LOHIA DEVELOPERS (INDIA) PVT. Vs. BODU S/O BHAIRU
LAWS(RAJ)-2019-10-74
HIGH COURT OF RAJASTHAN (AT: JAIPUR)
Decided on October 22,2019

Lohia Developers (India) Pvt. Appellant
VERSUS
Bodu S/O Bhairu Respondents

JUDGEMENT

MOHAMMAD RAFIQ,J. - (1.) This Court vide order dated 16.10.2019 directed that D. B. Civil Writ Petition No.5997/2019 and D. B. Civil Writ Petition No.17430/2019 would be treated as the lead cases.
(2.) Learned counsel for the petitioners appearing in other writ petitions submitted that they have received the copy of the reply in those writ petitions. They pray for time to file rejoinder thereto. Mr. S. Kasliwal, learned Senior Advocate appearing for the petitioner in writ petition No.17505/2019 submits that he has raised different arguments and prayed for different relief and therefore his case may also be identified as one of the lead cases.
(3.) We order accordingly. Learned Advocate General for the State and learned counsel for other respondents may file reply to this writ petition as well.;


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