State Of Rajasthan vs Indus Tower Limited
2022 Latest Caselaw 14958 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 10649/2019

State of Rajasthan

----Petitioner Versus Indus Tower Limited & Ors

----Respondents

For Petitioner(s) : Mr. Sandeep Shah, AAG with Ms. Akshiti Singhvi

HON'BLE MS. JUSTICE REKHA BORANA

Order

19/12/2022

Learned counsel for the petitioner-State submits that the

issue in question has been decided by the Division Bench in the

case of State of Rajasthan & Anr. Vs. Indus Tower & Anr; D.B.

Special Appeal (Writ) No.193/2019. He submits that the present

petition be also decided in light of such judgment.

None has put appearance on behalf of respondent No.1.

Learned counsel for the petitioner submits that Mr. Pritam

Solanki has put in appearance on behalf of respondent No.1 in

the connected matters.

Let a copy of the petition be served upon Mr. Pritam Solanki.

He may complete his instructions.

List the matter after two weeks.

(REKHA BORANA),J 118-Dharmendra/ Abhishek/-

Powered by TCPDF (www.tcpdf.org)