Iti Limited vs Micro And Small Enterprises ...
2023 Latest Caselaw 122 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 4802/2022

Iti Limited, Registered Office At Iti Bhavan Dooravaninagar
Bangalore-560016,        India-380015,            Through             Its     Authorized
Signatory Shri Dr. Prasanna M. Deputy General Manager At Iti
Ltd., Aged About 46 Years, Resident Of 2308, 7Th Cross
Basaveshwarard 7Th Cross, Mysore-570004.
                                                                            ----Petitioner
                                    Versus
1.      Micro And Small Enterprises Facilitation Council, Jaipur
        Rajasthan,      Through          Its     Chairman,              Msefc       Hq-I,
        Commissioner Of Industries, Government Of Rajasthan,
        Udyog Bhavan, Tilak Marg, Jaipur (Raj.)
2.      M/s. Raj Solutions (India) Private Limited, Office At F-1,
        Adarsh Residency, Plot No. 443, Vidyut Nagar, Ajmer
        Road, Jaipur Through Its Director Shri Rajesh Jhajharia.
                                                                      ----Respondents

For Petitioner(s) : Mr. R.K. Agarwal, Sr. Advocate with Mr. Sandeep Bansiwal Mr. Adhiraj Modi For Respondent(s) : Mr. M.S. Saharan

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

04/01/2023

Learned Senior Advocate appearing on behalf of the

petitioner submitted that issue involved in the writ petition has

already been considered and decided by the Hon'ble Supreme

Court in the matter of Gujarat State Civil Supplies Corporation Ltd.

Vs. Mahakali Foods Pvt. Ltd (Unit 2) & Anr. reported in (2022) 0

Supreme (SC) 1106 and he wants to withdraw the present writ

petition.

(2 of 2) [CW-4802/2022]

In that view of the matter, the present writ petition is

disposed of in view of the judgment passed by the Hon'ble

Supreme Court in the matter of Gujarat State Civil Supplies

Corporation Ltd. (Supra).

However, petitioner is at liberty to raise his legal objections

before the Council.

(INDERJEET SINGH),J

ANAND TANWAR /21

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