Prakash Chand vs Kalu Aliyas Moolchand And Ors
2022 Latest Caselaw 1219 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                        S.B. Civil Writ Petition No. 9103/2016

                                    Prakash Chand
                                                                                                           ----Petitioner
                                                                           Versus
                                    Kalu Aliyas Moolchand And Ors.
                                                                                                        ----Respondents

For Petitioner(s) : Mr. Rahul Agarwal through VC For Respondent(s) : None

HON'BLE MR. JUSTICE SAMEER JAIN

Order

02/02/2022

Learned counsel for the petitioner submits that in the light of

facts of the case and relying upon the judgment of Apex Court in

Sumtibai And Ors. vs. Paras Finance Co. Regd. Partnership Firm

reported in AIR 2007 SC 3166, his petition should be allowed and

he should be permitted as necessary party in the case running

below.

Learned counsel for the respondent Mr. T.C. Sharma inspite

of service has neither filed reply nor has marked his appearance.

In the interest of justice, this Court deems it appropriate to

list the matter for final disposal on 05.02.2022.

Interim order to continue till the next date.

(SAMEER JAIN),J

Simple Kumawat /32

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