Urban Improvement Trust vs Smt Rajni Sehgal And Anr
2023 Latest Caselaw 2561 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 5769/2017


Urban Improvement Trust

                                                                  ----Petitioner
                                   Versus
Smt Rajni Sehgal And Anr
                                                                ----Respondent

For Petitioner(s) : Mr. Nand Kishore, Sr. Law Officer, Ajmer Development Authority, Ajmer For Respondent(s) : Mr. S.P. Sehgal, husband of Respondent No.1-Ms. Rajni Sehgal

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

01/03/2023

Mr. Nand Kishore, Sr. Law Officer, Ajmer Development

Authority, Ajmer is present in person before the Court for the

petitioner Trust.

Mr. S.P. Sehgal, husband of Respondent No.1-Ms. Rajni

Sehgal is present before the Court.

The respondent has entered into caveat and after receiving

of the copy of the writ petition, has filed the reply to the writ

petition.

Perused the pleadings and material available on record as

well as the issue raised in the petition. The matter requires detail

hearing. Pleadings are complete.

Admit.

(2 of 2) [CW-5769/2017]

Parties are directed to maintain the status-quo in regard to

land in question during pendency of the writ petition.

(GANESH RAM MEENA),J

ARTI SHARMA /2

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