Rajasthan High Court - Jaipur
Vimla @Toni Bai Andanr vs The District Collector Jaipur on 14 October, 2020
(1 of 2) [CW-11103/2008]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B.Civil Misc. Stay Application NO.11536/2020
IN
S.B. Civil Writ Petition No. 11103/2008
Vimla @toni Bai Andanr
----Petitioner
Versus
The District Collector Jaipur
----Respondent
For Petitioner(s) : Mr. Sanjeev Pandey For Respondent(s) : Mr. Vinod Kumar Gupta HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA Order 14/10/2020 An application has been filed for early listing of this case wherein the applicant has mentioned the number and year of the case as 33426/2020 and it is also mentioned that the date of filing of the petition is 6th October, 2020 and urgency has been mentioned that the PWD is trying to forcefully evict the widow petitioner whereas the hon'ble court had granted status quo to be maintained and deliberately and fraudulently, the number of the writ petition which is SBCWP No.11103/2008 has not been mentioned in the urgency list application.
An attempt has been made to mislead the court as it is a fresh case, whereas it is stay application which has been filed for (Downloaded on 19/10/2020 at 09:01:13 PM) (2 of 2) [CW-11103/2008] an old case. The action of the counsel for moving the stay application is strongly depreciated and he is cautioned to be careful in future.
List this stay application in normal course.
(SANJEEV PRAKASH SHARMA),J Anu /397 (Downloaded on 19/10/2020 at 09:01:13 PM) Powered by TCPDF (www.tcpdf.org)