[Cites 0, Cited by 0]
Rajasthan High Court - Jodhpur
Shri Balaji Constructions vs Dr. Ajay Kumar on 20 February, 2026
Author: Rekha Borana
Bench: Rekha Borana
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
S.B. Writ Contempt No. 1047/2019
Shri Balaji Constructions
----Petitioner
Versus
Dr. Ajay Kumar
----Respondent
For Petitioner(s) : Mr. Mahendra Vishnoi
For Respondent(s) : Mr. B.P. Bohra, CGSC with
Mr. Vaibhav Bhansali
Mr. Praveen Sharma, CWE (M.E.S.),
Sriganganagar
HON'BLE MS. JUSTICE REKHA BORANA
Order
20/02/2026
1. The present contempt petition has been filed alleging
disobedience of order dated 25.04.2019 passed in S.B. Civil Writ
Petition No.13881/2016.
2. Vide order dated 25.04.2019, the Court directed as under:-
"4. After hearing the learned counsel for the
parties and after perusing the material
available on record and seeing the limited
contention made by the parties and after
perusing para no.9 of the reply wherein the
respondents have taken a categoric stand that
no final adverse order has been passed
against the petitioners and the same shall be
passed after giving the petitioners opportunity
of hearing and taking their version on record,
both these writ petitions are disposed of with
a direction to the respondents to take the
complete stand of the petitioners on record
and decide the issue of ban/listing/delisting/
(Uploaded on 21/02/2026 at 06:50:22 PM)
(2 of 3) [WCP-1047/2019]
continuing/removal of the petitioners within a
period of 60 days from today. The petitioners
shall be provided with all the record which
they require to defend their case within a
period of 15 days from today. The
respondents shall thereafter require to take
the petitioners' written statement along with
documents on record and then provide
opportunity of hearing to the petitioners
before passing the final order. The petitioners
shall be at liberty to challenge any order, in
case need arises.
5. Stay petitions also stand disposed of
accordingly."
3. As per the reply/compliance report filed on behalf of the
respondents, vide order dated 21.10.2024 (Annexure-R/1), a
fresh order in compliance of order dated 25.04.2019 has been
passed after serving a notice on the petitioner and after taking his
reply on record.
4. It has been submitted that order dated 21.10.2024 is a
speaking and a reasoned order and hence, no disobedience of
order dated 25.04.2019 has been made by the respondents.
5. After perusing order dated 21.10.2024, this Court is of the
clear opinion that the same is not as per the directions issued by
the Court vide order dated 25.04.2019. The said order neither
reflects the fact of any personal hearing been afforded to the
petitioner nor does it reflect the fact that the averments raised by
the petitioner in his reply had been taken into consideration while
passing order dated 21.10.2024.
(Uploaded on 21/02/2026 at 06:50:22 PM)
(3 of 3) [WCP-1047/2019]
6. In view of the above, this Court is of the clear opinion that
order dated 21.10.2024 cannot be termed to be in strict
compliance of order dated 25.04.2019.
7. However, with a view to provide a last opportunity to the
respondents, let the matter be listed on 13.03.2026. Before that
date, the respondents shall be under an obligation to provide an
opportunity of personal hearing to the petitioner and after
providing the same, pass a fresh order while clearly dealing with
the grounds as raised by him in his reply. Let the order as passed
be placed on record by the next date. In absence thereof,
appropriate orders of punishment against the responsible
authority, shall be passed.
8. List the matter on 13.03.2026.
(REKHA BORANA),J
40-divya/-
(Uploaded on 21/02/2026 at 06:50:22 PM)
Powered by TCPDF (www.tcpdf.org)
