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Bhagwan Mahaveer Pvt. Industrial ... vs State Of Rajasthan
2021 Latest Caselaw 12919 Raj

Citation : 2021 Latest Caselaw 12919 Raj
Judgement Date : 18 August, 2021

Rajasthan High Court - Jodhpur
Bhagwan Mahaveer Pvt. Industrial ... vs State Of Rajasthan on 18 August, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 10976/2021

Bhagwan Mahaveer Pvt. Industrial Training Institute, Agrasen Vihar, Hindaun City, District Karauli, Rajasthan Under Maharana Pratap Human Development Society, F-54, Mohan Nagar, Hindaun City, Karauli Through Its Secretary Arvind Kumar Jain S/o Sh. Mithan Lal Jain, Aged About 40 Years, R/o F-54, Mohan Nagar, Hindaun City, Karauli, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through Principal Secretary, Technical Education, State Of Rajasthan, Jaipur.

2. Director, Technical Education, Rajasthan, W-6, Residency Road, Jodhpur 342001

3. Assistant Director, Training, Technical Education, Rajasthan, W-6, Residency Road, Jodhpur 342001

4. Directorate General Of Training, Dgt, Ministry Of Skill Development And Entrepreneurship, 1St Floor, Cirtes Building, Pusa (Beside Iti Pusa), New Delhi, Delhi- 110012.

----Respondents

For Petitioner(s) : Ms. Swati Shekhar For Respondent(s) : Mr. Manish Vyas, AAG

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

18/08/2021

Issue notice. Issue notice of stay application also.

Mr. Manish Vyas, AAG is directed to accept notice on

behalf of all the respondents.

Meanwhile, the respondents are restrained to insist

for renewal of bank guarantee from the petitioner-

(2 of 2) [CW-10976/2021]

institution and further they are restrained to take any

action against it.

Connect with SBCWP Nos.13310/2020 and

12345/2020.

(VIJAY BISHNOI),J

51-msrathore/-

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