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M/S Dynamic Enterprises vs U O I And Ors (2023:Rj-Jp:18485)
2023 Latest Caselaw 3875 Raj/2

Citation : 2023 Latest Caselaw 3875 Raj/2
Judgement Date : 21 August, 2023

Rajasthan High Court
M/S Dynamic Enterprises vs U O I And Ors (2023:Rj-Jp:18485) on 21 August, 2023
Bench: Ganesh Ram Meena
                                   [2023:RJ-JP:18485]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 8616/2016

                                   M/s Dynamic Enterprises, Head Office 65, Globus Township, Near
                                   Indra Lok Nagar, Ratlam, Madhya Pra, 39, Ganesh Colony, Near
                                   Power House, Jagatpura, Jaipur.
                                                                                                               ----Petitioner
                                                                             Versus
                                   1.       Union Of India Through Secretary, Ministry Of Railway,
                                            New Delhi.
                                   2.       Divisional Railway Manager, North Western Railway, Power
                                            House Road, Jaipur Raj.
                                   3.       Senior       Divisional       Electrical       Engineer,        North    Western
                                            Railway, Electricity Department, Office Of Div, Power
                                            House Road, Jaipur Raj.
                                                                                                            ----Respondents

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

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

21/08/2023

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 /39

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