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M/S Jagdish Sankhla And Company vs The State Of Rajasthan
2021 Latest Caselaw 10042 Raj

Citation : 2021 Latest Caselaw 10042 Raj
Judgement Date : 5 July, 2021

Rajasthan High Court - Jodhpur
M/S Jagdish Sankhla And Company vs The State Of Rajasthan on 5 July, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 12158/2020

1. M/s Jagdish Sankhla And Company, Sole Proprietorship Firm Through Its Proprietor Shri Jagdish Sankhla S/o Birma Ram, Aged About 47 Year Resident Of Navoda Bera, Near Kadamkhandi, Village Chokha, Tehsil And District Jodhpur.

2. M/s Yasin Khan Yusuf Khan, Sole Proprietorship Firm Through Its Proprietor Shri Firoz Mohammed S/o Shri Yasin Khan Resident Of Gayon Ki Phatak, Udaimandir, Jodhpur.

3. M/s Nirmala Madan Lal, Sole Proprietorship Firm Through Its Proprietor Smt. Nirmala W/o Shri Madan Lal Resident Of A-28, Vikas Colony, Paota C Road, Jodhpur.

4. M/s Chuhad Mal And Sons, Sole Proprietorship Firm Through Its Proprietor Shri Bhagwan Das S/o Shri Chuhadmal, Resident Of A-9-63 Paota B Road, Near Hanuwant Gardan, Jodhpur.

5. M/s Prakash Fal And Sabji Marchent, Sole Proprietorship Firm Through Its Proprietor Shri Prakash S/o Shri Murlidhar Aged 35 Years, Resident Of 17, Housing Board, Jodhpur.

6. M/s Ganpati Fruit Company, Sole Proprietorship Firm Through Its Proprietor Shri Natwar Tak S/o Shri Kishan Lal Tak, Residency Of Ajeet Colony, Jodhpur.

7. M/s Mahadev Fal and Sabji Bhandari, Sole Proprietorship Firm Through Its Proprietor Shri Mohan Rasid S/o Daual Singh, aged about 49 years, Resident Of 17, Housing Board, Jodhpur.

8. M/s Nisar Ahmed Lal Ahmed, Proprietorship Firm Through Its Partner Shri Rasid Ali S/o Shri Nisar Ahmed, aged about 46 years, Resident Of Gayon Ki Phatak, Udaimandir, Jodhpur.

9. M/s Jai Kishan Multanram Bhati, Sole Proprietorship Firm Through Its Proprietor Shri Mahesh Bhati S/o Jai Kishan Bhati, Resident Of Imartiya Bera, Paota C Road, Jodhpur.


                                                              ----Petitioners




                                                                            (2 of 2)                  [CW-12158/2020]


                                                                      Versus

1. The State Of Rajasthan, Through The Principal Secretary, Agriculture Department, Secretariat, Jaipur, Rajasthan.

2. Savitri Bai Phoole Krishi Upaj Mandi Samiti, Through Its Secretary.

3. Director, Krishi Upaj Mandi Samiti, Agricultural Marketing Directorate, State Of Rajasthan, Jaipur.

4. Joint Director, Agricultural Marketing Department Division, Jodhpur.

5. The District Collector, Jodhpur.

----Respondents

For Petitioner(s) : Mr. Govind Suthar For Respondent(s) : Mr. Surendra Singh Rathore for Mr.K.S. Rajpurohit, AAG

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

05/07/2021

The application (02/21) seeking withdrawal of the

writ petition is considered and allowed.

Hence, this writ petition is dismissed as withdrawn.

(VIJAY BISHNOI),J

109-msrathore/-

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