Kaveri Minechem Pvt. Ltd vs State Of Rajasthan (2024:Rj-Jd:43940)
2024 Latest Caselaw 9350 Raj

Rajasthan High Court - Jodhpur

Kaveri Minechem Pvt. Ltd vs State Of Rajasthan (2024:Rj-Jd:43940) on 24 October, 2024

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2024:RJ-JD:43940]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 10666/2023

Kaveri Minechem Pvt. Ltd., Through Director Nitesh Agrawal S/o
Sh. Ram Prakash Agrawal, Age About 42 Years, Off. Vill. Jetpura,
The. Amet, Dist. Rajsamand.
                                                                          ----Petitioner
                                         Versus
1.       State       Of    Rajasthan,          Through          Principal      Secretary,
         Department Of Energy, Government Of Rajasthan, It
         Center, Chambal Power House Campus, Hawa Sarak,
         Jaipur - 302006.
2.       Rajasthan Electricity Regulatory Commission, Through Its
         Chairman, Vidhyut Viniyamak Bhawan, Sahakar Marg,
         Near State Motor Garage, Jaipur, Rajasthan 302001.
3.       Ajmer       Vidhyut       Vitaran      Nigam        Limited,     Through     Its
         Managing Director, Hathi Bhata, City Power House, Ajmer
         305001, Rajasthan.
4.       The Superintending Engineer (O And M), Ajmer Vidhyut
         Vitaran Nigam Ltd., Rajsamand.
5.       The Assistant Engineer (O And M), Ajmer Vidhyut Vitran
         Nigam Ltd., Amet, District Rajsamand.
6.       The Additional Chief Engineer (Hq), Ajmer Vidhyut Vitaran
         Nigam        Ltd.,        Commercial          Wing,          Vidyut    Bhawan,
         Panchsheel Nagar, Makarwali Road, Ajmer - 305004.
                                                                       ----Respondents


For Petitioner(s)              :     Ms. Ankita Pareek
For Respondent(s)              :     Mr. Pradeep Sharma



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

24/10/2024

Learned counsel for the petitioner submitted that the

controversy involved in the present writ petition is squarely

covered by the judgment dated 09.11.2023 passed by the

[2024:RJ-JD:43940] (2 of 2) [CW-10666/2023]

Co-ordinate Bench of this Court in case of "Bhansali Dyeing vs.

State of Rajasthan & Ors.": S.B. Civil Writ Petition

No.11242/2023.

2. Learned counsel for the respondents was not in a position to

refute the aforesaid submission made at Bar by the learned

counsel for the petitioner.

3. Accordingly, the present writ petition is disposed of with a

similar direction as given by the Co-ordinate Bench of this Court in

the case of "Bhansali Dyeing" (supra).

4. All pending applications also stand disposed of.

(KULDEEP MATHUR),J 309-divya/-

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