ABDUL GANNI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The matter comes up on an application (IA No.3/2021) filed by the respondent No.4--India Oil Corporation Limited under Article 226 (3) of the Constitution of India for vacation of ex-parte interim order dated 09.04.2021.

(2.) Learned counsel for the petitioners submitted that ex- parte interim order dated 09.04.2021 was passed by this Court whereby all the respondents were restrained from establishing retail outlet (Petrol Pump) at Village Danta in old Khasra No. 2953/2949 and new Khasra No.3018/2953.

(3.) Learned counsel submitted that a Coordinate Bench of this Court has passed the subsequent order dated 17.05.2021, which was put to challenge before the Division Bench of this Court in Special Appeal (D.B. SAW No.495/2021) filed by private respondent No.3--Anil Kumar Khaitan and the said appeal has been dismissed by the Division Bench and as such, the order of the Court dated 17.05.2021 has not been interfered with.