VINOD INFRADEVELOPERS LIMITED Vs. STATE OF RAJASTHAN-STATE

JUDGEMENT

(1.) The present writ petition has been filed under Article 226 and 227 of the Constitution of India with the following prayers:

(2.) The brief facts of the case are that a partnership deed was executed between the petitioner company and one Padmawati Associate, Jodhpur, situated at Opposite Vinod Tower, 401, LIGH, in front of Naiyon Ki Bagechi, Jodhpur on 21/10/2014 on a stamp paper of Rs.500.00, which was notarized by the Notary Public, Jodhpur.

(3.) The Partnership deed between the petitioner company and Padamwati Associate stated that the partners will work over a land as-measuring 3785.5 sq. meter situated at village Chokha, Tehsil & District Jodhpur and decided to run a business of hotel. The said partnership deed states that the business would only commence after the Padmawati Associates deposits Rs.7,00,00,000.00 in petitioner Company's Bank Account.