Anupam Chhavi vs Jagdishchandra Sharma ...
2026 Latest Caselaw 5309 Raj

Rajasthan High Court - Jodhpur

Anupam Chhavi vs Jagdishchandra Sharma ... on 7 April, 2026

[2026:RJ-JD:16008]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                           JODHPUR
             S.B. Civil Misc. Appeal No. 134/2023

1.       Anupam Chhavi W/o Sh. Atul Sharma, Aged About 40
         Years, By Caste Brahman R/o Near Shani Mandir, Kila
         Road,    Hanumangarh     Town,   Tehsil   And     District
         Hanumangarh.
2.       Miss Satakshi D/o Sh. Atul Sharma, Aged About 15 Years,
         (Minor) Represented By Natural Guardian Mother Smt.
         Anupam Chavi W/o Sh. Atul Sharma, Aged About 40 Yrs.
         By Caste Brahman R/o Near Shani Mandir, Kila Road,
         Hanumangarh Town, Tehsil And District Hanumangarh.
3.       Sarthak S/o Sh. Atul Sharma, Aged About 10 Years,
         (Minor) Represented By Natural Guardian Mother Smt.
         Anupam Chavi W/o Sh. Atul Sharma, Aged About 40
         Years, By Caste Brahman R/o Near Shani Mandir, Kila
         Road,    Hanumangarh     Town,   Tehsil   And     District
         Hanumangarh.
                                                    ----Appellants
                              Versus
1.       Jagdishchandra Sharma S/o Sh. Brajmohan Sharma,
         Aged About 67 Years, R/o Ward No. 18, Hisariya Chowk,
         Near Residence Of Sh. Krishna Dev Tyagi Advocate,
         Hanumangarh Town, Tehsil And District Hanumangarh.
2.       Atul Sharma S/o Sh. Jagdishchandra Sharma, Aged About
         43 Years, R/o Ward No. 18, Jagdishchandra Sharma,
         Ward No. 18, Hisariya Chowk, Near Residence Of Sh.
         Krishna Dev Tyagi Advocate, Hanumangarh Town, Tehsil
         And District Hanumangarh.
3.       Rakesh Kumar S/o Sh. Mangatraai, Resident Of Nayi
         Abadi    Hanumangarh      Town   Tehsil   And     District
         Hanumangarh.
                                                 ----Respondents


For Appellant(s)          :     Mr. Hemant Jain.
                                Mr. Ankur Limba
For Respondent(s)         :     Mr. Vipin Mankad.
                                Mr. VR Choudhary.
                                Mr. Atul Sharma.



          HON'BLE MR. JUSTICE MUKESH RAJPUROHIT

Order

07/04/2026

1. The instant appeal has been preferred challenging the order

dated 17.12.2022, passed by the learned Additional District Judge

No. 2, Hanumangarh, in Civil Misc. Case No. 71/2022 (CIS No.

71/2022), whereby the application filed by the appellants-plaintiffs

(Uploaded on 07/04/2026 at 04:59:09 PM)

[2026:RJ-JD:16008] (2 of 2) [CMA-134/2023]

under Order XXXIX Rules 1 and 2 read with Section 151 CPC has

been rejected.

2. At the outset, learned counsel for the parties submit that the

main suit, which is pending before the learned Court below, may

be directed to be decided expeditiously in the interest of justice.

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

parties, the present appeal is disposed of. It is expected that the

learned trial Court shall decide the original suit pending before it

expeditiously, preferably within a period of eight months from the

date of receipt of a certified copy of this order, strictly in

accordance with law.

4. For a period of eight months, the interim order dated

25.01.2023, passed by this Court, shall remain in currency.

5. Stay application and all other pending applications, if any,

also stand disposed of.

(MUKESH RAJPUROHIT),J 197-/Jitender//-

(Uploaded on 07/04/2026 at 04:59:09 PM)

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