Prakash Rao vs Hanuman Ram
2022 Latest Caselaw 11266 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 12526/2022

1. Prakash Rao S/o Hanuman Rao, Aged About 33 Years, Resident Of Bhato Ka Bas, Dhanraj Tailor Ki Gali, Ramdev Katla, Murlidhar Vyas Colony, Bikaner.

2. Deepika Rao W/o Prakash Rao, Aged About 30 Years, Resident Of Bhato Ka Bas, Dhanraj Tailor Ki Gali, Ramdev Katla, Murlidhar Vyas Colony, Bikaner.

----Petitioners Versus

1. Hanuman Ram S/o Late Surja Ram, Resident Of Near Bhadaniyon Ki Talayi, Gopeshwar Basti, Gangashehar, Bikaner.

2. Munni Devi W/o Hanuam Ram, Resident Of Near Bhadaniyon Ki Talayi, Gopeshwar Basti, Gangashehar, Bikaner.

                                                                   ----Respondents


For Petitioner(s)          :     Mr. Virendra Acharya
                                 Mr. Narayan Yadav
For Respondent(s)          :

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

08/09/2022

Learned counsel for the petitioners submits that the

controversy involved in the present case is squarely covered by

the judgment of this Court passed in S.B. Civil Writ Petition

No.1936/2022 (Vinot Sharma V/s Smt. Shanti Devi & Ors.)

decided on 21.02.2022.

Issue notice, returnable on 13.10.2022. Issue notice of stay

application also.

(2 of 2) [CW-12526/2022]

In the meanwhile and till the next date of hearing, effect and

operation of the order dated 19.04.2022 and the appellate order

dated 11.07.2022 shall remain stayed.

(VINIT KUMAR MATHUR),J 298-KashishS/-

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