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Padmapath Engineers vs Jodhpur Vidhyut Vitran Nigam Ltd
2022 Latest Caselaw 7978 Raj

Citation : 2022 Latest Caselaw 7978 Raj
Judgement Date : 26 May, 2022

Rajasthan High Court - Jodhpur
Padmapath Engineers vs Jodhpur Vidhyut Vitran Nigam Ltd on 26 May, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7158/2022

Padmapath Engineers, Plot No. H-1-88, 103 And 104M, Industrial Area, Gegal, Ajmer (Raj.) Through Its Sole Proprietor Vijayant Patni (Aged About 51 Years) Through Its Power Of Attorney Holder Tapan Mandal, Advocate S/o Shri Akul Mandal, Aged About 39 Years, R/o 2-C-31, Naka Bazar, Ajmer (Raj.).

----Petitioner Versus

1. Jodhpur Vidhyut Vitran Nigam Ltd., Through Its Managing Director, New Power House, Jodhpur (Raj.).

2. Superintending Engineer (I.t.), Jodhpur Vidhyut Vitran Nigam Ltd. Jodhpur Discom, New Power House, Jodhpur (Raj.).

3. Power Finance Corporation Ltd., Urja Nidhi, 1, Barakhambha Lane, Connaught Palace, New Delhi-110001

----Respondents

For Petitioner(s) : Mr. Kishan Lal Bansal

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

26/05/2022

Issue notice. Issue notice of stay petition also, returnable on

12.07.2022 and be given 'dasti' to the learned counsel for the

petitioner for service.

In the meanwhile, the respondent-JVVNL shall not encash

the bank guarantee submitted by the petitioner till the next date

of hearing.

(VIJAY BISHNOI),J

169-AjaySingh/-

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