Shree Cement Limited vs State Of Rajasthan
2021 Latest Caselaw 15460 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Civil Writ Petition No. 16345/2018

Shree Cement Limited, Regd. Office Bangur Nagar, Post Box No. 33, Beawar - 305901, Distt. Ajmer (Rajasthan) Through Its Power Of Attorney Holder- Shri S.l. Bhansali, S/o. Late Shri Pukh Raj Bhansali, Shree Cement Limited, Bangur Nagar, Beawar - 305 901, Distt. Ajmer (Rajasthan)

----Petitioner

Versus

1. State Of Rajasthan, Through The Chief Secretary, Secretariat, Jaipur - 302 001 (Raj.)

2. The Principal Secretary (Mines), Department Of Mines And Petroleum, Govt. Of Rajasthan, Secretariat, Jaipur

-302 001 (Raj.)

3. The Joint Secretary To Govt., Mines (Group-2) Department, Govt. Of Rajasthan, Secretariat, Jaipur- 302 001 (Raj.)

4. The Director, The Directorate Of Mines And Geology, Khanij Bhawan, Shastri Circle, Udaipur - 313 001 (Raj.)

5. The Financial Advisor, (Chaiman,transaction Advisory Committee) Directorate, Department Of Mines And Geology, Khanij Bhawan, Shastri Circle, Udaipur - 315 001 (Raj.)

6. The Supdtg. Mining Engineer (H. Q. - Ii), Directorate Of Mines And Geology, Khanij Bhawan, Shastri Circle, Udaipur - 313 001 (Raj.)

(2 of 2) [CW-16345/2018]

7. The Mining Engineer, Department Of Mines And Geology, Government Of Rajasthan, Jaisalmer - 345001 (Raj.)

----Respondents

For Petitioner(s) : Mr. Ramit Mehta, Mr. Saurabh Maheshwari For Respondent(s) : Mr. Sandeep Shah, AAG

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

05/10/2021

The matter comes up for consideration of second

stay petition (12196/2021) preferred on behalf of the

petitioner.

Having heard learned counsel for the parties, it is

ordered that the NIT (Annex.A/1) dated 27.8.2021 will

remain subject to the decision of this writ petition.

(VIJAY BISHNOI),J

219-msrathore/-

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