Navsarthak Foundation vs The State Of Rajasthan
2021 Latest Caselaw 3488 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                        S.B. Civil Writ Petition No. 7714/2021

                                   Navsarthak Foundation & ors.
                                                                                                          ----Petitioners
                                                                           Versus
                                   The State Of Rajasthan & Ors.
                                                                                                        ----Respondents

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

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Order

06/08/2021

Issue notice of the writ petition as well as stay application,

returnable within six weeks.

Learned counsel for the petitioners prays that protection be

granted and the respondents be restrained from taking any

coercive steps.

However, in the light of the judgment passed by the

Supreme Court in the case of M/s. Neeharika Infrastructure

Pvt. Ltd. Versus State of Maharashtra reported in AIR 2021

SC 1918, this Court refrains from passing any order of

restraining the respondents from taking any coercive steps. The

petitioner however, if deposits the amount, the same shall be kept

in FDR and the petitioner would be entitled to get the amount

recovered, if he ultimately succeeds in the present petition.

List the matter along with SBCWP Nos10222/2019,

3966/2017, 7841/2016, 4311/2016, 1803/2018, 4033/2017.

(SANJEEV PRAKASH SHARMA),J

TN/26

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