Mahendra Singh Yadav Son Of Shri ... vs Shri Madhu Devi S/O Shri ...
2022 Latest Caselaw 3142 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR


               S.B. Civil Writ Petition No. 13839/2021

Mahendra Singh Yadav Son Of Shri Jai Singh Yadav
                                                                   ----Petitioner
                                   Versus
Shri Madhu Devi & Ors.
                                                                ----Respondents

For Petitioner(s) : Mr. Dinesh Yadav For Respondent(s) : Mr. Mohit Gupta

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

18/04/2022

Learned counsel for the petitioner confines his prayer in this

writ petition to the extent of challenge to the judgment dated

21.09.2021 with liberty to file a fresh writ petition qua the order

dated 12.10.2021.

The prayer is not opposed by learned counsel for the

respondent No.1

The prayer made by learned counsel for the petitioner is

accepted. Petitioner shall be at liberty to assail the order dated

12.10.2021 by way of a fresh writ petition. Office is directed to

return certified copy of the order dated 12.10.2021 to the learned

counsel for the petitioner keeping a photocopy of the same on

record.

Defect No.1 stands cured.

(2 of 2) [CW-13839/2021]

Learned counsel for the petitioner prays for and is granted a

week's time to remove the remaining defects failing which the writ

petition shall stand dismissed without reference to the Court.

(MAHENDAR KUMAR GOYAL),J

PRAGATI/1

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