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Ohanik Trading Pvt. Ltd vs Eastern Rajasthan Canal Project ...
2023 Latest Caselaw 5334 Raj/2

Citation : 2023 Latest Caselaw 5334 Raj/2
Judgement Date : 26 September, 2023

Rajasthan High Court
Ohanik Trading Pvt. Ltd vs Eastern Rajasthan Canal Project ... on 26 September, 2023
Bench: Ganesh Ram Meena
[2023:RJ-JP:25098]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 8782/2023

1.       Ohanik Trading Pvt. Ltd., 1803, 18Th Floor, C-Wing, Meter,
         Oberoi Exquisite, Dindoshi, Oberoi Garden, Goregaon (E),
         Mumbai 400063.
2.       Skopos Dredging And Desilting Pvt. Ltd., 603, Western
         Edge-1, Above Metro Mall Off. Western Express Highway,
         Boriwali (E), Mumbai 400066.
3.       Indian Ports Dredging Pvt. Ltd., Office No. 402, Sai
         Samarth Business Park, Deonar Village Road, Govandi (E)
         Mumbai, 400088.
                                                                    ----Petitioners
                                     Versus
1.       Eastern Rajasthan Canal Project Corporation Ltd., Having
         Its Registered Office At Sinchai Bhawan, Jln Marg Jaipur
         302017.
2.       Office Of The Additional Chief Secretary, Water Resources
         Department And Chairman, Eastern Rajasthan Canal
         Project Corporation Limited, Jaipur
3.       Office Of The Secretary To Government, Finance (Budget)
         Department Rajasthan, Jaipur.
4.       M/s Reach Dredging Limited, (Member Of The Joint
         Venture     Of    M/s      Dredging         Limited      And    Rocktech
         Engineers) Through Its Director, Having Its Registered
         Office At Orbit House, 1, Garstin Place, 3Rd Floor,
         Kolkata-700001
                                                                  ----Respondents

For Petitioner(s) : Mr. Abhishek Pareek For Respondent(s) : Major R.P. Singh (Sr. Adv.), AAG with Mr. Jaivardhan Singh Shekhawat

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

26/09/2023

[2023:RJ-JP:25098] (2 of 2) [CW-8782/2023]

Counsel for the petitioners seeks permission to withdraw the

present writ petition.

Permission as sought for is allowed.

Accordingly, the present writ petition is dismissed as

withdrawn.

Since the main petition has been dismissed as withdrawn, all

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

(GANESH RAM MEENA),J

ARTI SHARMA /36

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