ASHISH BANSAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard on second stay application.

(2.) Counsel for the respondents submitted that they have filed the reply today in the office, copy of which has been placed for perusal.

(3.) I have perused the reply alongwith which copy of the order dtd. 21/10/2021 (Annexure-R-2) has been annexed according to which the petitioner has been debarred from participation in the future auction process for a further period of two years.