Rajasthan High Court - Jodhpur
Legal Representatives Of Mohd. Amin vs Mohd. Shafi on 23 January, 2023
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
S.B. Civil Writ Petition No. 19229/2022
Legal Representatives Of Mohd. Amin, S/o Lalji By Caste
Khilaji Muslim Age 60 Years, R/o Udaimandir, Jodhpur
(Raj.).
1/1 Rukiya @ Rukaiya, (Deleted Vide Order Dated
23.09.2016)
1/2 Mohd. Yusuf, R/o Opp. Marwar Hospital, Udaimandir Road,
Jodhpur (Raj.)
1/3 Mohd Abid, R/o Opp. Marwar Hospital, Udaimandir Road,
Jodhpur (Raj.)
1/4 Smt. Maksura W/o Abdul Mazid, R/o House Of Abdul
Salim, Near Kali Tanki, Pratapnagar, Jodhpur (Raj.)
1/5 Smt. Aksha W/o Mohd. Imran S/o Abdul Rahim Khilaji
(Teli), R/o Below Overbridge, Rasala Road, Jodhpur (Raj.)
----Petitioners
Versus
Mohd. Shafi S/o Lukman, By Caste Muslim R/o Behind Bamba
Badi Maszid, Jodhpur (Raj.).
----Respondent
For Petitioner(s) : Mr. Vinit Sanadhya.
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order 23/01/2023 Heard learned counsel for the petitioner.
Issue notice to respondent returnable on 09.02.2023. Issue notice of the stay application also.
Notices be given 'dasti' as well. Notices are issued only to the extent of seeking time to hand over the peaceful and vacant possession of the suit shop. (Downloaded on 24/01/2023 at 11:21:44 PM)
(2 of 2) [CW-19229/2022] Meanwhile and till the next date of hearing, the execution proceedings pending before the learned Rent Tribunal, Jodhpur shall remain stayed.
It will be the responsibility of the petitioner to serve the notices upon the respondent before the next date of hearing.
(VINIT KUMAR MATHUR),J 175-Anil Singh/-
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