Rajasthan High Court - Jodhpur
Raghuveer Singh vs Smt. Sunita Devi on 22 August, 2019
Author: Dinesh Mehta
Bench: Dinesh Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11483/2019
1. Raghuveer Singh S/o Sh. Ganpatram, Aged About 54 Years, R/o Suchdola Tehsil Chidawa, District Jhunjhunu, Rajasthan.
2. Leelu Singh S/o Sh. Ganpatram, Aged About 52 Years, R/o Suchdola Tehsil Chidawa, District Jhunjhunu, Rajasthan.
----Petitioners Versus
1. Smt. Sunita Devi W/o Sh. Balveer Singh, R/o Village Mahpal Vas Tehsil Chidawa, District Jhunjhunu, Rajasthan.
2. State Of Rajasthan, Through Collector, District Sriganganagar.
3. Sub-Registrar, Sub-Registrar Office Suratgarh, District Sriganganagar.
4. Tehsildar, Revenue, Tehsil Suratgarh.
----Respondents For Petitioner(s) : Mr. Muktesh Maheshwari JUSTICE DINESH MEHTA Order 22/08/2019 By way of the impugned order dated 15.04.2019, learned Court below has rejected petitioners' request to impound the photostat copy of the document and thereafter permit them to lead secondary evidence. In support of his contentions, Mr. Maheshwari, learned counsel for the petitioner cites judgment of this Court rendered in Amri (Smt.) Vs. Sukhraj Gaur & Anr., reported in 2016(2) DNJ (Raj) 815.
The matter requires consideration.
(Downloaded on 28/08/2019 at 11:41:13 PM)(2 of 2) [CW-11483/2019] Issue notice. Issue notice of the stay application. Rule is made returnable within six weeks.
Meanwhile, further proceedings in Case No.27/2012 (CIS No.153/2014), pending in the Court of Additional District & Sessions Judge, Suratgarh, District Sriganganagar, shall remain stayed.
(DINESH MEHTA),J 28-skm/-
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