises.
(SANJEEV PRAKASH SHARMA),J R.Vaishnav
96.