MAHENDRA SINGH CHOUHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Mr. Girish Joshi, learned counsel for the petitioners, submits that in identical matter being SBCWP No.5961/2021, Jaipur Bench of this Court has granted interim order and prays that identical order be passed in the present writ petition also.

(2.) Mr. Girish Sankhla, learned counsel appearing for the respondents, while submitting that the fact that shops are open only for limited period does not dilute their contractual obligations and that the petitioners having entered into a contract with eyes open, cannot wriggle out of the same, merely because of restricted operations of the shops allowed by the State Government on account of lock-down.

(3.) Issue notice. Issue notice of stay application also.