Neelam Meghwal vs Urban Improvement Trust And Anr
2022 Latest Caselaw 817 Raj

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                               JODHPUR
                                                S.B. Civil Writ Petition No. 1073/2018

                                   Neelam Meghwal Wife Of Shri Santosh Kumar, By Caste
                                   Meghwal, R/o 1R14, Sadbhawana Nagar, Sri Ganganagar Raj..
                                                                                     ----Petitioner
                                                              Versus
                                   1.    Urban Improvement Trust, Through Its Secretary, U.i.t.
                                         Sri Ganganagar, Rajasthan.
                                   2.    Harish Kumar Son Of Shri Kaval Nain, By Caste Arora, R/o
                                         House No. 107, Sant Kirpal Nagar, Sri Ganganagar,
                                         Rajasthan.
                                                                                 ----Respondents


                                   For Petitioner(s)        :     None present
                                   For Respondent(s)        :     Mr. Dron Kaushik, on VC



                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                       Order

                                   17/01/2022

                                         In wake of instant surge in COVID-19 cases and spread of its

                                   highly infectious Omicron variant, the lawyers have been advised

                                   to refrain from coming to the Courts.

                                         Counsel for the respondent while showing copy of judgment

                                   dated 23.07.2019 rendered by the learned trial court submits that

                                   the original suit itself has been decided whereas the petition is

                                   against the interim order.

                                         In light of such categorical statement made by counsel for

                                   the respondents, the present writ petition is dismissed as having

                                   become infructuous. However, counsel for the petitioner shall be

                                   at liberty to take up all his issues at the appellate stage.



                                                                 (DR.PUSHPENDRA SINGH BHATI),J.

102-Sanjay/-

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