Tata Capital Housing Finance ... vs Amit Kulshresht S/O Shri S K ...
2021 Latest Caselaw 6888 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

             S.B. Civil Revision Petition No. 145/2021

Tata Capital Housing Finance Limited
                                                                     ----Petitioner
                                   Versus
Amit Kulshresht S/o Shri S K Kulshresht & Anr.
                                                                ----Respondents

For Petitioner(s) : Mr. Pramod Kumar, Advocate

HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA

Order

24/11/2021

Learned counsel for the petitioner submits that further

proceedings in the Application No.266/2021 titled as (Amit

Kulshresht Vs. Madan Singh Fandan & Anr.) may kindly be stayed.

During the course of arguments, learned counsel for

the petitioner has placed reliance on the decision passed at

Principal Seat, Jodhpur in the case of ICICI Bank Limited Vs.

Krishna Kumar & Ors. and another connected matters (S.B.

Civil Writ Petition No.16965/2017) decided on 27.04.2018.

Heard. Perused the material and judgment relied by the

learned counsel for the petitioner.

Issue notice of the petition as well as stay application,

on doing the needful, returnable within four weeks.

Notices be given 'dasti', as prayed.

Meanwhile, further proceedings in Application

No.266/2021 titled as (Amit Kulshresht Vs. Madan Singh Fandan &

Anr.) pending in the Court of learned Rent Control Tribunal, Jaipur

Metropolitan-II, Jaipur shall remain stayed, till the next date.

(2 of 2) [CR-145/2021]

The interim stay shall be effective after service upon

the respondents.

(CHANDRA KUMAR SONGARA),J

Ashish Kumar /156

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