Mukesh Rai Mathur vs Smt. Rajni Khetan
2022 Latest Caselaw 13605 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 803/2022

Mukesh Rai Mathur S/o Shri B.l. Rai Mathur, Aged About 70 Years, Through Pearl Marble And Granites, Plot No. 2, Bhuwana Sukher, Opposite Mewar Way Bridge, Udaipur.

----Appellant Versus Smt. Rajni Khetan W/o Shri Dwarka Prasad Khetan, R/o 20, Municipal Colony, Shivaji Nagar, District Udaipur.

----Respondent

For Appellant(s) : Mr. Sanjay Mathur For Respondent(s) : Mr. Jai Kishan Bhaiya

HON'BLE THE CHIEF JUSTICE MR. PANKAJ MITHAL HON'BLE MS. JUSTICE REKHA BORANA

Order

21/11/2022

The petition filed under Article 227 of the Constitution of

India has been dismissed by the learned Single Judge vide

judgment and order dated 02.08.2022. Accordingly, this intra-

court appeal has been preferred challenging the said judgment.

It is a well settled principle that in any such matter or

matters arising from petitions under Article 227 of the Constitution

of India, special appeal is not maintainable.

In view of the above settled principle, the appeal is

dismissed as not maintainable.

(REKHA BORANA),J (PANKAJ MITHAL),CJ

7-Jayesh/-

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