M/S Neminath Traders vs State Of Rajasthan
2022 Latest Caselaw 9307 Raj

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                              JODHPUR
                                               S.B. Writ Misc Application No. 100/2022

                                   M/s Neminath Traders, Through Its Proprietor Shri Jayanti Lal S/
                                   o Shri Chhagan Lal Jain Age 57 Yrs, By Caste Jain, Near Bus
                                   Stand, Partapur (Gadi), District Banswara.
                                                                                       ----Petitioner
                                                                   Versus
                                   1.     State Of Rajasthan, Through The Principal Secretary,
                                          Department Of Food, Government Of Rajasthan,
                                          Secretariat, Jaipur (Rajasthan).
                                   2.     The District Supply Officer, Pratapgarh.
                                   3.     The Enforcement Inspector (Supply), Pratapgarh.
                                   4.     District Collector, Pratapgarh.
                                   5.     District And Sessions Judge, Pratapgarh.
                                                                                   ----Respondents


                                   For Petitioner(s)              :     Mr. Manoj Bhandari, Sr. Advocate
                                                                        assisted by Ms. Sapna Vaishnav
                                   For Respondent(s)              :     Mr. Dinesh Jain



                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                             Order

                                   18/07/2022

                                         Learned counsel for the parties are in agreement after

                                   passing of the judgment dated 25.02.2022 as a consequence, the

                                   amount of FDR deposited in Nationalised Bank had to be released

                                   in favour of the petitioner.

                                         Upon such submission, let the amount in-question lying in

                                   FDR with the Nationalised Bank be released after 30 days in

                                   accordance with judgment passed by this Court on 25.02.2022.



                                                                      (DR.PUSHPENDRA SINGH BHATI), J.

98-/Jitender/Nirmala/-

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