Rajasthan High Court - Jodhpur
Sainath Acupressure Sodh Sansthan vs State Of Rajasthan on 25 May, 2023
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 6488/2023
Sainath Acupressure Sodh Sansthan, 3-C-7, New Housing Board
Colony, Shastri Nagar Bhilwara (Raj) Through Its President
Rajendra Sharma S/o Shri Sita Ram Sharma, Aged 48 Years.
----Petitioner
Versus
1. State Of Rajasthan, Through Director And Joint Secretary,
Local Self Department, Government Of Rajasthan, G-3,
Raj Mahal Residency, Near Civil Lines Phatak, Jaipur.
2. The Municipal Council, Bhilwara, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Pritam Solanki
For Respondent(s) : Mr. Sunil Beniwal, AAG
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 25/05/2023
1. Heard.
2. Issue notice to the respondents, returnable within four weeks.
3. Learned counsel for the petitioner shall be at liberty to supply copy of the petition to Mr. Sunil Beniwal, AAG.
4. Office is directed to show the name of Mr. Sunil Beniwal, AAG in the cause list.
5. List alongwith SBCWP No.5359/2023.
6. In the meanwhile, effect and operation of the order dated 28.04.2023 (Annexure-1) so far as it relates to blacklisting of the firm shall remain stayed. However, the respondents are at liberty to file application for modification/vacation of this order after filing of the reply.
(DR.PUSHPENDRA SINGH BHATI), J. 98-Zeeshan (Downloaded on 25/05/2023 at 09:32:33 PM) Powered by TCPDF (www.tcpdf.org)