Citation : 2022 Latest Caselaw 4461 Raj/2
Judgement Date : 4 July, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 9264/2022
M/s Am Buildinfra Pvt. Ltd.
----Petitioner
Versus
Adjudicating Officer and Anr.
----Respondents
For Petitioner(s) : Mr. Samkit Jain, Ms. Shruti Rai and Mr. Mitesh Rathore For Respondent(s) :
HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL
Order
04/07/2022 With the permission of this Court, learned counsel for the
petitioner carried out necessary correction in the subject matter of
the writ petition.
Learned counsel for the petitioner submits that the order
impugned dated 22.06.2021 passed by the Adjudicating Officer is
without jurisdiction as he had no authority to order for refund of
the deposited amount alongwith interest. He, in this regard, relies
upon a judgment of Hon'ble Apex Court of India in case of M/s
Newtech Promoters and Developers Pvt. Ltd. vs. State of
U.P. and Ors.: 2021 SCC Online 1044.
Issue notice of writ petition as well as of stay application
confined to the respondent no.2. Rule is made returnable by five
weeks. Notices be filed in two sets. One set of notices be sent
through registered post with acknowledgment due. Steps to be
taken within a week. Notices may also be given "dasti".
(2 of 2) [CW-9264/2022]
Heard learned counsel on interim relief.
Taking into consideration the contention advanced by him,
the material on record and the law laid down by the Hon'ble Apex
Court of India in case of M/s Newtech Promoters and
Developers Pvt. Ltd. (supra), this Court deems it just and
proper to stay the operation and effect of the order dated
22.06.2021 passed by the Adjudicating Officer in complaint
no.2019-3074, till further orders.
List alongwith SBCWP No.9265/2022 as prayed.
(MAHENDAR KUMAR GOYAL),J
MADAN/86
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