Rajasthan High Court - Jaipur
Principal Jiya Lal Institute vs State Of Raj And Anr on 20 August, 2010
Author: Ajay Rastogi
Bench: Ajay Rastogi
In the High Court of Judicature for Rajasthan
Jaipur Bench
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Civil Writ Petition No.9789/2007
Principal Jiya Lal Institute Versus State & Ors
Date of Order ::: 20/08/2010
Hon'ble Mr. Justice Ajay Rastogi
Mr. Anurag Shukla for Mr. Arjun Karnani, for petitioner
Application has been filed for re-constitution of the file of CWP-9789/2007. It appears that search slip was issued; still the file is not traceable.
Counsel submits that the delay in re-constitution of the file is causing prejudice to the petitioner and prayed that Registry may be directed to search original file forthwith.
Prayer appears to be justified. Application stands allowed. Counsel for petitioner is directed to submit complete set of paper book of the writ petition alongwith stay petition, and misc. applications/ affidavits if any filed, and the reply thereto filed by served respondents, within one week before the Registry for reconstitution of the file. After filing of reconstituted file (supra), list the matter before regular bench hearing such matters.
(Ajay Rastogi), J.
K.Khatri/p1/ 9789CW2007-Aug20-AdjRConst.doc