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[Cites 1, Cited by 1]

Rajasthan High Court - Jodhpur

M/S. Shrinath Complex vs Ravindra Kumar & Ors on 10 April, 2009

Author: Gopal Krishan Vyas

Bench: Gopal Krishan Vyas

                                         !! 1 !!

                 IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                   AT JODHPUR

                                  O R D E R

S.B. CIVIL WRIT PETITION NO.2664/2009 (M/s Shrinath Complex Vs. Ravindra Kumar & Ors.) Date of order :: 10.04.2009 P R E S E N T HON'BLE MR. JUSTICE GOPAL KRISHAN VYAS Dr.Sachin Acharya, for the petitioner.

Heard learned counsel for the petitioner and perused the impugned order.

No case for interference by this Court under Article 227 of the Constitution of India is made out. Hence, the writ petition is dismissed.

(GOPAL KRISHAN VYAS), J.

A.K. Chouhan/-