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Rajasthan High Court - Jaipur

Anoop Bartaria S/O Shri Veerendra ... vs Sajid Khan S/O Shri Ameer Khan on 27 November, 2018

Author: Veerendr Singh Siradhana

Bench: Veerendr Singh Siradhana

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                    S.B. Civil Writs No. 25899/2018

Anoop Bartaria S/o Shri Veerendra Bartaria
                                                              ----Petitioner
                                       Versus
Sajid Khan S/o Shri Ameer Khan
                                                            ----Respondent

For Petitioner(s) : Mr. Swadeep Singh Hora For Respondent(s) :

HON'BLE MR. JUSTICE VEERENDR SINGH SIRADHANA Order 27/11/2018 Counsel for the petitioner submits that though the judgment was reserved on 22nd October, 2018, by the Commercial Court No. 1, Jaipur, and pronounced on 20 th November, 2018, at 4.40 P M; however, even on an application moved on 22 nd November, 2018, for obtaining a certified copy; the copy of judgment has not been furnished for according to learned counsel the judgment was under preparation and now it is in process of correction.
The interim protection that operated throughout pending proceedings before the Court below has been vacated, and on that count, the petitioner is likely to suffer irreparable loss.
Further, referring to order dated 20th November, 2018, it is contended that the order of 'status quo' granted with reference to the subject matter of dispute, as made by a Coordinate Bench of this Court in S. B. Civil Misc. Appeal No. 1503/2012 (Sajjid Amir Khan Vs. Anoop Bartaira and Ors.), was in operation all along.
Having heard learned counsel for the petitioner and for the reasons detailed out in the memo of application seeking (2 of 2) [CW-25899/2018] dispensing with of the defects; it is considered just and proper to dispense with the defects pointed out by Registry, for the time being.
Counsel for the petitioner would do the needful to cure the defects within two weeks.
In the meanwhile and till the next date, parties shall maintain status quo in terms of order made by a Coordinate Bench of this Court on 20th November, 2012.
Matter be listed again on 12th December, 2018.
(VEERENDR SINGH SIRADHANA),J Pooja/93 Powered by TCPDF (www.tcpdf.org)