Omaxe Panorama City-Villas ... vs State Of Rajasthan
2022 Latest Caselaw 369 Raj/2

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                                   S.B. Civil Writ Petition No. 15438/2019

                                    Omaxe Panorama City-Villas Residents Welfare Society
                                                                                                        ----Petitioner
                                                                         Versus
                                    State Of Rajasthan
                                                                                                      ----Respondent

For Petitioner(s) : Ms. Bhavya Golecha for Mr. Aditya Jain, through VC For Respondent(s) : Mr. Akshay Sharma, Addl. G.C.

Mr. Nishant Sharma, through VC

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

17/01/2022

It is contended by counsel for the petitioner that respondent

Nos. 2, 3 and 4 are not necessary parties.

Considering the prayer made by the counsel for the

petitioner, service upon respondent Nos. 2, 3 and 4 are dispensed

with at the risk of the petitioner.

Service is complete.

Counsel for the petitioner seeks time to file rejoinder.

Rejoinder be filed within this week.

List this matter for admission on 24.01.2022.

(PANKAJ BHANDARI),J

Nikhil Kr. Yadav/ 31

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