Rajasthan Contractor Advisory ... vs State Of Rajasthan
2021 Latest Caselaw 12313 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 10099/2021

Rajasthan Contractor Advisory And Welfare Society, Through Its President Shaitan Singh Sankhla S/o Shri Bhika Ram, Aged 66 Years, Water Resources Premises, Bsf Post, Mandore, Jodhpur (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through The Principal Secretary, Water Resources Department, Govt. Of Rajasthan, Jaipur.

2. The Additional Secretary Cum Chief Engineer, Water Resources Department, Rajasthan, Jaipur.

3. The Joint Secretary Finance, (G And T) Department Govt.

Of Rajasthan, Jaipur.

4. The Chief Engineer, Water Resources Zone, Jodhpur.

5. The Supdt. Engineer, Water Resources Department Circle Jodhpur, Near Kishore Bagh, Jodhpur.

                                                                   ----Respondents


For Petitioner(s)            :    Mr K.K.Shah
For Respondent(s)            :



              HON'BLE MR. JUSTICE VIJAY BISHNOI

                             Judgment / Order

06/08/2021

             The    matter       comes      up     on     an      application   dated

06.08.2021 (Inward No.01/2021) for incorporating the interim

direction in the order dated 05.08.2021.

Learned counsel for the petitioner has submitted that

the matter was listed before this Court on 05.08.2021 and this

Court while directing to issue notice to the respondents, ordered

for restraining the respondent No.2 from insisting the petitioner to

pay additional performance security till next date but due to

(2 of 2) [CW-10099/2021]

oversight, the restraint order could not be typed out by the

concerned Senior Personal Assistant. Learned counsel for the

petitioner has, therefore, prayed that the above mentioned

direction so issued by this Court on 05.08.2021 may be

incorporated in the order dated 05.08.2021.

Upon verifying the aforesaid fact from the concerned

Senior Personal Assistant as well as from the record of the Court

Master, it is revealed that due to inadvertence, the restraint order

could not be typed out in the order dated 05.08.2021.

Hence, it is ordered that following direction is

incorporated in the order dated 05.08.2021 passed by this Court:

"In view of the above, the respondent No.2 - the Water

Resources Department is restrained from insisting the petitioner to

pay additional performance security till next date."

The application dated 06.08.2021 (Inward No.01/2021)

stands disposed of.

(VIJAY BISHNOI),J

masif/-PS

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