Citation : 2022 Latest Caselaw 7121 Raj/2
Judgement Date : 9 November, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 11979/2019
Prabhunarayan Sharma Son Of Late Shri Govind Narayan
Sharma
----Petitioner
Versus
Ramautar Agarwal Son Of Shri Murai Lal Agarwal
----Respondent
S.B. Civil Writ Petition No. 11980/2019
Prabhunarayan Sharma Son Of Late Shri Govind Narayan Sharma
----Petitioner Versus Smt. Sunita Agarwal Wife Of Shri Ramavtar Agarwal
----Respondent
S.B. Civil Writ Petition No. 11981/2019
Prabhunarayan Sharma Son Of Late Shri Govind Narayan Sharma
----Petitioner Versus Smt. Usha Goyal Wife Of Shri Ashok Goyal,
----Respondent
For Petitioner(s) : Mr.Ashok Mishra, Adv.
For Respondent(s) :
HON'BLE MR. JUSTICE ASHOK KUMAR GAUR
Order
09/11/2022
Registry is directed to tag these matters together.
This Court finds that in the impugned order there is a
reference of earlier judgment and decree passed in respect of
same property and further, the appeal was also decided by this
Court and the matter was taken upto the Apex Court.
(2 of 2) [CW-11979/2019]
This Court, before proceeding further in the matter,
deems it proper to ask the counsel for the petitioner to file those
documents for perusal of this Court.
List on 21.11.2022.
A copy of this order be placed in each petition.
(ASHOK KUMAR GAUR), J
Himanshu Soni/9 ,10 & 11
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