Dinesh Vishnoi vs State Of Rajasthan

Citation : 2022 Latest Caselaw 14258 Raj
Judgement Date : 5 December, 2022

Rajasthan High Court - Jodhpur
Dinesh Vishnoi vs State Of Rajasthan on 5 December, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 18254/2022 Dinesh Vishnoi S/o Shri Pabu Ram Vishnoi, Aged About 31 Years, By Caste Vishnoi, Resident Of Janguwas, Bhacharna, Jodhpur, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary (Excise), Government Of Rajasthan, Secretariat, Jaipur.

2. Commissioner, Excise Department, Government Of Rajasthan, 2, Gumaniwala, Panchwati, Udaipur, Rajasthan.

3. District Excise Officer, Jodhpur, District Jodhpur, Rajasthan.

----Respondents For Petitioner(s) : Mr. Nikhil Bhandari For Respondent(s) : Mr. Sandeep Shah, Sr. Advocate-cum-

AAG assisted by Ms. Akshiti Singhvi HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order 05/12/2022 Learned counsel for the petitioner has shown the order dated 08.09.2022 passed by a coordinate Bench of this Hon'ble Court at Jaipur Bench in Mohanlal Jagdishbhai Gopaliya Vs. State of Rajasthan & Anr. (S.B. Civil Writ Petition No.8677/2022); and other connected matters, which reads as follows:
"Learned Additional Advocate General, at the outset, submits that all the demand notices/orders impugned and under challenge in these writ petitions may be treated as show (Downloaded on 07/12/2022 at 12:19:20 AM) (2 of 2) [CW-18254/2022] cause notices to the petitioners. He submits that the petitioners may file their response/reply/representation against these notices/orders within a period of four weeks from today whereupon, the respondents shall proceed in accordance with law. Learned AAG further submits that all consequential proceedings including attachment orders in pursuance of the demand notices/orders in the instant writ petitions shall stand withdrawn.
Learned counsels for the petitioners have no objection to the aforesaid submission and pray that the instant writ petitions may be disposed of in the aforesaid terms.
In view thereof, these writ petitions are disposed of in terms of submission made by learned AAG.
The pending applications also stand disposed of accordingly."
The present petition is disposed of in terms of the aforequoted order. All pending applications stand disposed of.
(VIJAY BISHNOI),J 154-msrathore/-
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