State Of Rajasthan vs Poddar College Of Technology And ...
2022 Latest Caselaw 4268 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

           D.B. Civil Special Appeal Writ No. 619/2022

                                            In

               S.B. Civil Writ Petition No. 3023/2022

1.     State    Of       Rajasthan,        Through         Commissioner,        College
       Education, Government Of Rajasthan, Block-4, Radha
       Krishan     Shiksha          Sankul,       JLN     Marg,       Jaipur   -302015
       (Rajasthan)
2.     Joint Director (Private Institutions), College Education,
       Government           Of     Rajasthan,          Block-4,       Radha    Krishnan
       Shiksha Sankul, JLN Marg, Jaipur -302015 (Rajasthan)
                                                                        ----Appellants
                                         Versus
1.     Poddar      College          Of      Technology            And    Management,
       Bharatpur Through Its Management Committee - Shri P.D.
       Poddar Welfare And Development Society, Bharatpur
       Having      Its     Registration          No.     160/BTP/2001-02, Kothi
       Dalbeer Singh, Near S.P. Office, Bharatpur Through Its
       Secretary Mr. Nitin Agrawal Son Of Shri Prahlad Prasad
       Gupta, Aged About 42 Years, Resident Of House No. 83,
       Mahal Khash Road, Kila, Bharatpur, District Bharatpur
       (Rajasthan)
2.     Maharaja Surajmal Brij University, Through Its Registrar,
       Chak     Shakitpura,           Kumher,          District      Bharatpur-321201
       (Rajasthan)
3.     Registrar, Maharaja Surajmal Brij University, Bharatpur,
       Chak      Shakitpura,           Kumher,          Tehsil       Kumher,    District
       Bharatpur-321201 (Rajasthan)
                                                                      ----Respondents

For Appellant(s) : Mr. Prakhar Gupta, Advocate for Dr. Vibhuti Bhushan Sharma, Additional Advocate General

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MRS. JUSTICE SHUBHA MEHTA

Judgment / Order

(2 of 2) [SAW-619/2022]

28/06/2022

Heard.

We find that against the impugned order dated 23.02.2022,

which was passed at the admission stage itself, this appeal has

been preferred by the appellants, who are respondents in the writ

petition.

Order dated 23.02.2022 is not a bi-parte order. It is open for

the appellants to move an application for vacating/modification/

rectification or cancellation of order dated 23.02.2022. Without

availing that remedy, appeal has been filed. Though, learned

counsel for the appellants pressed the appeal on the ground that

the interim order seeks to grant the final order, this ground

including all other grounds could be raised by the appellants by

moving application for vacating stay.

With the liberty aforesaid, this appeal is dismissed.

(SHUBHA MEHTA),J (MANINDRA MOHAN SHRIVASTAVA),J

Mohita /6

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