Pushpa Devi W/O Shri Gajanand ... vs Nagar Parishad
2022 Latest Caselaw 3581 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                                      BENCH AT JAIPUR

                                                          S.B. Civil Revision Petition No. 179/2019
                                   Pushpa Devi W/o Shri Gajanand Goyal and Anr.
                                                                                                                 ----Petitioners
                                                                             Versus
                                   Nagar Parishad and Ors.
                                                                                                               ----Respondents

Connected With S.B. Civil Revision Petition No. 48/2018 Gajanand Goyal

----Petitioner Versus Diwan Singh And Ors

----Respondents

For Petitioner(s) : Mr. Sohan Lal Sharma For Respondent(s) : Mr. Ajay Gupta

HON'BLE MR. JUSTICE SUDESH BANSAL Order 06/05/2022

Learned counsel for respondents has raised an argument that the

revision petitions arising out of final order in the proceedings under

Order 39 Rule 2A CPC is not maintainable. Learned counsel for

respondents wants to show judgment in this respect.

This issue shall remain open, subject to consideration at the time

of hearing of revision petitions.

Since, in S.B. Revision Petition No.179/2019, notice to respondent

Nos.1, 2, 4 and 5 have already been served, let the notice to unserved

respondent No.3 be filed.

Let these revision petitions be heard for admission and

maintainability first, before issuing fresh notice to unserved respondent

No.3.

List these revision petitions for admission on 20.07.2022.

(SUDESH BANSAL),J SACHIN/17-18

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