Mahesh Transoprt Comp Andanr vs Raj State Warehousingh Andanr ...
2023 Latest Caselaw 5996 Raj/2

[2023:RJ-JP:29114]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 4505/2016

    1. Mahesh Transoprt Company a proprietorship firm through
       its proprietor shri mahesh kumar sindhi, s/o shri ram
       chandra, aged 45 years, having address at main road,
       chanderiya, chittorgarh
    2. Shri mahesh kumar sindhi, s/o shri ram chandra aged 45
       years, r/o 146-147, gandhi nagar, sector no.1 Chittorgarh
       Ran.
                                                                   ----Petitioners

                                    Versus
    1. Raj State Warehousingh corporation (a Government of
       Rajasthan Undertaking) having its Head Office at Bhawani
       Singh Road, Jaipur through its chairman and managing
       Director.
    2. Fateh Nagar Highway Transport Company, htrough its
       proprietor Gopal Lal Agarwal having address at Main Road,
       Chanceriya Distt. Chittorgarh
                                                                 ----Respondents

Connected With S.B. Civil Writ Petition No. 4506/2016

1. Mahesh Transoprt Company a proprietorship firm through its proprietor shri mahesh kumar sindhi, s/o shri ram chandra, aged 45 years, having address at main road, chanderiya, chittorgarh

2. Shri mahesh kumar sindhi, s/o shri ram chandra aged 45 years, r/o 146-147, gandhi nagar, sector no.1 Chittorgarh Ran.

----Petitioners Versus

1. Raj State Warehousingh corporation (a Government of Rajasthan Undertaking) having its Head Office at Bhawani Singh Road, Jaipur through its chairman and managing Director.

2. Shubham Logistic through its proprietor Pramod Kumar Having address at Plot No.197, Shiv Vihar Colony, Road No.5, Vishwakarma industrial Area, Jaipur.

----Respondents

[2023:RJ-JP:29114] (2 of 2) [CW-4505/2016]

For Petitioner(s) : Mr. Kartik Agarwal for Mr. S.S. Hora For Respondent(s) : Ms. Alankrita Sharma Mr. Jai Lodha

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

13/10/2023

Counsel appearing for the petitioners submits that the

present writ petitions have become infructuous.

In view of the statements made by counsel appearing for the

petitioners, the present writ petitions are dismissed as having

become infructuous.

Since the main petitions have been dismissed, all other

pending applications, if any, also stand dismissed.

Copy of this order be placed in connected file.

(GANESH RAM MEENA),J

ARTI SHARMA /156-157

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