Rajasthan High Court - Jaipur
M/S Gawar Construction Ltd vs The State Of Rajasthan on 3 May, 2019
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 7939/2019
M/s Gawar Construction Ltd, Dss-378, Sector 16-17, Hissar-
125005 (Haryana), Regional Office At 587-A, Valmiki Marg, Gali
No.6, Rajapark, Jaipur, Through Its General Power Of Attorney
Holder Ravindra Solanki S/o Shri Chand Ram, R/o Achhej,
District Jhajjar (Haryana)
----Petitioner
Versus
1. The State Of Rajasthan, Through The Principal Secretary,
Transport Department, Govt. Of Rajasthan, Jaipur
2. The Transport Commissioner, Department Of Transport,
Parivahan Bhawan, Sahkar Marg, Jaipur
----Respondents
For Petitioner(s) : Mr. Ram Manohar Sharma
For Respondent(s) :
HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA
Order
03/05/2019
Heard learned counsel for the petitioner.
Issue notice of the writ petition as also of stay application, returnable within four weeks.
In the meanwhile, respondents are directed to release the portable plant/equipment seized vide seizure memo (panchnama) dated 15.04.2019, Vehicle No.RJ01-GC-2136 and RJ01-GA-2181, in the event the petitioner furnished bank guarantee of the equivalent amount which has been raised by way of demand vide seizure memos dated 15.04.2019 (supra).
On furnishing of bank guarantee by the petitioner the vehicle aforesaid shall be released within 24 hours.
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