Dilip Singh Shekhawat S/O Jai ... vs Aavas Financiers Ltd
2021 Latest Caselaw 5596 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 11309/2021

                                   Dilip Singh Shekhawat S/o Jai Singh Shekhawat, Aged About 35
                                   Years, R/o 13A Kardhani Enclave Extension, Kalwar Road, Jaipur
                                   (Rajasthan)
                                                                                                                ----Petitioner
                                                                                  Versus
                                   1.          Aavas Financiers Ltd, ( Formerly Known As Au Housing
                                               Finance Ltd. Through Its Director/ Authorised Officer,
                                               Having      Office       At       201-202,2Ndfloor,southend           Square,
                                               Mansarovar Industrial Area , Jaipur .
                                   2.          Bajaj Allianz Life Insurance Company Limited, Through Its
                                               Director,    Having           Branch    Office     At     4    Hathroi   Fort,
                                               Gopalbari, Ajmer Road, Jaipur
                                                                                                             ----Respondents

For Petitioner(s) : Mr. Manish Lawaniya For Respondent(s) : -

JUSTICE DINESH MEHTA

Judgment

05/10/2021

The relief which the petitioner has claimed is, against

respondent Nos.1 and 2, which are private entities and not State

or any instrumentality of State within the meaning of Article 12 of

the Constitution of India.

This being the position, the writ petition is not maintainable

and hence, dismissed.

Stay application also stand disposed of accordingly.

(DINESH MEHTA),J

RAHUL-228

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