Satyanarayan vs Smt. Sita Devi
2022 Latest Caselaw 13372 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 12639/2022

1. Satyanarayan S/o Ram Kishan Sabu, Aged About 55 Years, Bahetiyo Ki Gali, Nagaur.

2. Kamal Kishor S/o Ram Kishan Sabu, Aged About 45 Years, Bahetiyo Ki Gali, Nagaur.

----Petitioners Versus Smt. Sita Devi W/o Laxminaryan Jakhotiya, Darawadi Mohalla, Nagaur.

                                                                ----Respondent


For Petitioner(s)        :     Mr. OP Boob
                               Mr. Bharat Boob
For Respondent(s)        :

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

14/11/2022

After attempting to argue the matter on merits for quite

some time, learned counsel for the petitioner has submitted that

he does not want to press this writ petition on merits, however,

prayed that some reasonable time be granted to the petitioners

for vacating the premises in question.

Taking into consideration the above submission made by

learned counsel for the petitioners, let notice be issued to the

respondent only on the limited question that whether reasonable

time be granted to the petitioners to vacate the premises in

question or not? In the show cause notice, it should be made clear

that the show cause notice to the respondent has only been issued

(2 of 2) [CW-12639/2022]

as limited question that whether the reasonable time be granted

to the petitioners to vacate the premises in question or not.

Notice is made returnable on 06.12.2022 and be given 'dasti'

to learned counsel for the petitioners.

(VIJAY BISHNOI),J Surabhii/92-

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