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M/S Mali Ram Andcomp vs Indian Oil Corp Ltd Anr ...
2023 Latest Caselaw 5175 Raj/2

Citation : 2023 Latest Caselaw 5175 Raj/2
Judgement Date : 21 September, 2023

Rajasthan High Court
M/S Mali Ram Andcomp vs Indian Oil Corp Ltd Anr ... on 21 September, 2023
Bench: Ganesh Ram Meena
                                   [2023:RJ-JP:24201]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 10554/2014
                                   M/s . Mali Ram And Company, A Registered Partnership Firm,
                                   Through Its Partner Shri Umesh Kumar Yad, Village Ajitgarh,
                                   Tehsil Shri Madhopur, District Sikar
                                                                                                              ----Petitioner
                                                                              Versus
                                   1.       Indian Oil Corporation Limited M.d., Indian Oil Bhawan,
                                            Ashok Chowk, Near Radha Swami Satsang Bhawan,
                                            Adarsh       Nagar,         Jaipur-     302004        Through     Its   General
                                            Manager
                                   2.       The Chief Divisional Retail Sales Manager Marketing
                                            Division, Indian Oil Corporation Limited, Divisional Office,
                                            Indian Oil Bhawan, Ashok Chowk, Near Radha Swami
                                            Satsang Bhawan, Adarsh Nagar, Jaipur-302004
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Arun Sharma For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

21/09/2023

Counsel for the petitioner submits that the present writ

petition has become infructuous.

In view of the statements made by counsel for the petitioner,

the present writ petition is dismissed as having become

infructuous.

Since the main petition has been dismissed, all other

pending application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /20

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