Shri Satish Kumar Bhargava vs The Appel Tribunal Jaipur And Ors ...
2023 Latest Caselaw 3818 Raj/2

                                   [2023:RJ-JP:18377]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 4871/2011

                                   Shri Satish Kumar Bhargava S/o Shriramji Bhargava, 180, Indra
                                   Colony, Banipark, Jaipur-16
                                                                                                         ----Petitioner
                                                                         Versus
                                   1.       The Appellate Tribunal Jaipur Development Authority,
                                            Jaipur
                                   2.       Ravindra Kumar Relan S/o P.d. Relan, Plot No. C-3
                                            Mahalaxmi Nagar, J.l.n. Marg, Jaipur
                                   3.       Jaipur      Development         Authority         Jaipur    Through     Its
                                            Secretary, Indra Circle, J.l.n. Marg, Jaipur
                                                                                                      ----Respondents

For Petitioner(s) : Ms. Kanika Burman for Mr. Manu Bhargava For Respondent(s) : Mr. Jitendra Singh

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

19/08/2023

Counsel for the petitioner submits that he pleads no

instruction in the matter from his client.

In view of the statements made by counsel for the petitioner,

the present writ petition is dismissed for non-prosecution.

Since the main petition has been dismissed, the stay

application and all other pending application/s, if any, also stands

dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA/96

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