Muneer Khan S/O Late Shri Khudabux ... vs Mohammad Fayeem S/O Shri Muneer ...
2022 Latest Caselaw 6903 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                S.B. Civil Writ Petition No. 12453/2022

Muneer Khan S/o Late Shri Khudabux Khan, Aged About 81
Years, R/o Chhapar Ki Dhani, Police Station Kho-Nagoriyan, Kho-
Nagoriyan, Tehsil Sanganer, District Jaipur (Rajasthan)
                                                                           ----Petitioner
                                     Versus
1.      Mohammad Fayeem S/o Shri Muneer Khan, Aged About
        32 Years, R/o Chhapar Ki Dhani, Kho-Nagoriyan, Tehsil
        Sanganer, District Jaipur (Rajasthan).
2.      Mohammad Rafiq S/o Shri Chand Khan, R/o Plot No. 20,
        Noor Nagar, Luniyawwas, Goner Road, District Jaipur
        (Rajasthan)
3.      The     Deputy      Registrar,        Jaipur-IV,          Office     At    Pandit
        Deendayal         Bhawan,       Lal    Kothi,       Tonk         Road,     Jaipur
        (Rajasthan)
4.      The Tehsildar, Sanganer, Tehsil Sanganer, District Jaipur
        (Rajasthan)
                                                                    ----Respondents

For Petitioner(s) : Mr. Mahesh Gupta

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

31/10/2022

Learned counsel for the petitioner does not press this writ

petition on its merits. However, he submits that the learned Trial

Court may be directed to decide the temporary injunction

expeditiously wherein, service is complete without being

influenced by the observations made in the order dated

22.06.2022 and in the order dated 17.08.2022 passed by the

learned Additional District & Sessions Judge, No.10, Jaipur

Metropolitan-I dismissing his civil miscellaneous appeal.

(2 of 2) [CW-12453/2022]

The writ petition is dismissed accordingly. However, the

learned Trial Court is requested to decide the temporary injunction

expeditiously preferably within a period of three weeks from the

date of communication of this order without being influenced by

the observations made either in the order dated 22.06.2022 or in

the order dated 17.08.2022.

(MAHENDAR KUMAR GOYAL),J

Mohita /79

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