RAJASTHAN STATE AGRO Vs. STATE

JUDGEMENT

(1.) HEARD learned counsel for the parties and perused the contents of the application.

(2.) THE applicant filed a writ petition bearing S. B. Civil Writ Petition No. 6473 of 1991 in this court against the Rajasthan State Agro Industries Corporation. It is stated therein that in case the writ petition is allowed the consequential monetary benefits are to be provided by the Rajasthan State Agro Industries Corporation (in liquidation).

(3.) SHRI Arvind Gupta, advocate, for Shri N. K. Maloo, learned counsel for the applicant, has produced for the perusal of the court the certified copy of the order dated September 7, 2001 in S. B. Company Application No. 52 of 2001. It is submitted that in an identical matter this court has granted permission to the applicant therein to prosecute the writ petition in the court against the Rajasthan State Agro Industries Corporation.