Ram Das Gupta vs Riico Andors (2023:Rj-Jp:18092)
2023 Latest Caselaw 3643 Raj/2

                                   [2023:RJ-JP:18092]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 13279/2015

                                   Ram Das Gupta S/o Late Sh. Ram Gopal Daga, aged about 67
                                   years, Production Unit No.4 in Old Cluster No.1, Gem Stone
                                   Industrial Park, Permanent R/o 1504, Daga Bhawan, 12-
                                   Gangaur Ka Rasta, Johri Bazaar, Jaipur (Raj.)
                                                                                                               ----Petitioner
                                                                             Versus
                                       1. Rajasthan State Industrial Development & Investment
                                          Corporation Ltd., Gem Stone Industrial Park, Sanganer
                                          (Jaipur), Tonk Road Jaipur 302011, Through its Regional
                                          Manager
                                       2. Estate Officer, RIICO Jaipur (South), Malviya Nagar
                                          Industrial Area, Jaipur (Raj.)
                                       3. Diamond & Gem Development Corporation Ltd., Corporate
                                          Office -141, Atlanta, 14th Floor Nariman Point, Mumbai-
                                          400021 through its General Manager.
                                                                                                            ----Respondents

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

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

17/08/2023

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.

Since the main petition has been dismissed for non-

prosecution, the stay application and all other pending

application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /1

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