Fancy Cloth Store vs Babita Goyal Wife Of Sh. Suresh ...
2022 Latest Caselaw 7357 Raj/2

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                      BENCH AT JAIPUR

                                                   S.B. Civil Writ Petition No. 15782/2022

                                   Fancy Cloth Store & Anr.
                                                                                                         ----Petitioners
                                                                        Versus
                                   Babita Goyal Wife Of Sh. Suresh Kumar Goyal
                                                                                                        ----Respondent

For Petitioner(s) : Mr. Hemant Gupta For Respondent(s) :

HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA

Order

18/11/2022

Learned counsel for the petitioners submits that trial court

vide order dated 08.09.2022 wrongly rejected the application of

Leave To Defence of the petitioners.

Learned counsel for the petitioners has relied upon the

judgment passed by Hon'ble Apex Court in the matter of B. L.

Kashyap And Sons Limited Vs. JMS Steels & Power

Corporation & Anr. reported in (2022) 3 SCC 294.

Issue notice of the writ petition as well as stay application to

the respondent.

One set of notice be given "dasti" to learned counsel for the

petitioners.

List the matter on 13.12.2022.

Meanwhile, order of trial court dated 08.09.2022 as Babita

Vs. Fancy Cloth Store & Anr., shall remain stayed.

(NARENDRA SINGH DHADDHA),J

Seema/60

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