Smt Manoj Sharma W/O Shri Dinesh ... vs Virendra Kumar Sharma S/O Shri ...
2023 Latest Caselaw 3382 Raj/2

[2023:RJ-JP:17265]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 4717/2019

Smt Manoj Sharma W/o Shri Dinesh Chand Sharma, Aged About
34 Years, R/o Padam Vihar Colony, Opp. Jain Mandir, Sewar
Road, Bharatpur, Tehsil And District Bharatpur (Rajasthan)
                                                                     ----Petitioner
                                     Versus
1.       Virendra Kumar Sharma S/o Shri Jaganlal, Aged About 42
         Years, R/o Padam Vihar Colony, Opp. Jain Mandir, Sewar
         Road, Bharatpur Tehsil And District Bharatpur.
2.       Smt. Rekha S/o Shri Virendra Kumar Sharma, Aged About
         38 Years, R/o Padam Vihar Colony, Opp. Jain Mandir,
         Sewar Road, Bharatpur Tehsil And District Bharatpur.
3.       Omprakash Pachori S/o Shri Hariram Pachori, Aged About
         56 Years, At Present R/o Padam Vihar Colony, Opp. Jain
         Mandir,     Sewar       Road,    Bharatpur         Tehsil   And   District
         Bharatpur (Rajasthan)
4.       Urban Improvement Trust, Bharatpur, Through Secretary,
         Urban Improvement Trust, Bharatpur Tehsil And District,
         Bharatpur (Rajasthan)
                                                                  ----Respondents

For Petitioner(s) : Dr. Pushpendra Pal Singh For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

10/08/2023

1. The present writ petition has been filed by the petitioner with

the limited prayer that the trial Court may be directed to dispose

the Civil Suit No.32/2016, which is pending before it, within a

period of three months.

[2023:RJ-JP:17265] (2 of 2) [CW-4717/2019]

2. Counsel for the petitioner submits that the suit in regard to

Public Way and Temporary Injunction is operating in favour of the

plaintiff-respondents.

3. Considering the issue involved in the present writ petition,

this Court deems it just and proper to direct the trial Court to

decide the suit proceedings pending before it expeditiously.

4. Accordingly, the present writ petition is disposed of.

5. Since the main petition has been disposed of, all other

pending application/s, if any, also stands disposed of.

(GANESH RAM MEENA),J

ARTI SHARMA /69

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