Dr. Mohan Sharma S/O Shri Narayan ... vs Ajmer Development Authority
2023 Latest Caselaw 2573 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

           S.B. Civil Writ Petition No. 18239/2019

Smt. Saida Khan W/o Shri Akram Khan
                                                                  ----Petitioner
                                   Versus
Ajmer Development Authority
                                                                ----Respondent

Connected With S.B. Civil Writ Petition No. 18244/2019 Dr. Mohan Sharma S/o Shri Narayan Bihari

----Petitioner Versus Ajmer Development Authority

----Respondent S.B. Civil Writ Petition No. 18247/2019 Mohammed Yaseen Khan S/o Taj Mohammed Khan

----Petitioner Versus Ajmer Development Authority

----Respondent S.B. Civil Writ Petition No. 18248/2019 Surendra Tank S/o Shri Madan Lal Ji Tank

----Petitioner Versus Ajmer Development Authority

----Respondent

For Petitioner(s) : None present For Respondent(s) : None present

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

02/03/2023

In all these matters, the applications have been moved

under Article 226(3) of Constitution of India for vacation of ex-

parte interim order.

(2 of 2) [CW-18239/2019]

No one has put in appearance on behalf of the applicant-

respondent.

List these matters for admission after four weeks.

The application for vacation of ex-parte interim order shall be

considered at the time of admission.

(GANESH RAM MEENA),J

ARTI SHARMA /26-29

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