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M/S Shivgyan Developers Pvt. ... vs Sh. Narayan Das Najwani, S/O. ...
2022 Latest Caselaw 6666 Raj/2

Citation : 2022 Latest Caselaw 6666 Raj/2
Judgement Date : 14 October, 2022

Rajasthan High Court
M/S Shivgyan Developers Pvt. ... vs Sh. Narayan Das Najwani, S/O. ... on 14 October, 2022
Bench: Manindra Mohan Shrivastava, Vinod Kumar Bharwani
         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

             D.B. Civil Special Appeal (Writ) No. 519/2022
                                          In
                 S.B. Civil Writ Petition No.15330/2019


   1.     M/s    Shivgyan        Developers       Pvt.     Limited,   through    its
          Director Umang Sawalka, Aged About 32 Years, Shivgyan
          Luxora, G-2, Parivahan Marg, C-Scheme, Jaipur (Raj.)


   2.     M/s. Shivgyan Developers Pvt. Limited, through its
          Director    Suresh        Sawalka,         Shivgyan       Luxora,     G-2,
          Parivahan Marg, C-Scheme, Jaipur (Raj.).


                                                      ----Appellants/Petitioners
                                      Versus
   1.     Sh. Narayan Das Najwani, S/o. Sobhraj Najwani, R/o.
          Amardeep B-50, Lal Kothi, Shopping Centre, Tonk Road,
          District, Jaipur (Raj.).


   2.     Sh. Harish Kumar Najwani S/o. Narayan Das Najwani,
          R/o. Amardeep B-50, Lal Kothi, Shopping Centre, Tonk
          Road, District, Jaipur (Raj.)
                                                                   ----Respondents

For Appellant(s) : Mr. Sandeep Pathak Advocate with Ms. Vartika Mehra Advocate.

For Respondent(s) : Mr. Bhupendra Pareek Advocate.

HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI Judgment / Order

14/10/2022

Heard.

Though number of submissions have been raised by the

learned counsel for the appellants, taking into consideration that

the order is only in respect of one buyer, who is not willing to

(2 of 2) [SAW-519/2022]

purchase the flat, we are not inclined to interfere with the interim

order.

The appeal is accordingly dismissed. However, it will be open

for the appellants to make prayer for early disposal.

(VINOD KUMAR BHARWANI),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ

Sanjay Kumawat-3

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