M/S Jyoti Video Theater, Neema vs State Of Raj And Anr (2024:Rj-Jp:16500)
2024 Latest Caselaw 2700 Raj/2

Rajasthan High Court

M/S Jyoti Video Theater, Neema vs State Of Raj And Anr (2024:Rj-Jp:16500) on 8 April, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:16500]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                      S.B. Civil Writ Petition No. 4094/2006

                                    M/s. Jyoti Video Theater, Neemrana, Distt. Alwar Through Its
                                    Proprietor Ramavtar Yadav Son Of Sh. DHARAM Chand Yadav,
                                    aged about 35 years, resident of Neemrana, Distt. Alwar.
                                                                                                          ----Petitioner
                                                                          Versus
                                    1.      The    State      Of     Rajasthan,         Through        The   Secretary,
                                            Department Of Finance, Govt. Secretariat, Rajasthan,
                                            Jaipur.
                                    2.      District Magistrate, Alwar.
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Ashwani Bhargava for Mr. Manu Bhargava For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

08/04/2024

Learned counsel for the petitioner submits that this civil writ

petition is rendered infructuous.

The civil writ petition is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/169

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