S.K. Transport vs Rajasthan State Co-Operative ...
2021 Latest Caselaw 12907 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9795/2021

S.k. Transport, Through Proprietor Jitendra Kaswan S/o Shri Ganga Ram Ji Aged About 31 Yrs. By Caste Jat, R/o Shop No. 1, Napasar, Bikaner

----Petitioner Versus

1. Rajasthan State Co-Operative Marketing Federation Ltd., 22 Godam Circle, Bhawani Singh Road, Jaipur Through Its Managing Director.

2. M.r. Khanna, Additional Registrar, Co-Operative Societies, Bikaner Division, Bikaner.

3. Deputy Registrar, Co-Operative Societies, Bikaner.

4. Bikaner Kolayat, Tehsil Kray Vikray Sahkari Samiti Ltd., Bikaner Through Its General Manager.

                                                                      ----Respondents


For Petitioner(s)             :    Mr Suresh Charan
For Respondent(s)             :

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

18/08/2021

The matter comes up on an application dated

11.08.2021 (Inward No.02/2021) preferred on behalf of the

petitioner seeking modification of the order dated 29.07.2021

passed by this Court.

Learned counsel for the applicant-petitioner has argued

that the petitioner has sought interim relief against the

respondent No.4 but inadvertently, while issuing notices to the

respondents by this Court vide order dated 29.07.2021, it has

been recorded that respondent Nos. 1 to 3 are restrained from

(2 of 2) [CW-9795/2021]

awarding the contract in question. It is, therefore, prayed that the

order dated 29.07.2021 may be modified in view of the prayer

made by the petitioner in the stay application.

Having heard learned counsel for the applicant-

petitioner, this Court is of the opinion that interest of justice would

be met if the respondent No.4 is restrained from awarding the

contract in question till further orders.

Ordered accordingly.

Application stands disposed of.

(VIJAY BISHNOI),J

114-masif/-

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