Rajasthan High Court - Jaipur
Aameeni W/O Umerdeen vs Bhagmal S/O Raheem Khan on 23 August, 2022
Author: Sudesh Bansal
Bench: Sudesh Bansal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Revision Petition No.161/2022
Aameeni W/o Umerdeen & Anr.
----Petitioners
Versus
Bhagmal S/o Raheem Khan & Ors.
----Respondents
For Petitioner(s) : Mr. Gajender Singh Rathore For Respondent(s) :
HON'BLE MR. JUSTICE SUDESH BANSAL Order 23/08/2022 Learned counsel for petitioners submits that respondents- plaintiffs have instituted a civil suit for declaration of khatedari rights which is pending before the revenue court and thereafter has instituted the civil suit before the civil court challenging the gift deed.
Learned counsel for petitioners has placed reliance on judgment passed by Hon'ble Supreme Court in case of Pyarelal Vs. Shubhendra Pilania (minor) & Ors. reported in [(2019) 3 SCC 692].
Heard.
Admit.
Issue notice to respondents. Record of court below be summoned. In the meanwhile, further proceedings of case No.34/05/2021 pending before the court of Additional District Judge No.4, Alwar shall remain stayed.
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