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Sohan Lal S/O Shri Chothmal vs Union Of India
2023 Latest Caselaw 2578 Raj/2

Citation : 2023 Latest Caselaw 2578 Raj/2
Judgement Date : 2 March, 2023

Rajasthan High Court
Sohan Lal S/O Shri Chothmal vs Union Of India on 2 March, 2023
Bench: Ganesh Ram Meena
      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

           S.B. Civil Writ Petition No. 14497/2021

Sohan Lal S/o Shri Chothmal
                                                                  ----Petitioner
                                   Versus
Union Of India
                                                                ----Respondent

Connected With S.B. Civil Writ Petition No. 14424/2021 M/s Shri Jamwai Logistics

----Petitioner Versus Union Of India

----Respondent S.B. Civil Writ Petition No. 13682/2021 M/s Bhagwana Ram Bohera Filling Station

----Petitioner Versus The Indian Oil Corporation Limited

----Respondent S.B. Civil Writ Petition No. 14067/2021 M/s Gurukripa Enterprises

----Petitioner Versus Indian Oil Corporation Ltd.

----Respondent S.B. Civil Writ Petition No. 1108/2022 Dr. Dhan Singh Meena S/o Jaynarayan Meena

----Petitioner Versus Union Of India

----Respondent

For Petitioner(s) : Mr. Ashok Kumar M/s Bhagwana Ram Bohera FIS Singhana Road Bohana Mr. Ladu Singh and Mr. Sanwar Singh Shekhawat for Shri Jamwai Logistic For Respondent(s) : Mr. Atul Bachhavate, Assitant Manager (LAW)

(2 of 2) [CW-14497/2021]

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

02/03/2023

Pleadings are complete.

The issue involved in these writ petitions requires for

consideration.

Admit.

No case for interim relief is made out. Accordingly, stay

application stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA/86-90

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