Rajasthan High Court - Jaipur
Shankar Lal Sharma vs Dinesh Kumar Sharma And Anr on 18 December, 2017
Author: Alok Sharma
Bench: Alok Sharma
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B. Civil Writ Petition No. 11810 / 2017
Shankar Lal Sharma S/o Shri Gopal Lal Sharma, Aged About 48
Years, R/o B-100, Awadhpuri-I, Gopalpura, Ward No. 15, Jaipur.
----Petitioner
Versus
1. Dinesh Kumar Sharma S/o Shri Moti Lal Sharma, House No. 92,
Awadhpur, 80 Feet Road, Mahesh Nagar, Jaipur.
2. Satya Narayan Sharma S/o Shri Moti Lal Sharma, House No.
92, Awadhpur, 80 Feet Road, Mahesh Nagar, Jaipur. Chief
Executive Officer, Zila Parishad, Bharatpur.
3. Smt. Gyarsi Devi W/o Late Moti Lal Sharma, aged about 80
years
4. Surajmal Sharma S/o late Om prakash Sharma, aged about
27 years
5. Virendra Sharma S/o late Omprakash Sharma, aged about
24 years
All by caste Bagda Brahmin, R/o 92, Awadhpuri, 80 Feet Road,
Mahesh Nagar, Gopalpura Bye Pass, Jaipur
----Respondents
_____________________________________________________
For Petitioner(s) : Mr. Anurag Shukla
For Respondent(s) : Mr. Mamraj Jat for Mr. Hanuman Sharma
_____________________________________________________
HON'BLE MR. JUSTICE ALOK SHARMA
Judgment
18/12/2017
Counsel for petitioner seeks permission to withdraw the
application under Order 41 Rule 27 CPC.
He is permitted to do so. Application under Order 41
Rule 27 CPC filed by the petitioner is dismissed as withdrawn.
Having heard the counsel for the petitioner and Mr.
Mamraj Jat for Mr. Hanuman Sharma, counsel for the respondents
as also having perused the impugned interim order dated (2 of 2) [CW-11810/2017] 6.1.2017 passed by the trial court, I am of the considered view that the interest of justice would be met in the event the executing court is directed to dispose of the objections filed by the respondents - objectors to the final judgment and decree dated 1.10.2015 passed by the Addl. Civil Judge No.2, Jaipur Metropolitan in the case title Shankar Lal Sharma Versus Satya Narain Sharma, within 24 working days from the date of receipt of certified copy of this order.
It is accordingly directed.
Petition stands disposed of.
(ALOK SHARMA) J.
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