Rajasthan High Court - Jaipur
Rameshwar Sharma S/O Late Shri ... vs Jaipur Development Authority on 23 May, 2019
Author: Veerendr Singh Siradhana
Bench: Veerendr Singh Siradhana
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Writ Miscellaneous Application No. 165/2019
in
S.B Civil Writ Petition No.11547/2017
Rameshwar Sharma S/o Late Shri Jagannath Sharma, Aged
About 42 Years, By Caste Brahman Resident Of Village
Chainpura, Tehsil Sanganer, District Jaipur.
----Petitioner
Versus
1. Jaipur Development Authority, Through Its Secretary,
Indira Circle, Jawahar Lal Nehru Marg, Jaipur.
2. New Pink City Grah Nirman Sahakari Samiti Ltd., Through
Its Secretary, Shri Suresh Jain S/o Late Shri Fatehchand
Jain, Aged About 61 Years, Secretary, New Pink City Grah
Nirman Sahakari Samiti Ltd., 7 Farsoiya Market, Babu
Bazar, Jaipur.
----Respondents
For Petitioner(s) : Mr. R.A. Katta For Respondent(s) :
HON'BLE MR. JUSTICE VEERENDR SINGH SIRADHANA Order 23/05/2019 Matter comes up on the above-noted misc. application for attendance of the counsel representing the respondent No.1 - JDA, was not recorded in the order dated 8 th May, 2019, though he was present and did argue the matter.
For the reasons detailed out in the memo of the application and upon hearing the learned counsel for the applicant-respondent No.1 - JDA so also looking to the fact that in the order-sheet while the matter was closed for orders; presence of Mr. R.A. Katta, (Downloaded on 29/06/2019 at 03:37:52 AM) (2 of 2) [WMAP-165/2019] Advocate, appearing for the respondent No.1 - JDA, was recorded; the misc. application merits acceptance.
Accordingly, misc. application is hereby allowed. In the order dated 8th May, 2019, presence of Mr. R.A. Katta, Advocate, shall be recorded representing respondent No.1 - JDA.
But, for the correction aforesaid, rest of the order dated 8 th May, 2019, shall be maintained as such.
(VEERENDR SINGH SIRADHANA),J SUNIL SOLANKI /19/65 (Downloaded on 29/06/2019 at 03:37:52 AM) Powered by TCPDF (www.tcpdf.org)