Deepak Singhal vs Sanchit Tamra on 13 March, 2026

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Supreme Court - Daily Orders

Deepak Singhal vs Sanchit Tamra on 13 March, 2026

Bench: Prashant Kumar Mishra

       ITEM NO.33                             COURT NO.16                          SECTION XV

                                  S U P R E M E C O U R T O F               I N D I A
                                          RECORD OF PROCEEDINGS

       Petition(s) for Special Leave to Appeal (C)                         No(s).    8592/2026

       [Arising out of impugned final judgment and order dated 28-11-2025
       in DBCSA No. 1219/2025 passed by the High Court of Judicature for
       Rajasthan at Jaipur]

       DEEPAK SINGHAL                                                              Petitioner(s)

                                                     VERSUS

       SANCHIT TAMRA & ANR.                                                        Respondent(s)

       FOR ADMISSION
       IA No. 68027/2026 - EXEMPTION FROM FILING O.T.

       Date : 13-03-2026 This matter was called on for hearing today.

       CORAM :            HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA
                          HON'BLE MR. JUSTICE N.V. ANJARIA


       For Petitioner(s) :Ms. Vidushi Garg, AOR
                          Mr. Shiv Charan Gupta, Adv.
                          Mr. Tarun Singhal, Adv.

       For Respondent(s) :

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

1. Learned counsel for the petitioner submits that the Division Bench of the High Court should not have entertained the writ appeal against an interim order passed by the learned Single Judge of the High Court.

2. In the case in hand, petitioner preferred a writ petition to challenge an order passed by the Land Tribunal Signature Not Verified directing maintenance of status quo over the subject Digitally signed by RAJESH KUMAR CHAURASIA Date: 2026.03.18 16:08:08 IST Reason: property. The same has been stayed by the learned Single Judge. Resultantly, the petitioner has been allowed to 1 raise construction over the subject property.

3. In our considered view, when the learned Single Judge of the High Court has passed interim order staying the status quo order passed by the Land Tribunal which has the effect of granting final relief by way of interim relief by the learned Single Judge and thus, the interim order had the characteristic of a final order and writ appeal against such order is maintainable.

4. Accordingly, the Special Leave Petition is dismissed.

5. Pending application(s), if any, shall stand disposed of.

(RAJESH KUMAR CHAURASIA) (CHETNA BALOONI) PS to Addl. Registrar COURT MASTER (NSH) 2

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