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Bantee Chaudhari S/O Shri Maharaj ... vs Indian Oil Corporation Ltd. ...
2023 Latest Caselaw 4422 Raj/2

Citation : 2023 Latest Caselaw 4422 Raj/2
Judgement Date : 31 August, 2023

Rajasthan High Court
Bantee Chaudhari S/O Shri Maharaj ... vs Indian Oil Corporation Ltd. ... on 31 August, 2023
Bench: Ganesh Ram Meena
                                   [2023:RJ-JP:20174]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 2980/2019

                                   Bantee Chaudhari S/o Shri Maharaj Singh Choudhary, Aged
                                   About 24 Years, Resident Of Village Makanpur, Tehsil And District
                                   Karauli (Raj.)
                                                                                                               ----Petitioner
                                                                             Versus
                                   1.       Indian Oil Corporation Ltd., Jaipur Divisional Office, First
                                            Floor, L.i.c. Investment Building, Phase-2, Near Ambedkar
                                            Circle, Bhawani Singh Road, Jaipur-302005 Through Its
                                            Chief Area Manager .
                                   2.       Rajesh Lal Bachan Yadav S/o Shri Lal Bachan Sohan
                                            Yadav, R/o Mahadev Nagar, Colony No.5, Aaldi Road,
                                            Sangam Bakery Road, Pune Maharastra.
                                                                                                            ----Respondents

For Petitioner(s) : None present For Respondent(s) : Mr. Shashwat Sharma for Mr. Sandeep Pathak Ms. Jaya Pandey

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

31/08/2023

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 /24

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