Dinesh Kumar Soni vs Shri Har Bilas
2022 Latest Caselaw 6206 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 1912/2017

                                   Dinesh Kumar Soni
                                                                                                        ----Petitioner
                                                                          Versus
                                   Shri Har Bilas
                                                                                                      ----Respondent

For Petitioner(s) : Mr. Veyankatesh Garg, Adv. For Respondent(s) : Mr. B.R. Rana, Adv.

HON'BLE MR. JUSTICE ASHOK KUMAR GAUR

Order

15/09/2022

Learned counsel for the petitioner places reliance on a

judgment passed by Hon'ble Supreme Court, reported in 2021

SCC OnLine SC 847-Korukonda Chalapathi Rao & Anr. Vs.

Korukonda Annapurna Sampath Kumar.

Learned counsel on strength of the said judgment, submitted

that the family settlement if is unregistered and unstamped, the

same can be used for collateral purpose.

Learned counsel for the respondent wants time to go through

the said judgment.

List on 10.10.2022.

(ASHOK KUMAR GAUR),J

Ramesh Vaishnav /86/Bhavnesh Kumawat

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