Basti Ram vs The Union Of India
2021 Latest Caselaw 11220 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 10585/2020

1. Basti Ram S/o Shri Hukma Ram, Aged About 48 Years, R/o 1283, Bera Navoda Haripur, Road, Raipur Marwar, District Pali, Rajasthan.

2. Kuna Ram S/o Shri Hukma Ram, Aged About 54 Years, R/o Bera Navoda Haripur, Road, Raipur Marwar, District Pali, Rajasthan.

3. Bhanwar Lal S/o Shri Hukma Ram, Aged About 59 Years, R/o Bera Navoda Haripur, Road, Raipur Marwar, District Pali, Rajasthan.

4. Balu Ram Indora S/o Shri Hukma Ram, Aged About 58 Years, R/o 1382, Haripur Road, Karsi Mandi Ke Pass, Kheenwal, Raipur, Marwar, District Pali, Rajasthan.

----Petitioners Versus

1. The Union Of India, Through Ministry Of Petroleum And Natural Gas, A-Wing, Shastri Rajendra Prasad Road, Ip Estate, New Delhi - 110002.

2. Gspl India Gasnet Limited, Through Its Chairman, Gspc Bhawan, 5Th Floor, Sector-11, Gandhi Nagar, Gujarat, 382010.

----Respondents

For Petitioner(s) : Mr. L.S. Udawat For Respondent(s) : Mr. N.M. Lodha Mr. Manoj Bhandari Mr. R.S. Mankad

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order

20/07/2021

The application (IA No.1/21) preferred on behalf of the

petitioners for withdrawal of the writ petition in the light of

compromise deed dated 03.07.2021 is considered and allowed.

Hence, this writ petition is dismissed as withdrawn.

Stay petition also stands dismissed.

(VIJAY BISHNOI),J

70-Arun/-

Powered by TCPDF (www.tcpdf.org)