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Krishna Industries vs State Of Rajasthan ...
2023 Latest Caselaw 9897 Raj

Citation : 2023 Latest Caselaw 9897 Raj
Judgement Date : 20 November, 2023

Rajasthan High Court - Jodhpur
Krishna Industries vs State Of Rajasthan ... on 20 November, 2023
Bench: Vinit Kumar Mathur

[2023:RJ-JD:39749] (1 of 2) [CW-13258/2023]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13258/2023

Krishna Industries, Through Prop. Archna Agarwal W/o Shri Sudhir Ji Modi, Age About 63 Years, R/o Gali No. 1 Adarsh Nagar, Ajmer Road Beawar Rajasthan. K.no. 110445014586.

----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 305 001, Rajasthan.

4. The Additional Engineer (O And M), Ajmer Vidhyut Vitaran Nigam Ltd., Rani Sagar, Masuda, Dist. Beawar.

5. The Assistant Engineer (O And M), Ajmer Vidhyut Vitaran Nigam Ltd., Rani Sagar, Masuda, Dist. Beawar.

6. The Additional Chief Engineer (Hq), Ajmer Vidhyut Vitaran 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:39749] (2 of 2) [CW-13258/2023]

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 applications as well as other pending applications, if

any, shall stand disposed of accordingly.

(VINIT KUMAR MATHUR),J C-7-/Vivek/-

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