Terra Realcon Pvt. Ltd vs Rajasthan Real Estate Regulatory ...
2022 Latest Caselaw 6021 Raj/2

                                                 HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                             BENCH AT JAIPUR

                                                          D.B. Civil Writ Petition No. 7322/2021
                                      Terra Realcon Pvt. Ltd, Having Its Registered Address At Terra Group,
                                      5Th Floor, Plot No. 18, Sector-44, Gurgaon, Haryana Through Its
                                      Authorized Signatory Shri Mahendra Arora Son Of Shri H.C. Arora
                                                                                                           ----Petitioner

                                                                             Versus
                                      Rajasthan Real Estate Regulatory Authority, Rajasthan Having Its
                                      Address At 2Nd And 3Rd Floor, RSIC Building, Udyog Bhavan, Tilak
                                      Marg, C-Scheme, Jaipur 302005 In The State Of Rajasthan Through
                                      Its Chairman.
                                                                                                         ----Respondent

For Petitioner(s) : Mr. Muzaffar Iqbal, Advocate for Mr. Siddharth Ranka, Advocate

HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI Judgment / Order

31/08/2022

Heard.

At the outset, learned counsel for the petitioner would submit that

this petition may also be disposed off in terms of the order passed by

this Court in identical petition, i.e., Union Bank of India Versus

Rajasthan Real Estate Regulatory Authority & Ors. (D.B. Civil Writ

Petition No. 13688/2021 and batch of petitions decided on 14.12.2021).

Having considered the submission and perused the order, we are

inclined to dispose off this petition also in terms of the order dated

14.12.2021 passed in the case of Union Bank of India (supra).

The Registrar General shall separately deal with the explanation

given by the concerned clerk on administrative side for being placed

before the Hon'ble Chief Justice.

(VINOD KUMAR BHARWANI),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ

Mohita /4

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