Ashok Kumar S/O Shri Prabhu Dayal vs M/S Sawai Madhopur Lodge Private ...
2021 Latest Caselaw 3567 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   S.B. Civil Writ Petition No. 13095/2020

                                   Ashok Kumar S/o Shri Prabhu Dayal
                                                                                                         ----Petitioner
                                                                         Versus
                                   M/s Sawai Madhopur Lodge Private Limited Company & Ors.
                                                                                                      ----Respondents

For Petitioner(s) : Mr. J.P. Goyal Sr. Advocate with Mr. Abhi Goyal For Respondent(s) : Ms. Anita Aggarwal

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Order

11/08/2021

Learned counsel for the petitioner relies on judgment passed

by the Supreme Court in the case of Vijay Kumar Madan versus

R.N. Gupta Technical Education Society reported in 2002 AIR

(SC) 2082.

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

returnable within six weeks.

In the meanwhile, the petitioner shall be allowed to

participate in the future proceedings.

(SANJEEV PRAKASH SHARMA),J

SAURABH YADAV /670/6

Powered by TCPDF (www.tcpdf.org)