Shri Sandeep Khandelwal S/O Shri ... vs State Of Rajasthan ...
2023 Latest Caselaw 3468 Raj/2

Citation : 2023 Latest Caselaw 3468 Raj/2
Judgement Date : 11 August, 2023

Rajasthan High Court

Shri Sandeep Khandelwal S/O Shri ... vs State Of Rajasthan ... on 11 August, 2023

Bench: Ganesh Ram Meena

[2023:RJ-JP:17587]

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 2768/2021

Shri Sandeep Khandelwal S/o Shri Gauri Shankar Khandelwal,
Aged About 51 Years, R/o 324, Jagriti Enclave, Vikas Marg,
Delhi.
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan, Through The Additional Inspector
         General, (Stamp And Registration), 4Th Floor, Vittha
         Bhawan, Jyoti Nagar, Lal Kothi, Jaipur.
2.       Union Of India, Through The Deputy Director, Directorate
         Of Enforcement, Zonal Office, Iind Floor, Jeewan Nidhi-Ii,
         Lic Building, Bhawani Singh Road, Jaipur-302005.
3.       M/s Sun Life Buildcon Private Limited, Through Its
         Director Shri Satish Kumar Gupta S/o Shri Suraj Prasad
         Gupta Reg. Office- 7A, Sector No. 7, Top Star Group
         Housing Society, Vidyadhar Nagar, Jaipur 302039.
4.       M/s Riddhi Siddhi Infraprojects Pvt. Ltd., Through Its
         Authorised Signatory Shri Manish Choudhary S/o Shri
         Deenaram Choudhary, Registered Office At 201, Ujjawal
         Apartment, 4 Bhatt Ji Kee Bari, Udaipur, Rajasthan And
         Branch Office At Elements Mall, Near Dcm Market, Ajmer
         Road, Jaipur-303021.
                                                                 ----Respondents

For Petitioner(s) : None present For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

11/08/2023

No one has put in appearance on behalf of the petitioner in

the second round also.

Therefore, the present writ petition is dismissed for non-

prosecution.

[2023:RJ-JP:17587] (2 of 2) [CW-2768/2021]

Since the main petition has been dismissed for non-

prosecution, all other pending application/s, if any, also stands

dismissed.