M/S Abhishek Filling Station vs Hindustan Petroleum Corporation ...
2023 Latest Caselaw 10011 Raj

Rajasthan High Court - Jodhpur

M/S Abhishek Filling Station vs Hindustan Petroleum Corporation ... on 22 November, 2023

                                   [2023:RJ-JD:40101]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                       S.B. Civil Writ Petition No. 5855/2023

                                   M/s Abhishek Filling Station, Through Its Proprietor Vijay Singh
                                   Meena S/o Shriraghubir Singh Meena, Aged About 57 Years, R/o
                                   Village 2 Gd, Tehsil Gharsana, District Sri Ganganagar (Raj.).
                                                                                                          ----Petitioner
                                                                          Versus
                                   1.       Hindustan Petroleum Corporation Limited, Through Its
                                            Managing Director Having Its Office At Petroleum House,
                                            17, Jamshedji Tata Road, Mumbai 200020, Maharashtra,
                                            India.
                                   2.       Chief Regional Manager, Hindustan Petroleum Corporation
                                            Limited, Jaipur Having Its Office At Tel Bhawan, Sahakar
                                            Marg, Jyoti Nagar, Jaipur 302005.
                                                                                                       ----Respondents


                                   For Petitioner(s)            :     Mr. H.R. Singh Bhati
                                   For Respondent(s)            :     Mr. Govind Suthar



                                                  HON'BLE MR. JUSTICE ARUN MONGA

Judgment

22/11/2023

Learned counsel for the petitioner states that he is under

instructions not to press the writ petition as the same has been

rendered infructuous.

Accordingly, the petition is dismissed as withdrawn.

(ARUN MONGA),J 228-DhananjayS/-

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