Citation : 2023 Latest Caselaw 9896 Raj
Judgement Date : 20 November, 2023
[2023:RJ-JD:39753] (1 of 2) [CW-17514/2023]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 17514/2023
M/s Mewar Polytex Limited, Through Manager Kamlesh Mandowara S/o Kundan Mal Mandowara, Age About 45 Years, R/o Jhadol Phalasia Road, Village Nai, Udaipur, K. No. 130113023902.
----Petitioner Versus
1. State Of Rajasthan, Through Principal Secretary, Department Of Energy, Government Of Rajasthan, It Center, Chambal Power House Campus, Hawa Sarak, Jaipur-302006.
2. Rajasthan Electricity Regulation Commission, Through Its Chairman Vidhyut Viniyamak Bhawan, Sahakar Marg, Near State Motor Garage, Jaipur Rajasthan-302001.
3. Ajmer Vidhyut Vitaran Nigam Ltd., Through Its Managing Director, Hathi Bhata, City Power House, Ajmer-305001, Rajasthan.
4. The Additional Engineer (O And M), Ajmer Vidhyut Vitaran Nigam Ltd., Girwa, Udaipur.
5. The Assistant Engineer (O And M), Ajmer Vidhyut Vitaran Nigam Ltd., Udaipur.
6. The Additional Chief Engineer (Hq), Ajmer Vidhyut Vitran Nigam Ltd., Commercial Wing, Vidyut Bhawan, Panchsheel Nagar, Makarwali Road, Ajmer-305004.
----Respondents
For Petitioner(s) : Mr. Arvind Vyas For Respondent(s) : Mr. Dheerendra Singh Sodha
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order
20/11/2023
Heard learned counsel for the parties.
[2023:RJ-JD:39753] (2 of 2) [CW-17514/2023]
Learned counsel for the parties are in agreement that the
controversy involved in the present case is squarely covered by a
judgment rendered in a bunch of writ petitions led by S.B. Civil
Writ Petition No.11242/2023 "Bhansali Dyeing Vs. State of
Rajasthan & Ors." and other connected matters decided on
09.04.2023.
In view of the statement made by the counsel for the
parties, the present writ petition is disposed of in terms of the
judgment rendered in the case of Bhansali Dyeing (supra).
Stay application as well as other pending applications, if any,
shall stand disposed of accordingly.
(VINIT KUMAR MATHUR),J C-1-/Vivek/-
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