M/S Bharti Construction Company vs Rajasthan State Road Development And ...
2025 Latest Caselaw 15067 Raj

Rajasthan High Court - Jodhpur

M/S Bharti Construction Company vs Rajasthan State Road Development And ... on 7 November, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

                                   [2025:RJ-JD:47731-DB]

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                           JODHPUR
                                                   D.B. Civil Writ Petition No. 14004/2025
                                   M/s Bharti Construction Company, Kushal Bagh, Banswara
                                   Through Its Partner Suresh Sanghvi S/o Shri Sajjan Lal Sanghvi,
                                   Aged 71 Years.
                                                                                                          ----Petitioner
                                                                          Versus
                                   1.       Rajasthan State Road Development And Construction
                                            Corporation Ltd, Through Its General Manager, Setu
                                            Bhawan, Opposite Jhalana Doongari, Jaipur Agra Bypass,
                                            Jaipur (Raj.).
                                   2.       Project Director, Rajasthan State Road Development And
                                            Construction Corporation Ltd, Unit Vikramaditya Colony,
                                            Near Pratap Nagar Police Station, Udaipur (Raj.).
                                                                                                       ----Respondents


                                   For Petitioner(s)            :     Mr. K.K. Shah
                                   For Respondent(s)            :     Mr. M.S. Rathore


                                            HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

HON'BLE MR. JUSTICE BIPIN GUPTA Order

07/11/2025 Heard learned counsel for the parties.

Learned counsel for the parties are in agreement that the

controversy involved in the present case is squarely covered by a

judgment rendered in a bunch of writ petitions led by D.B. Civil

Writ Petition No.11359/2025 (M/s. Choudhary

Construction Vs. State of Rajasthan & Ors.) decided on

03.11.2025.

In view of the submissions made, the present writ petition is

also dismissed in the terms of order passed in the case of M/s

Choudhary Construction (supra).

(BIPIN GUPTA),J (VINIT KUMAR MATHUR),J 143-Payal/-

(Uploaded on 07/11/2025 at 05:19:30 PM)

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