JYOTI SWAROOP Vs. INDIAN OIL CORPORATION LIMITED
LAWS(RAJ)-2003-11-98
HIGH COURT OF RAJASTHAN
Decided on November 25,2003

Jyoti Swaroop Appellant
VERSUS
INDIAN OIL CORPORATION LIMITED Respondents

JUDGEMENT

S.K.KESHOTE,J. - (1.) Ms. Sumitra Goyal, G.A. puts appearance for the respondent No. 2. She prays for three weeks time to take instructions, call for the record of the Collector, Sikar and file reply to the writ petition. The prayer made by her is declined.
(2.) Heard learned counsel for the petitioner and the respondents.
(3.) The challenge has been made to the order of the Collector Sikar dated 28.2.2003 made on Annexure- 16, which reads as under: "NOC not to be issued" ;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.