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M/S A Milestone Pvt Ltd vs State Of Rajasthan ...
2023 Latest Caselaw 4497 Raj/2

Citation : 2023 Latest Caselaw 4497 Raj/2
Judgement Date : 2 September, 2023

Rajasthan High Court
M/S A Milestone Pvt Ltd vs State Of Rajasthan ... on 2 September, 2023
Bench: Ganesh Ram Meena
[2023:RJ-JP:20498]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

        S.B. Writ Restoration Application No. 145/2023

                                               IN

               S.B. Civil Writ Petition No.7095/2017

M/s A Milestone Pvt Ltd., through Director Shri Bal Kishan Mishra
S/o Late Shri Badri Narain Mishra, aged about 60 years, R/o Ram
Bhawan, Ramgafh Mode Amer road, District Jaipur Rajasthan
                                                                              ----Petitioner
                                          Versus
     1. State of Rajasthan through Principal Secretary, Department
        of Mines & Geology, Secretariat, jaipur
     2. Director     Department           of    Mines       and        Geology,    Udaipur,
        Rajasthan.
     3. Mines Engineer, Department of Mines & Geology, Bharatpur
                                                                         ----Respondents

For Petitioner(s) : Mr. Bhrigu Sharma Mr. Akarsh Mathur For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

02/09/2023

1. The present writ restoration application has been filed by the

applicant for restoration of S.B. Civl Writ Petition No.7095/2017

which was dismissed in non-prosecution vide order dated

27.07.2023, because no one appeared on behalf of the petitioner

in the second round.

2. Counsel for the applicant-petitioner submits that on

27.07.2023, he could not appear before the Court when the case

was called because of his ill health. Counsel further submits that

[2023:RJ-JP:20498] (2 of 2) [WRES-145/2023]

the matter pertains to claim of inclusion of certain mining minerals

in the lease of mining, issued in favour of the applicant-petitioner.

3. Considering the reasons mentioned in the application as well

as the issue involved in the present writ petition, this Court deems

it just and proper to restore the S.B. Civl Writ Petition

No.7095/2017 to its original number.

4. Accordingly, the present writ restoration application stands

allowed.

(GANESH RAM MEENA),J

ARTI SHARMA /103

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