Dashmesh Private Industrial ... vs State Of Rajasthan
2021 Latest Caselaw 15291 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13538/2021

1. Dashmesh Private Industrial Training Institute, Near Nh 8 Road, Village Dudu, District Jaipur, Rajasthan Through President Sunil Acharya S/o Daulal Acharya, Aged About 37 Years, Resident Of 128 Acharya Mohalla, Mozmabad, District Jaipur, Rajasthan.

2. Global Private Industrial Training Institute, Aligarh, Tehsil Uniyara, District Tonk, Rajasthan Through President / Secretary Pracharya Karan Singh S/o Pokharmal Choudhary, Aged 31 Years, Resident Of Village Nehri, Post Devali, Tehsil Uniyara, District Tonk, Rajasthan.

3. Balaji Private Industrial Training Institute, Mozmabad Road, Tehsil Dudu, District Jaipur, Rajasthan Through President Sunil Acharya S/o Daulal Acharya, Aged About 37 Years, Resident Of 128 Acharya Mohalla, Mozmabad, District Jaipur, Rajasthan.

----Petitioners Versus

1. State Of Rajasthan, Through Its Secretary, Technical Education, Government Of Rajasthan, Jaipur.

2. The Director (Training), Directorate Technical Education Rajasthan, Jodhpur.

----Respondents

For Petitioner(s) : Mr. M.A. Siddiqui For Respondent(s) : Mr. Manish Vyas, AAG

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

01/10/2021

Issue notice. Issue notice of stay application also.

Mr. Manish Vyas, AAG is directed to accept notice on

behalf of all the respondents.

(2 of 2) [CW-13538/2021]

Meanwhile, the respondents are restrained to insist for

renewal of bank guarantee from the petitioner-institutions

and further they are restrained to take any action against

them.

Connect with SBCWP Nos.13310/2020 and 12345/2020.

(VIJAY BISHNOI),J

115-Arun/-

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