Thursday, 07, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Smt. Sohan Kanwar vs Brigadier Jabbar Singh Education ...
2021 Latest Caselaw 16603 Raj

Citation : 2021 Latest Caselaw 16603 Raj
Judgement Date : 8 November, 2021

Rajasthan High Court - Jodhpur
Smt. Sohan Kanwar vs Brigadier Jabbar Singh Education ... on 8 November, 2021
Bench: Pushpendra Singh Bhati
                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                              JODHPUR
                                               S.B. Civil Writ Petition No. 12124/2019

                                   Smt. Sohan Kanwar
                                                                                                     ----Petitioner
                                                               Versus
                                   Brigadier Jabbar Singh Education Society
                                                                                                   ----Respondent



                                   For Petitioner(s)        :     Mr. Prashant Tantia for Mr. Sajjan
                                                                  Singh Rajpurohit.
                                   For Respondent(s)        :     Mr. J.K. Chandar.


                                        HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                       Order

                                   08/11/2021

                                        In wake of second surge in the COVID-19 cases, abundant

                                   caution is being maintained, while hearing the matters in Court,

                                   for the safety of all concerned.

                                        The matter comes up on an application (Inward No.1/2021)

                                   seeking extension of the order dated 26.08.2019.

                                        While relying upon the judgment of Ashok Keshwani Vs.

                                   Gopiram & Ors. reported in 2015 WLC (Raj.) UC 589, the

                                   earlier order dated 26.08.2019 has been passed.

                                        For the reasons mentioned in the application and looking to

                                   the facts of the case, the application for extension of order dated

                                   26.08.2019 is allowed.

                                        List after six weeks alongwith SBCWP No.4503/2019.

                                        Interim order shall remain in currency till next date.



                                                                 (DR.PUSHPENDRA SINGH BHATI),J.

22-/Jitender/Sudheer/-

Powered by TCPDF (www.tcpdf.org)

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter