Hitendra Kumar Jain vs State Of Rajasthan
2022 Latest Caselaw 14252 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 18253/2022

Hitendra Kumar Jain S/o Shri Jayanti Lal Jain, Aged About 31 Years, By Caste Jain, Resident Of 531-B, 9Th B Road, Lodha Bhawan Sardarpura, Jodhpur, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary (Excise), Government Of Rajasthan, Secretariat, Jaipur.

2. Commissioner, Excise Department, Government Of Rajasthan, 2, Gumaniwala, Panchwati, Udaipur, Rajasthan.

3. District Excise Officer, Jalore, District Jalore, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Nikhil Bhandari For Respondent(s) : Mr. Sandeep Shah, Sr. Advocate-cum-

AAG assisted by Ms. Akshiti Singhvi

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

05/12/2022

Learned counsel for the petitioner has shown the order

dated 08.09.2022 passed by a coordinate Bench of this

Hon'ble Court at Jaipur Bench in Mohanlal Jagdishbhai

Gopaliya Vs. State of Rajasthan & Anr. (S.B. Civil Writ

Petition No.8677/2022); and other connected matters,

which reads as follows:

"Learned Additional Advocate General, at the outset, submits that all the demand notices/orders impugned and under challenge in these writ petitions may be treated as show cause notices to the

(2 of 2) [CW-18253/2022]

petitioners. He submits that the petitioners may file their response/reply/representation against these notices/orders within a period of four weeks from today whereupon, the respondents shall proceed in accordance with law. Learned AAG further submits that all consequential proceedings including attachment orders in pursuance of the demand notices/orders in the instant writ petitions shall stand withdrawn.

Learned counsels for the petitioners have no objection to the aforesaid submission and pray that the instant writ petitions may be disposed of in the aforesaid terms.

In view thereof, these writ petitions are disposed of in terms of submission made by learned AAG.

The pending applications also stand disposed of accordingly."

The present petition is disposed of in terms of the

aforequoted order. All pending applications stand disposed of.

(VIJAY BISHNOI),J

153-msrathore/-

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