Dinesh Mehta, J.:— Present writ petition pertains to jurisdiction of Jaipur Bench of this Court.
2. Neither the petitioner nor the respondents have their offices in the districts which fall within the jurisdiction of Principal Seat at Jodhpur, nor any cause of action has accrued in the jurisdiction of Principal Seat at Jodhpur.
3. In view of the aforesaid, the present writ petition is dismissed.
4. The petitioner will be free to file a fresh writ petition before Jaipur Bench, in accordance with law.
5. Stay petition also stands dismissed accordingly.