M/S Godara Construction Company vs State Of Rajasthan
2021 Latest Caselaw 10109 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Misc. Appeal No. 3005/2019

M/s Godara Construction Company

----Appellant Versus State Of Rajasthan

----Respondent

For Appellant(s) : Mr. KK Shah, Adv. For Respondent(s) : Mr. Manish Tak, Adv.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

05/07/2021

The matter comes up on an application for deleting name of

respondent No.6 and retaining appointment only.

For reasons stated in the application, the application is

allowed. Retaining the appointment as respondent No.6, name of

Mr. Moti Ram Advani is hereby deleted from the array of the

respondents.

Mr. Manish Tak, Adv. is appearing on behalf of respondent

No.6, therefore service is complete.

(MANOJ KUMAR GARG),J 105-MS/-

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