Rajasthan High Court - Jodhpur
Bhoop Singh vs Bhoop Singh S/O Richhpal Singh And Ors on 10 December, 2018
Author: Sangeet Lodha
Bench: Sangeet Lodha
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ No. 11224/2015
Bhoop Singh S/o Shri Panchhi Ram Bishnoi, Aged about 58
years, By caste Bishnoi, Resident of Behind Kalla Petrol Pump,
Gajner Road, Bikaner. At present residing at 1- D.O.L. Ward
No.10, Shop No.73-74, Rawala, Tehsil- Gharsana, District Sri
Ganganagar (Rajasthan)
----Petitioner
Versus
1. Bhoop Singh S/o Richhpal Singh Bishnoi, Resident of Village
Bajju, Tehsil- Kolayat, District- Bikaner (Rajasthan)
2. UIT, Bikaner through its Secretary, UIT, Bikaner.
3. The Divisional Commissioner, Bikaner.
----Respondent
For Petitioner(s) : Mr. Vishal Thakur on behalf of
Mr. A.K. Rajvanshy.
For Respondent(s) : Mr. J.K. Chanda.
Mr. Sheetal Kumbhat.
HON'BLE MR. JUSTICE SANGEET LODHA
Order 10/12/2018 Heard.
Admit.
Notices need not be issued as the respondents are already represented by their counsel.
No case for grant of interim relief is made out. Accordingly, the stay petition is rejected.
(SANGEET LODHA),J 38-DJ/-
Powered by TCPDF (www.tcpdf.org)