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Mohd. Rafiq Son Of Hafij Khan vs Hanuman Sahai Son Of Shri Heera Lal
2022 Latest Caselaw 356 Raj/2

Citation : 2022 Latest Caselaw 356 Raj/2
Judgement Date : 17 January, 2022

Rajasthan High Court
Mohd. Rafiq Son Of Hafij Khan vs Hanuman Sahai Son Of Shri Heera Lal on 17 January, 2022
Bench: Pankaj Bhandari
      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

       S.B. Writ Miscellaneous Application No. 188/2021

Mohd. Rafiq Son Of Hafij Khan
                                                                ----Petitioner
                                 Versus
Hanuman Sahai Son Of Shri Heera Lal
                                                              ----Respondent

Connected With S.B. Civil Writ Petition No. 4649/2021 Manohar Lal Gupta Son Of Shri Ram Sahay

----Petitioner Versus Om Prakash Mangal Son Of Late Shri Ramswaroop Bajaj

----Respondent S.B. Civil Writ Petition No. 17943/2019 Suresh Chand Son Of Shri Murari Lal

----Petitioner Versus Ashok Kumar Son Of Late Shri Bhagwati Lal

----Respondent S.B. Civil Writ Petition No. 679/2020 Vishnu Kumar Bhandari Son Of Late Shri Bhagirath Lal Mahajan

----Petitioner Versus Kalicharan Goyal Son Of Shri Jugal Kishore Goyal

----Respondent S.B. Civil Writ Petition No. 2454/2020 Ratan Chand Son Of Shri Rajendra Kumar

----Petitioner Versus Nanda Lal Son Of Shri Ram Dev

----Respondent S.B. Civil Writ Petition No. 6977/2020 Amar Singh Dhabai Son Of Shri Kalyan Singh

----Petitioner Versus Girraj Prasad Gupta Son Of Shri Mathura Lal

----Respondent S.B. Civil Writ Petition No. 14389/2020 Durga Lal Son Of Shri Panna Lal

(2 of 2) [WMAP-188/2021]

----Petitioner Versus Shyam Lal Son Of Shri Ramswaroop

----Respondent S.B. Civil Writ Petition No. 1130/2021 Gajanand Son Of Shri Brijmohan

----Petitioner Versus Smt. Rampyari Wife Of Late Shri Hanuman Prasad

----Respondent

For Petitioner(s) : Mr. D.K. Dixit, through VC For Respondent(s) :

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

17/01/2022

List these matters after two weeks.

Till then, interim order, if any, shall continue.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /32-39

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