Dr. Pratibha Daughter Of Shri ... vs Shri Khurshid Khan S/O Shri Rashid ...
2023 Latest Caselaw 1384 Raj/2

[2023/RJJP/001283]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 9748/2019

Dr. Pratibha Daughter Of Shri Shrikant Pandey, Aged About 49
Years, Resident Of 102 Udai Apartments, 100 Feet Road, New
Bhupalpura District- Udaipur (Raj.).
                                                                    ----Petitioner
                                      Versus
1.       Shri Khurshid Khan S/o Shri Rashid Khan, Aged About 40
         Years, Resident Of Anjuman Gali House No.24/9 Andar
         Kot, Ajmer.
                                                                   .....Respondent

2. Shri Shyam Sundar Tapadiya S/o Shri Kanhaya Lal Ji Maheshwari, Aged About 55 Years, Resident Of A-24 Chandrawardai Nagar, Ajmer.

                                                      ----Proforma-Respondent


For Petitioner(s)           :     Mr. Akhil Simlote with
                                  Mr. Ashvini Raj Tanwar
For Respondent(s)           :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment

02/02/2023

This writ petition has been filed by the petitioner/defendant

No.2 seeking a direction for expeditious disposal of the Civil Suit

No.42/2015; Khurshid Khan Vs. Shyam Sunder & Anr., pending in

the Court of learned Civil Judge (South), Ajmer.

Learned counsel for the petitioner submits that the aforesaid

suit filed by the respondent No.1/plaintiff for cancellation of sale

deed is pending consideration for last more than seven years. He

submits that the issues were settled on 26.07.2018; but, plaintiff's

evidence is yet to begin. He, therefore, prays for a direction for its

expeditious disposal.

[2023/RJJP/001283] (2 of 2) [CW-9748/2019]

In view of the limited prayer made by the learned counsel for

the petitioner, this writ petition is being disposed of in following

terms without issuing notice to respondents.

The Court of learned Civil Judge (South), Ajmer is requested

to expedite disposal of the Civil Suit No.42/2015; Khurshid Khan

Vs. Shyam Sunder & Anr.

The pending application also stands disposed of accordingly.

(MAHENDAR KUMAR GOYAL),J

Sudha/33

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