Ramphool Son Of Narain vs Dulichand S/O Ramniwas
2023 Latest Caselaw 1819 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 19578/2022

                                    Ramphool Son Of Narain
                                                                                                            ----Petitioner
                                                                             Versus
                                    Dulichand S/o Ramniwas
                                                                                                          ----Respondent

For Petitioner(s) : Mr. Sanjay Mehrish Mr. Tarun Jain For Respondent(s) :

HON'BLE MR. JUSTICE INDERJEET SINGH Order

08/02/2023 Heard on the application No.01/2022 for taking the legal representatives of deceased petitioner No.4 on record.

For the reasons mentioned in the application, the same is allowed. The legal representatives of deceased petitioner No.4 are taken on record. Amended cause title is also taken on record.

Heard counsel for the petitioner. Counsel for the petitioner relied upon the judgment passed by the Hon'ble Supreme Court in the matter of Ravinder Kaur Grewal & Ors. Vs. Manjit Kaur & Ors. reported in (2019) 8 SCC

Issue notice to the respondents, returnable by eight weeks. List this matter after eight weeks alongwith S.B. Civil Writ Petition No.19399/2022.

Meanwhile, the parties are directed to maintain the status quo with regard to land in dispute.

(INDERJEET SINGH),J

Upendra Pratap Singh /25

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