Sardar Singh vs Radha Ballabh Andors
2022 Latest Caselaw 3308 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   S.B. Civil Writ Petition No. 7499/2016

                                    Sardar Singh
                                                                                                      ----Petitioner
                                                                      Versus
                                    Radha Ballabh And Ors.
                                                                                                   ----Respondents

For Petitioner(s) : Mr.Ajay Gupta, Adv. For Respondent(s) : Mr.Dinesh Kala, Adv.

HON'BLE MR. JUSTICE ASHOK KUMAR GAUR

Order

25/04/2022

Learned counsel Mr.Dinesh Kala appears on behalf of the

respondents, submits that present writ petition filed by the

petitioner for deciding application under Section 47 CPC is not

maintainable in view of the judgment passed by the co-ordinate

Bench of this Court in the case of Kashiram Vs.Hansraj reported

in AIR 1983 Raj. 145.

Learned counsel for the petitioner submitted that some time

may be granted to go through the judgment and to make further

submissions on the next date.

List the matter on 10.05.2022.

In the meanwhile, interim order to continue.

(ASHOK KUMAR GAUR),J

Monika/18

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