State Of Rajasthan vs Aaditya Shikshan Evam ...
2023 Latest Caselaw 2628 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Spl. Appl. Writ No. 273/2023

State Of Rajasthan

----Appellant Versus Aaditya Shikshan Evam Prashikshan Sansthan & Ors.

                                                                                                    ----Respondents


                                   For Appellant(s)           :    Mr. Sandeep Shah, AAG (through VC)
                                                                   with Mr. Nishant Bafna
                                   For Respondent(s)          :

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE RAJENDRA PRAKASH SONI

Judgment / Order

31/03/2023

Mr. Sandeep Shah, learned AAG has submitted that missing

pages of the e-filing copy have already been furnished in the office

today itself. Mr. Shah has further submitted that in identical

matters, a Co-ordinate Bench of this Court has already issued

notice to the respondents and has also stayed the effect and

operation of the impugned order.

In view of the above, let notice be issued to the respondents,

returnable within four weeks.

In the meantime, effect and operation of the order dated

19.1.2023 passed in SBCWP No.18536/2022 shall remain stayed.

Connect with D.B. Special Appeal Writ No.264/2023.

(RAJENDRA PRAKASH SONI),J (VIJAY BISHNOI),J

15-msrathore/-

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