Rajasthan High Court - Jodhpur
Rajasthan State Industrial ... vs Mohd. Arif Dyeing Co on 28 October, 2021
Bench: Vijay Bishnoi, Sudesh Bansal
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Spl. Appl. Writ No. 1428/2019
1. Rajasthan State Industrial Development And Investment
Corporation Limited (Riico), Through Its Managing
Director, Udyog Bhawan, Tilak Marg, Jaipur.
2. The Regional Manager, Rajasthan State Industrial
Development And Investment Corporation (Riico),
Balotra, District Barmer.
----Appellants
Versus
1. Kohinoor Dyeing, Through Proprietor Allah Bakhs S/o Shri
Subhan Khan, Aged About 58 Years, Resident Of Near
Lalji Ka Than, Balotra, District Barmer (Raj.).
2. The Divisional Commissioner Cum Allotment Committee,
Jodhpur.
----Respondents
Connected With
D.B. Spl. Appl. Writ No. 1445/2019
1. Rajasthan State Industrial Development And Investment
Corporation Limited (Riico), Through Its Managing
Director, Udyog Bhawan, Tilak Marg, Jaipur
2. The Regional Manager, Rajasthan State Industrial
Development And Investment Corporation Limited (Riico),
Balotra, District Barmer.
----Appellants
Versus
1. Mohd. Arif Dyeing Co., Through Proprietor Shri Alladdin
S/o Shri Haji Mohd., Aged About 55 Years, Resident Of
Jerla Road, Balotra, District Barmer (Raj.).
2. The Divisional Commissioner And Allotment Committee,
Jodhpur.
----Respondents
D.B. Spl. Appl. Writ No. 1501/2019
1. Rajasthan State Industrial Development And Investment
Corporation Limited (Riico), Through Its Managing
Director, Udyog Bhawan, Tilak Marg, Jaipur.
2. The Regional Manager, Rajasthan State Industrial
(2 of 3) [SAW-1428/2019]
Development And Investment Corporation Limited (Riico),
Balotra, District Barmer.
----Appellants
Versus
1. M/s. Mukesh Mahaveer Pedding, Through Its Proprietor
Shri Nemichand S/o Shri Champalal Mali, Aged About 52
Years, Resident Of Khed Road, Ward No. 2, Balotra,
District Barmer (Raj.).
2. The District Collector Cum Allotment Committee, Barmer.
3. The Divisional Commissioner Cum Allotment Committee,
Jodhpur.
----Respondents
For Appellant(s) : Mr. Sanjeet Purohit
For Respondent(s) : Mr. Devkinandan Vyas
HON'BLE MR. JUSTICE VIJAY BISHNOI
HON'BLE MR. JUSTICE SUDESH BANSAL
Judgment / Order
28/10/2021
Learned counsel for the parties have submitted that the
controversy involved in these Special Appeals is squarely covered
by the Judgment dated 12th October, 2020 rendered by the
Division Bench of this Court in Rajasthan State Industrial
Development and Investment Corporation Ltd. VS. Yunus
Dyeing (DB Special Appeal Writ No.1436/2019) with other
connected matters.
Having heard learned counsel for the parties, the
applications preferred by the appellant-RIICO under Section 5 of
the Limitation Act are allowed and the delay in filing the appeals
are condoned.
In view of the above submissions made by the learned
counsel for the parties, these Special Appeals are disposed of in
(3 of 3) [SAW-1428/2019]
terms of the Judgment dated 12th October, 2020 passed by the
Division Bench of this Court in Rajasthan State Industrial
Development and Investment Corporation Ltd. VS. Yunus
Dyeing (DB Special Appeal Writ No.1436/2019) and others
connected matters.
(SUDESH BANSAL),J (VIJAY BISHNOI),J
2 to 4-Arun/-
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