Shree Ram Colony B Vikas Samiti vs State Of Rajasthan
2022 Latest Caselaw 3785 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                   S.B. Civil Writ Petition No. 16978/2019

Shree Ram Colony B Vikas Samiti
                                                                                  ----Petitioner
                                             Versus
State Of Rajasthan
                                                                               ----Respondent

Connected With

S.B. Civil Writ Petition No. 336/2019

Jyoti Sejwani W/o Nanak Chand Sejwani

----Petitioner Versus

The Rajasthan Housing Board

----Respondent S.B. Civil Writ Petition No. 13563/2019

Jyoti Sejwani Wife Of Nanak Chand Sejwani

----Petitioner Versus

The Rajasthan Housing Board

----Respondent

S.B. Civil Writ Petition No. 15576/2019

Rahasthan Housing Board, Jaipur

----Petitioner

Versus

Jaipur Development Authority

----Respondent

For Petitioner(s) : Mr.M.M.Ranjan, Sr. Adv. with Mr.Deepak Sharma, Adv.

Mr.Dinesh Yadav, Adv.

Mr.A.K.Sharma, Sr. Adv. assisted by Mr.Rachit Sharma, Adv. (Through VC) For Respondent(s) : Mr.Ram Kumar Sharma, Adv.

Mr.Sheetanshu Sharma, Adv. for Mr.M.S.Singhvi, Advocate General Mr.S.S.Raghav, AAG

(D.B. SAW/416/2022 has been filed in this matter. Please refer the same for further orders)

(2 of 2) [CW-16978/2019]

HON'BLE MR. JUSTICE ASHOK KUMAR GAUR

Order 12/05/2022

Learned counsel for the petitioners submitted that written

submissions/brief synopsis and relevant documents along-with

judgments passed by different courts in the present matter have

been supplied.

All the learned counsels submit that the matter may be

disposed of at orders stage.

List these matters on 13.07.2022, for final disposal at this

stage.

(ASHOK KUMAR GAUR),J

Monika/37-40

(D.B. SAW/416/2022 has been filed in this matter. Please refer the same for further orders)

Powered by TCPDF (www.tcpdf.org)