M/S Bharti Medical Agency vs The State Of Rajasthan
2022 Latest Caselaw 2377 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

                D.B. Special Appeal Writ No. 448/2022

                                           In

                    S.B. Civil Writ Petition No. 2758/2022

   M/s Bharti Medical Agency, Near Bulighar Office, Bayana, District
   Bharatpur. Through Its Proprietor Mukesh Chand Sharma S/o
   Shri Deenanath Sharma, Aged About 44 Years, R/o Village And
   Post Mahamadpura, Tehsil Bayana, District Bharatpur.
                                                                         ----Appellant
                                       Versus
   1.     The State Of Rajasthan, Through Principal Secretary Cum
          Commissioner, Food And Civil Supplies And Consumer
          Affairs      Department,           Government             Of     Rajasthan,
          Secretariat, Jaipur.
   2.     Rajasthan State Food And Civil Supplies Corporation
          Limited, 5Th Floor, Kisan Bhawan, Lal Kothi, Tonk Road,
          Jaipur Through Its Managing Director.
   3.     General Manager (Admn.), Rajasthan State Food And Civil
          Supplies Corporation Limited, 5Th Floor, Kisan Bhawan,
          Lal Kothi, Tonk Road, Jaipur
   4.     Manager Civil Supplies, Rajasthan State Food And Civil
          Supplies Corporation, Karauli.
   5.     M/s Shree Balaji Traders, Sakarwara, Tehsil Todabhim,
          District Karauli Through Its Proprietor Ramjeevan Meena
          S/o Shri Heeralal, Aged About 66 Years, Resident Of
          Sakarwara, Tehsil Todabhim, District Karauli.
                                                                    ----Respondents

For Appellant(s) : Mr. Manoj Kumar Bhardwaj, Advocate

HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE SAMEER JAIN

Judgment / Order

16/03/2022

(2 of 2) [SAW-448/2022]

Learned counsel for the appellant submits that this appeal

has been rendered infructuous.

Accordingly, the appeal is disposed off as having been

rendered infructuous.

(SAMEER JAIN),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ

Mohita /17

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