RAJASTHAN ADVERTISING COMPANY Vs. RSRTC

JUDGEMENT

(1.) At the request of the learned counsel for the respective parties, the matter is heard finally at this stage.

(2.) The petitioner M/s. Rajasthan Advertising Company is carrying on its trade and business of advertising in the State of Rajasthan mainly through display of advertising panels, boards including glow-sign boards, flex boards (digital printing), wall painting, show paintings etc.

(3.) The Managing Director of the Rajasthan State Road Transport Corporation, vide letter dtd. 21/2/2004, had shown its interest of taking on hire the entire bus panels (back/side and inside) of total fleet of buses and had enquired about the terms and conditions for displaying the same.