M/S Kanha Flour And Oil Mill vs Rajasthan State Food And Civil ...
2023 Latest Caselaw 1382 Raj/2

[2023/RJJP/001286]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                S.B. Civil Writ Petition No. 18266/2019

M/s Kanha Flour And Oil Mill, G-1/18, Industrial Area, Odela
Road, Riico, Dholpur (A Partnership Firm) Through Its Authorized
Signatory And One Of The Partners Manoj Kumar Mittal S/o Shri
Dau Dayal Mittal, R/o C-14, Mittal Colony, Ram Nagar, Dholpur.
                                                                    ----Petitioner
                                    Versus
1.       Rajasthan State Food And Civil Supplies Corporation
         Limited, (A State Government Undertaking) 5Th Floor,
         Kissan Bhawan, Lalkothi, Tonk Road, Jaipur Through Its
         Managing Director.
2.       General Manager (Finance), Rajasthan State Food And
         Civil Supplies Corporation Limited, 5Th Floor, Kissan
         Bhawan, Lalkothi, Tonk Road, Jaipur.
3.       Manager, Civil Supply, Rajasthan State Food And Civil
         Supplies Corporation Limited, Dholpur, Rajasthan.
4.       District Supply Officer, Dholpur, Department Of Food And
         Civil Supply, State Of Rajasthan, Dholpur.
                                                                 ----Respondents

For Petitioner(s) : Mr. Arvind Gupta with Mr. Sohan Sharma For Respondent(s) : Mr. Bharat Singh Gurjar, Dy.G.C.

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment

02/02/2023

This writ petition has been filed by the petitioner seeking

refund of a sum of Rs.7,74,150/-, the differential amount as also

refund of the earnest money of Rs.6,24,200/- along with interest

@ 18% per annum from the date the same became payable till its

final payment.

[2023/RJJP/001286] (2 of 2) [CW-18266/2019]

Learned counsel for the respondents undertakes to refund

the differential amount of Rs.7,74,150/- as also the earnest

money of Rs.6,24,200/- with interest 6% per annum from

17.01.2019 and 01.08.2013 respectively within a period of four

weeks from today.

Learned counsel for the petitioner prays for disposal of the

writ petition in terms of undertaking given by the learned counsel

for the respondents.

This writ petition is disposed of in terms of

assurance/undertaking extended by the learned counsel for the

respondents.

(MAHENDAR KUMAR GOYAL),J

Sudha/90

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