Army Public School, Bikaner vs Union Of India And Ors on 9 January, 2019

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Rajasthan High Court - Jodhpur

Army Public School, Bikaner vs Union Of India And Ors on 9 January, 2019

Bench: Arun Bhansali

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                       JODHPUR

                      S.B. Civil Writ No. 11164/2017

Army Public School, Bikaner
                                                         ----Petitioner
                                  Versus
Union Of India And Ors.
                                                       ----Respondent


For Petitioner(s)          :   Mr. Hemant Jain.
For Respondent(s)          :   Mr. M.R. Pareek.


        HON'BLE MR. JUSTICE ARUN BHANSALI

Order 09/01/2019 An application has been filed by the petitioner seeking preponement of the date fixed by the office.

The application is allowed.

The matter is taken up for orders. Learned counsel for the respondents No.1 and 2 prays for time to file reply.

Time prayed for is allowed.

Respondent No.3 has not been served so far. Learned counsel for the petitioner submits that reply to petition by respondents No.1 and 2 has not been filed so far and the authorities are proceeding against the petitioner in the meanwhile.

In the circumstances of the case, issue fresh notice to respondent No.3.

Notices when issued be given 'dasti' to learned counsel for the petitioner for service on respondent No.3.

It would be the responsibility of the petitioner to serve respondent No.3 before the next date.

List the petition on 5.2.2019.

(2 of 2) [CW-11164/2017] Respondent No.2 is directed to fix the next date in the matter after 5.2.2019.

It is made clear that in case respondent No.3 is not served by the next date, the direction as indicated hereinbefore would not be repeated.

(ARUN BHANSALI),J 80-Sumit/-

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Rajasthan High Court - Jodhpur