Mahala Private Industrial ... vs State Of Rajasthan
2021 Latest Caselaw 3204 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           BENCH AT JAIPUR
                                                 S.B. Civil Writ Petition No. 7353/2021

                                   Mahala Private Industrial Training Institute
                                                                                                          ----Petitioner
                                                                           Versus
                                   State Of Rajasthan
                                                                                                        ----Respondent

For Petitioner(s) : Mr.Vijay Poonia, Adv. For Respondent(s) : Mr.C.L. Saini, AAG.

HON'BLE MR. JUSTICE ASHOK KUMAR GAUR Order 27/07/2021

Learned Addl. Advt. General Mr.C. L. Saini appears on

behalf of the respondents-State and submits that copy of the writ

petition has been supplied to him and as such, he needs time to

seek instructions.

Learned counsel for the petitioner-Institution Mr.Vijay

Poonia submits that the petitioner-Institution has been running

since 2013 and as such, at that stage of time, the petitioner-

Institution had to give bank guarantee but as per the judgment

passed by this Court in S.B. Civil Writ Petition No.7378/2020

(Guru Kripa Pvt. ITI Vs. State of Rajasthan & Anr.) and other

connected matters, decided on 02.12.2020, the petitioner-

Institution is not required to pay any bank guarantee but still the

respondents are insisting that bank guarantee which was earlier

given by the petitioner-Institution should be renewed.

Learned AAG Mr.C.L. Saini may seek necessary

instructions.

List on 02.08.2021.

(ASHOK KUMAR GAUR), J Himanshu Soni/Parul/15

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