Narendra Kumar Jat Son Of Mangha vs Smt. Asha D/O Shri Hasaram
2021 Latest Caselaw 7730 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

              S.B. Civil Revision Petition No. 133/2021

Narendra Kumar Jat Son Of Mangha,
                                                                   ----Petitioner
                                   Versus
Smt. Asha D/o Shri Hasaram,
                                                                 ----Respondent

For Petitioner(s) : Mr. Shiv Shanker Choudhary, Advocate

HON'BLE MR. JUSTICE PRAKASH GUPTA

Order

16/12/2021

Application No. 1/2021

Matter comes up on an application (No. 1/2021) for

amending the interim relief clause of the stay application.

Learned counsel for the petitioner submits that he filed

the aforesaid revision petition alongwith the stay application

seeking interim relief, but in the stay application due to

typographical error, it was prayed to stay the operation and effect

of the impugned judgment and decree dated 07.08.2021 till

disposal of the revision petition instead of staying the impunged

order dated 07.08.2021. For this reason, it is necessary to amend

para-3 of the stay application as also the interim relief clause. He

has filed the amended stay appliction, which may be taken on

record.

Taking into consideration the facts and circumstances of

the case as also in view of the fact that the instant revision

petition has been filed against the order dated 07.08.2021, by

which the application filed by the respondent under Order 9 Rule

(2 of 2) [CR-133/2021]

13 CPC for setting aside the ex-parte judgment and decree dated

16.07.2011, has been allowed, I deem it just and proper to allow

the application.

Accordingly, the application is allowed and the amended

stay application is ordered to be taken on record.

S.B. Civil Revision Petition No. 133/2021

Issue notice to the respondent.

(PRAKASH GUPTA),J

Mohit/54

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