Rajasthan High Court - Jaipur
Topkhana Desh Grah Nirman Sahakari ... vs Hathroi Gadhi Grah Nirman Sahakari ... on 30 January, 2023
Author: Inderjeet Singh
Bench: Inderjeet Singh
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 18862/2022
Topkhana Desh Grah Nirman Sahakari Samiti Limited
----Petitioner
Versus
Hathroi Gadhi Grah Nirman Sahakari Samiti Limited
----Respondent
For Petitioner(s) : Mr. Kapil Gupta
For Respondent(s) : Mr. Sandeep Pathak
HON'BLE MR. JUSTICE INDERJEET SINGH
Order
30/01/2023
Heard counsel for the petitioner.
Issue notice to the respondents returnable by six weeks.
Mr. Sandeep Pathak, Adv. accepts notice on behalf of respondent No.5.
Meanwhile, parties are directed to maintain the status quo with regard to land of Khasra No.56 of Village Gajsinghpura, Tehsil and District Jaipur.
(INDERJEET SINGH),J JYOTI /79 (Downloaded on 02/02/2023 at 12:24:54 AM) Powered by TCPDF (www.tcpdf.org)