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Rajasthan High Court - Jodhpur

Ram Partap Begar vs Jodhpur Vidhyut Vitran Nigam Ltd on 20 February, 2019

Author: Arun Bhansali

Bench: Arun Bhansali

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                       S.B. Civil Writ No. 2526/2019

                                   Ram Partap Begar S/o Shri Surya Ram, Aged About 41 Years,
                                   B/c Meghwa, R/o Village Nai Barekan, Po Rangmahal, Tehsil
                                   Suratgarh, District Sriganganagar (Raj.).
                                                                                            ----Petitioner
                                                                    Versus
                                   1.      Jodhpur Vidhyut Vitran Nigam Ltd., Through Its Managing
                                           Director, New Power House, Jodhpur.
                                   2.      The Secretary (Admn.), Jodhpur Vidhyut Vitran Nigam
                                           Ltd., New Power House, Jodhpur.
                                   3.      The Assistant        Engineer   (Rural),   Suratgarh,   District
                                           Sriganganagar.
                                                                                         ----Respondents


                                   For Petitioner(s)        :    Mr. J.S. Bhaleria.
                                   For Respondent(s)        :



                                               HON'BLE MR. JUSTICE ARUN BHANSALI

Order 20/02/2019 It is submitted by learned counsel for the petitioner that in similar nature writ petition notices have been issued and interim order has also been granted by this Court.

In view of the submissions made, issue notice. Issue notice of stay application also. Both are made returnable within a period of four weeks.

Notices when issued be given 'dasti' to learned counsel for the petitioner.

In the meanwhile and until further orders, effect and operation of the order dated 07.02.2019 (Annex.P/2) qua the petitioner, shall remain stayed.

Connect with SBCWP No.2143/2019.

(ARUN BHANSALI),J 228-PKS/-

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