Citation : 2021 Latest Caselaw 5796 Raj
Judgement Date : 25 February, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 11306/2020
1. M/s. Ansals Colonisers And Developers Pvt. Ltd., Villas
No. A/ff, 201 Ansal Shushant City, Near Maharaja Ganga
Singh University, Gajner Road, Bikaner (Raj.).
2. M/s Ansal Api, 115, Ansal Bhawan, 16 Kg Marg, New
Delhi.
3. M/s Ansals Colonisers And Development Pvt. Ltd., Regd.
Office, 206 B Wing 2Nd Floor, Naurand House, 21,
Kasturba Gandhi Marg, New Delhi.
4. M/s Ansal Api, Sangam Tower, 304/305, M.i. Road, Jaipur
(Raj.).
----Petitioners
Versus
Manakchand Suthar, R/o C-179, Murlidhar Vyas Colony, Dist.
Bikaner (Raj.).
----Respondent
For Petitioner(s) : Mr. Jog Singh for
Mr. Ravinder Kumar Singh
For Respondent(s) :
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order
25/02/2021
In wake of onslaught of COVID-19, abundant caution is being
taken while hearing the matters in Court.
Learned counsel for the petitioner has referred to the
judgment rendered by the Hon'ble Allahabad High Court in M.R.
Mittals Infratech Pvt. Ltd. Vs. Permanent Lok Adalat & Ors.,
reported in 2019 0 Supreme (All.) 306.
Issue notice to the respondents, returnable within a period of
four weeks.
(Downloaded on 25/02/2021 at 09:05:50 PM)
(2 of 2) [CW-11306/2020]
In the meanwhile, the effect and operation of the impugned
order dated 11.12.2019 (Annexure-7) shall remain stayed.
(DR.PUSHPENDRA SINGH BHATI),J.
27-SKant/-
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