Rajasthan High Court - Jodhpur
Mangi Lal vs Mohan Lal & Ors on 4 September, 2012
Author: Gopal Krishan Vyas
Bench: Gopal Krishan Vyas
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IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
: O R D E R:
S.B. CIVIL WRIT PETITION NO.8409/2007
(Mangi Lal Vs. Mohan Lal & Ors.)
Date of order :: 04.09.2012
PRESENT
HON'BLE MR. JUSTICE GOPAL KRISHAN VYAS
Mr. Sunil Mehta, for the petitioner.
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BY THE COURT :
Heard learned counsel for the petitioner. In this writ petition filed under Article 226 and 227 of the Constitution of India, the petitioner is challenging validity of order dated 12.12.2007 (Annexure-2), whereby, the appeal filed against the order dated 17.04.2007 passed by the Civil Judge (Junior Division), Makrana in Civil Misc. Case no.50/2006 was accepted by the appellate court and set aside the order passed by the trial court.
No stay is operating in this writ petition since 2007, therefore, now at this stage, after five years it is not proper to disturb the position which is existing from last five years.
In view of above, without entering into the merits of the case, I deem it appropriate to dispose of this writ petition with direction to trial court to decide the suit within six months. Ordered accordingly.
(GOPAL KRISHAN VYAS), J AKC M/36