M/S Devdashrath Associates vs Rajasthan State Road Development And ...
2025 Latest Caselaw 13472 Raj

Rajasthan High Court - Jodhpur

M/S Devdashrath Associates vs Rajasthan State Road Development And ... on 18 September, 2025

Author: Dinesh Mehta

Bench: Dinesh Mehta

[2025:RJ-JD:41724-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                          JODHPUR
            D.B. Special Appeal Writ No. 1179/2025

M/s Devdashrath Associates, Through Its Partner Shri Kuldeep
Pratap Singh Bhati S/o Shri Mahendra Singh Bhati, Aged About
37 Years, Having Its Registered Office At 303, Ashapurna Tower,
Paota A Road, Jodhpur (Rajasthan) 342001.
                                                                       ----Appellant
                                       Versus
1.       Rajasthan State Road Development And Construction
         Corporation Ltd., Through Managing Director, Having Its
         Regd. Office Setu Bhawan, Opposite Jhalana Doongari,
         Jaipur-Agra Byepass, Jaipur-302004.
2.       Deputy General Manager-Ii, Rajasthan State Road
         Development And Construction Corporation Ltd. Having
         Its Regd. Office Setu Bhawan, Opposite Jhalana Doongari,
         Jaipur-Agra Byepass, Jaipur-302004.
3.       Project  Director    Churu, Rajasthan   State  Road
         Development And Construction Corporation Ltd. Unit
         Churu, Having Its Registered Office At B-68, Agarsen
         Nagar, Churu, (Rajasthan).
4.       M/s Kshitij Kumar Choudhary, Through Its Proprietor Mr.
         Kshitij Kumar Choudhary, Situated At Sikar.
5.       M/s Mandeepa Enterprises, Through Its Proprietor Mr.
         Mandeepa, Situated At Kolkata.
                                                                    ----Respondents



For Appellant(s)             :     Mr. Sandeep Singh Shekhawat,
                                   through V.C.
For Respondent(s)            :     Mr. Manvendra Singh
                                   Mr. Ankit Bhaskar for
                                   Mr. Shyam Paliwal



             HON'BLE MR. JUSTICE DINESH MEHTA

HON'BLE MR. JUSTICE SANDEEP TANEJA

Order

18/09/2025

1. Learned counsel for the appellant fairly submits that similar

appeal involving identical questions and facts has been dismissed

by Jaipur Bench of this Court by judgment dated 15.09.2025 in

D.B. Special Appeal (Writ) No. 1042/2025 : Kshitij Kumar

(Uploaded on 18/09/2025 at 04:48:25 PM)

[2025:RJ-JD:41724-DB] (2 of 2) [SAW-1179/2025]

Choudhary vs. Rajasthan State Road Development &

Constructions Corporation Ltd.

2. In view of the aforesaid, the present appeal also fails.

3. Stay application also stands dismissed, accordingly.

(SANDEEP TANEJA),J (DINESH MEHTA),J

39-Mak/-

(Uploaded on 18/09/2025 at 04:48:25 PM)

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