Citation : 2024 Latest Caselaw 2144 Raj/2
Judgement Date : 20 March, 2024
[2024:RJ-JP:13934]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 20067/2023
Madhu Transport Company, C/o. Rajneesh Jain, R/o. Opp. Jp
Resorts, Partapur, Delhi Road, Meerut, U.p, Through Power Of
Attorney Holder Sanjay Singh, S/o. Shri Santa Singh, Aged
About 31 Years, R/o. 17, Anand Exclave, Behind Mohkampur,
Delhi Road, Meerut, Uttar Pradesh
----Petitioner
Versus
1. The State Of Rajasthan, Through Chief Secretary,
Government Of Rajasthan, Jaipur
2. The Excise Commissioner, Government Of Rajasthan,
Udaipur
----Respondents
For Petitioner(s) : Mr. Varnit Jain for Mr. Amit Malani For Respondent(s) :
HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL
Judgment / Order
20/03/2024
Learned counsel for the petitioner submits that this civil writ
petition is rendered infructuous.
The civil writ petition is dismissed accordingly. Pending
application(s), if any, also stands disposed of.
(MAHENDAR KUMAR GOYAL),J
Manish/116
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