Rajasthan High Court - Jaipur
S M S Investment Corp Pvt Ltd vs Learned Addi District And Ors on 14 February, 2014
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR S.B. Civil Misc. Stay Application No.249/2014 in S.B. Civil Writ Petition No.21227/2013 Date of Order :: 14th February, 2014 Hon'ble Ms. Justice Bela M. Trivedi Ms. Anita Agarwal, for the petitioner. Mr. Amrit Surollia, for the respondent.
Heard the learned counsels for the parties.
Having regard to the submissions made by the learned counsels for the parties, and to the impugned order passed by the Trial Court, it appears that the Appellate Court has passed the impugned order dehors the provisions contained in Order XLI of CPC pertaining to the remand of the case, hence, the operation of the impugned order is stayed, till the pendency of the writ petition.
The application stands disposed of.
(Bela M. Trivedi) J.
Sanjay SolankiJrPA41 All corrections made in the judgment/order have been incorporated in the judgment/order being emailed.Sanjay Solanki Jr. Personal Assistant