M/S Pankaj Agarwal vs State Of Rajasthan ...
2023 Latest Caselaw 4710 Raj/2

[2023:RJ-JP:21954]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 6873/2020

M/s Pankaj Agarwal, Through Its Sole Proprietor Pankaj Agarwal
Son Of Shri Mahesh Agarwal, Aged About 33 Years, Resident Of
Berhaus Road, Nadbai (Bharatpur), Rajasthan.
                                                                       ----Petitioner
                                     Versus
1.       State Of Rajasthan, Through Secretary, Cooperatives
         Department,      Government           Of     Rajasthan,       Government
         Secretariat, Rajasthan, Jaipur.
2.       Deputy      Registrar,       Cooperative           Society,     Bharatpur,
         Rajasthan.
3.       District Collector, Bharatpur, District Bharatpur, Rajasthan.
4.       Rajasthan State Cooperative Marketing Federation Ltd.
         (Rajfed),    Bhawani       Singh       Marg,       Jaipur     Through    Its
         Managing Director.
5.       M/s Bhagwati Road Lines, Through Its Proprietor Dheeraj
         Kumar S/o Shri Not Known, Resident Of Station Road,
         Nadbai, Bharatpur.
                                                                  ----Respondents

For Petitioner(s) : Mr. Pankaj Kumar for Mr. Manoj Kumar Bhardwaj For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

11/09/2023

Counsel appearing for the petitioner submits that the present

writ petition has become infructuous.

In view of the submissions made by counsel appearing for

the petitioner, the present writ petition is dismissed as having

become infructuous.

[2023:RJ-JP:21954] (2 of 2) [CW-6873/2020]

Since the main petition has been dismissed, the stay

application and all other pending application/s, if any, also stands

dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /175

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