M/S Htc And Company, Choudhary ... vs State Of Rajasthan Through ...
2023 Latest Caselaw 3444 Raj/2

     HIGH COURT OF JUDICATURE FOR RAJASTHAN
                 BENCH AT JAIPUR

            S.B. Civil Writ Petition No. 14843/2018

M/s Htc And Company, Choudhary Talib Hussein House
                                                                ----Petitioner
                                 Versus
State Of Rajasthan Through Principal Secretary, Department Of
Mines And Geology
                                                              ----Respondent

Connected With S.B. Civil Writ Petition No. 15025/2018 Panch Bhai Stone Company

----Petitioner Versus State Of Rajasthan Through Principal Secretary, Department Of Mines And Geology

----Respondent S.B. Civil Writ Petition No. 15087/2018 M/s Mohammad Jaid Stone Company

----Petitioner Versus State Of Rajasthan Through Principal Secretary, Department Of Mines And Geology

----Respondent S.B. Civil Writ Petition No. 15092/2018 Irsad S/o Shri Yameen

----Petitioner Versus State Of Rajasthan Through Principal Secretary, Department Of Mines And Geology

----Respondent S.B. Civil Writ Petition No. 15093/2018 Usha Rani Garg W/o Tek Chand Garg

----Petitioner Versus State Of Rajasthan Through Principal Secretary, Department Of Mines And Geology

----Respondent S.B. Civil Writ Petition No. 15094/2018 Jtc And Company

----Petitioner Versus

(2 of 2) [CW-14843/2018]

State Of Rajasthan Through Principal Secretary, Department Of Mines And Geology

----Respondent

For Petitioner(s) : Mr. Ashwani Kumar Chobisa, Mr. Sumer Singh Ola For Respondent(s) : Mr. Zakir Hussain

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

11/08/2023

Counsel appearing for the petitioners prays for and is

granted one week's time to submit the amended cause title as per

the order dated 03.11.2018.

In case, counsel for the petitioners fails to submit the

PF/notices within one week, the writ petition shall stand dismissed

automatically without further reference to the Court.

Applications under Article 226(3) of Constitution of India

shall be considered at the time of admission.

List the matters on 25.08.2023.

Till next date, interim order, if any, to continue.

In view of the order for listing the case on 25.08.2023, both

the applications (IA Nos.1/2021, 1/2019, 1/2020 & 1/2021) for

early listing are disposed of.

(GANESH RAM MEENA),J

Seema/117-122

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