Riico And Anr vs Abhishek Mundra ...
2023 Latest Caselaw 3745 Raj/2

[2023:RJ-JP:18247]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 15453/2017

1.       Rajasthan   Industrial       Investment           Corporation    Limited
         Through Managing Director, Udyog Bhawan, Tilak Nagar,
         C-Scheme, Jaipur
2.       Rajasthan   Industrial       Investment           Corporation    Limited
         Through Senior General Manager, Rajasthan Indus, Road
         No. 5, Vishwakarma Industrial Area, Jaipur
                                                                   ----Petitioners
                                    Versus
1.       Abhishek Mundra, Proprietor Abhishek Enterprises Son Of
         Shri Om Prakash Mundra, Resident Of D-30B, Saraswati
         Marg, Banipark, Jaipur
2.       Navratan Mal Jain, Proprietor Jain Jari Product India, F-
         220, Road No. 10, Vishwakarma Industrial Area, Jaipur
         Present Resident Of 36, Prem Niwas, New Colony, M.i.
         Road, Jaipur
                                                                 ----Respondents

For Petitioner(s) : Mr. C Shekhar Mr. D.S. Bagadia For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

18/08/2023

Counsel for the petitioners submit that since the impugned

suit has been dismissed in default, therefore, the present writ

petition has become infructuous.

Hence, the present writ petition is dismissed as having

become infructuous.

[2023:RJ-JP:18247] (2 of 2) [CW-15453/2017]

However, the petitioners would be at liberty to make an

appropriate application before the trial Court in case the suit is

restored.

Since the main petition has been dismissed, the stay

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

dismissed.

(GANESH RAM MEENA),J ARTI SHARMA /50

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