Panney Singh Rathore vs State Of Rajasthan
2022 Latest Caselaw 10869 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 12171/2022

Panney Singh Rathore S/o Mansingh Rathore, Aged About 45 Years, R/o Gali No. 2, Ganeshpura, Ratanada, Jodhpur (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through Principal Secretary Department Of Finance (Excise) Secretariat, Jaipur.

2. Commissioner, Excise Department, Udaipur.

3. District Excise Officer, Jodhpur.

4. Rajasthan State Beverages Corporation Ltd. (Rsbcl), Through Managing Director, Vitta Bhawan, (D-Block, Ist Floor), Janpath, Near Vidhan Sabha, Jaipur.

5. Rajasthan State Ganga Nagar Sugar Mill Limited, Head Office Jaipur, Through Managing Director, 4Th Floor, Nehru Shankar Bhavan, Bhawani Singh Road, Jaipur, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Arvind Kulhar

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

25/08/2022

Learned counsel for the petitioner submits that issue

involved in the present case is squarely covered by the judgment

of this Court dated 16.02.2021 passed in S.B. Civil Writ Petition

No.6496/2020 : Prabhu Singh & Ors. Vs. State of Rajasthan & Ors.

Learned counsel for the petitioner further submits that

relying upon the judgment of Prabhu Singh, the interim order has

been passed on 15.02.2022 in S.B. Civil Writ Petition

No.2500/2022 : Pooja Kanwar Vs. State of Rajasthan & Ors. at

Jaipur Bench, Jaipur.

(2 of 2) [CW-12171/2022]

Issue notice, returnable on 23.09.2022.

In the meanwhile and till the next date, the operation of the

impugned notice dated 31.05.2022 shall remain stayed.

Let a copy of the writ petition be served upon Mr. Girish

Sankhla, learned Standing Counsel for the respondent-department

within a period of three days.

Connect with S.B. Civil Writ Petition No.8824/2022.

(VINIT KUMAR MATHUR),J

374-Nitin/-

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