Sangeet Lodha - (1.) This intra-court appeal is directed against the judgment dated 22nd of November 2017 passed by learned Single Judge of this Court, whereby writ petition preferred by respondent/writ-petitioner assailing the order cancelling the Letter of Intent without notice, has been allowed.
(2.) As per office report, though the application under Section 5 of the Limitation Act is filed. The appeal is not accompanied by certified copy of the judgment impugned.
(3.) Mr. Sandeep Shah, learned Additional Advocate General submits that the judgment under appeal was passed by the learned Single Judge relying upon a judgment in M/s Karni Mines and Minerals Vs. State of Rajasthan and Ors. (S.B. Civil Writ Petition No.8179/2016), decided on 30th August, 2017, which was subsequently affirmed by Bench of this Court in State of Rajasthan Vs. M/s Karni Mines and Minerals (D.B. Special Appeal (Writ) No.652/2018), decided on 3rd May, 2018. However, a special leave petition preferred in the case of M/s Karni Mines and Minerals being Special Leave Petition (Civil Diary) No.33307/2018 was pending before the Hon'ble Supreme Court.;