Bal Kishan Dayma vs The Distt. And Session Judge
2022 Latest Caselaw 2783 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 16773/2019 Managing Committee, Seth Girdhari Lal Bihani Sanatan Dharm PG College, Sriganganagar, through its Secretary Shri Vimal Kumar Bihani S/o Late Rajender Parsad Bihani, aged about 42 Years, Resident of 38-39 Vrindavan Vihar, Sriganganagar (Raj.).

----Petitioner Versus

1. Smt. Neelam Paruti W/o Late Shri B.B Paruti, Resident of 424-Vinoba Basti Sriganganagar (Raj.).

2. The Director, Secondary Education, Government of Rajasthan, Bikaner.

3. Managing Committee, Seth G.L. Bihani Sanathan Dharam Education Trust, Sriganganagar, through its Secretary/President Sriganganagar (Rajasthan).

----Respondents

For Petitioner(s) : Ms. Twinkle Purohit for Mr. Sanjeet Purohit

HON'BLE MS. JUSTICE REKHA BORANA Order 18/02/2022

It is submitted by the counsel for the petitioner that the

controversy in question is covered by the judgment passed by the

Division Bench in State of Rajasthan & Anr. Vs. The Managing

Committee Sh. Bhagwan Das Todi College through ; D.B. Civil

Special Appeal (W) No.663/2015.

Issue notice. Notices be made returnable on 15.03.2022.

Meanwhile and until further orders, if the petitioner makes

the payment of its share in terms of the order dated 20.09.2019

within a period of six weeks, rest of the order dated 20.09.2019

passed by the Tribunal qua the petitioner shall remain stayed.

(REKHA BORANA),J

4-AnilKC/-

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