PIAGGIO VEHICLES PRIVATE LIMITED Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Counsel for the respondent submit that the issue raised in present writ petition is squarely covered by judgment rendered by Co-ordinate Bench of this Court in Balaji Automobiles Vs. State of Rajasthan & Ors. (S.B. Civil Writ Petition No.3080/2018, decided on 26/3/2019). The judgment reads as follows:-

(2.) Counsel for the petitioner is not in a position to dispute the same.

(3.) In view of the submissions made, the writ petition filed by the petitioner is disposed of in terms of the judgment of Balaji Automobiles Vs. State of Rajasthan & Ors. (supra). The stay application also stands dismissed.