Lallulal Kedia Andanr vs Smt Lalita Devi Andanr
2023 Latest Caselaw 315 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                S.B. Civil Writ Petition No. 6743/2015

Lallulal Kedia Andanr
                                                                  ----Petitioner
                                   Versus
Smt Lalita Devi Andanr
                                                                ----Respondent

Connected With

S.B. Civil Writ Petition No. 6744/2015 Lallulal Kedia Andanr

----Petitioner Versus Smt Lalita Devi Andanr

----Respondent

For Petitioner(s) : Mr. R.K. Daga For Respondent(s) : Mr. Ayush Sharma for Mr. Kapil Bardhar

HON'BLE MR. JUSTICE SAMEER JAIN

Order

10/01/2023

An application (IA No.1/2022) has been filed for early

hearing of the matter.

For the reasons stated in the application, the same is

allowed.

The matter pertains to the year 2015 against the order

of eviction.

Learned counsel for the petitioner submits that the lis

in question is squarely covered by the judgment of Hon'ble Apex

Court in the case of Kedar Nath Agrawal (Dead) & Anr. Vs.

Dhanraji Devi (Dead) by LRs. & Anr. Reported in (2004) 8

SCC 76.

(2 of 2) [CW-6743/2015]

Learned counsel for the respondents wants time to

analyze the said judgment.

List these matters on 20.02.2023 for final disposal at

2:00 P.M. Interim order, if any, to continue.

(SAMEER JAIN),J

JKP/55-56

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