Parbandh Samiti, Shri Jain ... vs The Learned Civil Judge
2022 Latest Caselaw 9210 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6904/2022

Managing Committee, Shri Jain Terapanth College

----Petitioner Versus Madanlal Nai

----Respondent Connected With

1. S.B. Civil Writ Petition No. 6038/2019

2. S.B. Civil Writ Petition No. 6064/2019

3. S.B. Civil Writ Petition No. 6906/2022

For Petitioner(s) : Mr. R.C. Joshi. For Respondent(s) : Mr. Himanshu Shrimali.

HON'BLE MR. JUSTICE ARUN BHANSALI Order 14/07/2022

Learned counsel appearing for the State prays for time to file

reply. Time prayed for is allowed.

Learned counsel for the petitioners submits that the

petitioners are prepared to make payment of their share in terms

of judgment in the case of State of Rajasthan & Anr. v. The

Management Committee Sh. Bhagwan Das Todi College : D.B.

Special Appeal (Writ) No. 663/2015, decided on 06.11.2015 to

respondent No.1 and are ready with the demand drafts of the

requisite amount.

Without prejudice to the rights of respondent No.1, the

demand drafts be delivered to the learned counsel appearing for

the respondent No.1 under receipt.

List these petitions on 28.07.2022.

(ARUN BHANSALI),J

68-PKS/-

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