Vikas Middha vs Smt. Babita Kamra
2022 Latest Caselaw 10027 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9273/2022

Vikas Middha S/o Shri Krishna Baldeo Middha, Aged About 44 Years, By Caste Arora, R/o Ward No. 14, Near Gandhi Park, Behind Arorawansh Bhawan, Sri Vijaynagar, Tehsil Vijaynagar, District Sri Ganganagar (Rajasthan).

----Petitioner Versus Smt. Babita Kamra W/o Shri Kishan Singh Kamra, By Caste Arora, Proprietor Of The Firm M/s Trilok Singh-Nodh Singh Kamra Situated Shop No. 25, Purani Dhanmandi, At Present Shop No. 319, Nai Dhanmandi, Sri Vijaynagar, District Sri Ganganagar Through Her Husband Power Of Attorney Kishan Singh Kamra S/o Shri Nodh Singh Kamra, By Caste Arora, Aged About 44 Years, R/o Ward No. 12, Sri Vijaynagar, District Sri Ganganagar (Rajasthan).

----Respondent

For Petitioner(s) : Mr. Trilok Joshi

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

01/08/2022

After attempting to argue the matter on merits for

quite some time, learned counsel for the petitioner, on

instructions, has submitted that he does not want to

press this writ petition, however, prayed that the trial

court may be directed to decide the application under

Order 7 Rule 11 CPC preferred by the petitioner

expeditiously.

(2 of 2) [CW-9273/2022]

In view of the above, this writ petition is dismissed

as not pressed with liberty to the petitioner to request

the trial court to decide the application under Order 7

Rule 11 CPC preferred by him expeditiously.

(VIJAY BISHNOI),J

106-msrathore/-

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