Rajasthan High Court - Jaipur
The Raj Tourism Devel Corp&Anr vs Jai Raj Singh Chauhan on 25 May, 2010
Author: Dalip Singh
Bench: Dalip Singh
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR J U D G M E N T D.B. Civil Special Appeal (W) No.330 of 2010 IN S.B. Civil Writ Petition No.5665 of 2007. The Rajasthan Tourism Development Corporation Ltd., Jaipur & Another VERSUS Jai Raj Singh Chauhan son of Shri K.M. Singh Date of Judgment :::: 25/05/2010 Hon'ble Mr. Justice Dalip Singh Hon'ble Mr. Justice Raghuvendra S. Rathore Mr. Dinesh Yadav, A.A.G. for the Appellants *** Per Court :
We have heard the learned counsel for the appellants and perused the judgment passed by the learned Single Judge allowing the writ petition dated 18.05.2009.
Having regard to the facts and circumstances of the case, which have been dealt with in detail by the learned Single Judge in the judgment impugned, we find no reason to interfere with the judgment of the learned Single Judge.
In the facts and circumstances, this appeal is dismissed summarily.
The stay application also stands dismissed.
(Raghuvendra S. Rathore), J. (Dalip Singh) J. Ashok