Rajasthan High Court - Jaipur
Army Public School vs Arvind Bhandari S/O Sh. Roop Singh ... on 4 January, 2023
Author: Sudesh Bansal
Bench: Sudesh Bansal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 17565/2022
Army Public School
----Petitioner
Versus
Arvind Bhandari S/o Sh. Roop Singh Bhandari
----Respondent
For Petitioner(s) : None present For Respondent(s) : Mr. Mangal Chand Taylor with Mr. R.M. Bairwa HON'BLE MR. JUSTICE SUDESH BANSAL Order 04/01/2023 Respondent has moved an application No.1/2022 under Article 226 of the Constitution of India to recall the order dated 15.12.2022 on the ground that on behalf of respondent a caveat was entered yet without information to the respondent, counsel for petitioner argued the matter.
Since this writ petition is yet to be heard for admission and on stay application. Order dated 15.12.2022 is an ex parte interim order. Therefore, the writ petition be listed for admission as well as on the stay application.
With the aforesaid observation, the application No.1/2022 to recall the order dated 15.12.2022 stands disposed of.
List this writ petition again on 12.01.2023 for admission in 'supplementary list'.
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