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Rajasthan High Court - Jodhpur

Bhagwat Bhati vs Director (2023:Rj-Jd:21842) on 17 July, 2023

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

[2023:RJ-JD:21842]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 3126/2023

Bhagwat Bhati D/o Sajjansingh S/o Late Shri Hukamsingh, Aged
About 16 Years, Resident Of Leelriya Dhora Ward No. 02 Barmer
City Presently Resident Of Aashiyana Amar Bagh House No. N 23
Pali Road Kudi, Jodhpur Rajasthan
                                                                    ----Petitioner
                                    Versus
1.       Director,   Central       Board        Of      Secondary      Education
         Government Of India, New Delhi.
2.       Chairperson, Central Board Of Secondary Education Zone
         Ajmer Todarmal Marg Civil Lines Pin Code 305001 Ajmer
         Rajasthan
3.       Director, Central Board Of Secondary Education Zone
         Ajmer Rajasthan.
4.       District Collector, Jodhpur.
5.       Principal, Delhi Public School Pali Road Kudi Haud Ke Pass
         Jodhpur
                                                                 ----Respondents


For Petitioner(s)          :    Mr. S.P. Sharma.
For Respondent(s)          :    Dr. A.A. Bhansali.
                                Mr. A.K. Khatri.



      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order 17/07/2023

1. Learned counsel for the parties jointly submit that they have agreed to the proposal that the petitioner will be paying the due fee in three installment within 60 days.

2. Learned counsel for the parties further jointly submit that it has also been agreed that the petitioner shall give appropriate post dated cheques with undertaking to the concerned Principal. (Downloaded on 12/11/2023 at 02:46:19 AM)

[2023:RJ-JD:21842] (2 of 2) [CW-3126/2023]

3. Learned counsel for the parties also jointly submit that the migration certificate may be issued after the complete payment is made.

4. On such joint submissions, the present petition is disposed of, while directing the parties to abide by their joint submissions and also the result shall be declared as soon as the post dated cheque as well as undertaking is submitted to the concerned Principal, strictly in accordance with law. All pending applications also stand disposed of.

(DR. PUSHPENDRA SINGH BHATI), J.

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