Shri Jain Shwetamber Shri Sangh Panjikrit Sanstha, Through President Vs State Of Rajasthan And Others

Case No: Civil Appeal No.206 Of 2025 (Arising Out Of Special Leave Petition (Civil) No.25759 Of 2023)

Date of Decision: Jan. 6, 2025

Hon'ble Judges: J.K. Maheshwari, J; Rajesh Bindal, J

Bench: Division Bench

Advocate: Christi Jain, K. Paari Vendhan, Rishabh Sancheti, Padmapriya Sancheti, Nipun Katyal, Archit Jain, Dhananjay Kumar, Meghraj Singh, Asa Harivenkat, Shashank Shekhar, Shilpa Singh

Final Decision: Disposed Of

Judgement

S.No.,In the Court,Case No.,Title

1.,"Nyayalaya SDO

(Upkhand Adhikari)

Ajmer",57/2023,"Mandir Margi Panchayat

Oswal jariye Shri Jain

Shwetambar Shri Sangh

Â Â Â Panjikrit Ajmer

banaam

Ajmer Â Â Â Vikas

PradhikaranÂ Â evam

Anya

2.,"Nyayalay SDO

(Upkhand Adhikari),

Ajmer",43/2006,"Shri Â Â Jain Shwetambar

Â Shri Sangh banaam Shri

Jain Khartargacch Sangh

3.,"Rajasthan High

Court,Â Â BenchÂ at

Jaipur","SBCWP 1635/

2017","ShriÂ Jain Shwetambar

Khartargacch Sangh v.

ShriÂ Jain Shvetambar

Shree Sangh

8. A copy of this order be sent to the Courts concerned for placing the same on record of the files of the pending cases and to consign those to,,,

records as settled.,,,

9. Pending application (if any) shall stand disposed of.,,,