Rajasthan High Court - Jaipur
Smart City Developers Pvt Ltd & Anr vs State Of Rajasthan & Anr on 16 April, 2015
Author: Mn Bhandari
Bench: Mn Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN JAIPUR BENCH, JAIPUR ORDER SB Cr Misc Application No.110/2015 in SB Cr Misc Petition No. 3660/2014 Smart City Developers Pvt Ltd & anr vs State of Rajasthan & anr 16.4.2015 HON'BLE MR. JUSTICE MN BHANDARI Mr NA Naqvi for applicants-petitioners Mr Sudesh Saini, PP for the State BY THE COURT:
An application has been filed to seek direction for refund of the amount as was deposited by the petitioners in pursuance to the order dated 5.9.2014. It is looking to the fact that petition was lately dismissed without causing interference in the FIR. I have considered the submissions made by learned counsel for the applicants-petitioners and find substance in the prayer. The amount was ordered to be deposited as an interim measure and now the petition has been dismissed thus the amount is ordered to be refunded to the petitioners, so deposited by them. With the aforesaid, misc. application stands disposed of. (MN BHANDARI), J.
bnsharma All corrections made in the judgment/ order have been incorporated in the judgment/ order being emailed. (BN Sharma) PS-cum-JW