Citation : 2023 Latest Caselaw 3938 Raj
Judgement Date : 2 May, 2023
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 5095/2023
Satish Kumar Gaur S/o Late Bhanwar Lal Ji Gaur, Aged About 56
Years, R/o Satish Auto Repair, 134, Ashok Nagar, Main Road,
Near Maya Misthan, Udaipur (Rajasthan).
----Petitioner
Versus
Sunil Kumar Jain (Mehta) S/o Shri Kanhaiyalal Ji Mehta, R/o 134,
Ashok Nagar, Main Road, Near Maya Misthan, Udaipur
(Rajasthan).
----Respondents
For Petitioner(s) : Mr. Deelip Kawadia
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order
02/05/2023
Heard.
Learned counsel for the petitioner makes an undertaking on
behalf of the petitioner that the petitioner shall vacate the
premises in question. He fairly submits that there are two
concurrent findings of the learned courts below and he is only
praying for a time period for vacating the premises in question.
Learned counsel undertakes that the petitioner shall vacate
the premises in question after one year and six months from
today.
Issue notice to the respondents, returnable within four
weeks.
(Downloaded on 03/05/2023 at 10:36:24 PM)
(2 of 2) [CW-5095/2023]
In the meanwhile, effect and operation of the judgments
dated 29.11.2022 (Annexure 5) and 05.05.2017 (Annexure 4)
shall remain stayed.
The application (IA No.01/23) for early listing of the matter
is accordingly disposed of.
(DR. PUSHPENDRA SINGH BHATI), J.
160-Zeeshan
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