M/S. Bhajan Lal vs State Of Rajasthan
2022 Latest Caselaw 7510 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Civil Writ Petition No. 6712/2021

M/s. Bhajan Lal

----Petitioner Versus State Of Rajasthan and Ors.

----Respondents Connected With D.B. Civil Writ Petition No. 6706/2021 M/s. Khinwa Karan Prajapat

----Petitioner Versus State Of Rajasthan and Ors.

----Respondents D.B. Civil Writ Petition No. 6773/2021 M/s. Lila Dhar Prajapat

----Petitioner Versus State Of Rajasthan and Ors.

----Respondents D.B. Civil Writ Petition No. 6788/2021 M/s. Mahendra Construction Company

----Petitioner Versus State Of Rajasthan and Ors.

----Respondents

For Petitioner(s) : Mr. Surya Prakash For Respondent(s) : Mr. Sandeep Bhandawat Mr. Ankur Mathur Mr. Pritam Solanki

HON'BLE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Order

19/05/2022

Learned counsel for the respondents would submit that the

issue with regard to admissibility of rectification in the return

(2 of 2) [CW-6712/2021]

stands concluded by the judgment of the Supreme Court in the

case of Union of India Vs. Bharti Airtel [2021 0 SCC 647].

Learned counsel for the petitioners would submit that the

aforesaid judgment is distinguishable and the matter would

require detailed hearing.

Considering the submissions of the learned counsel for the

parties, we are inclined to list the matter for hearing after four

weeks.

List these cases after four weeks.

(MADAN GOPAL VYAS),J (MANINDRA MOHAN SHRIVASTAVA),ACJ

12-jayesh/-

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