Rajasthan High Court - Jodhpur
Hukam Singh Panwar vs Kamlesh Parwani on 19 July, 2022
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
(1 of 2) [CW-5319/2016]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 5319/2016
Hukam Singh Panwar S/o Hira Lal Panwar, aged about 58 years,
R/o 4-B-22, Chopasani Housing Board, Jodhpur.
----Petitioner
Versus
Kamlesh Parwani S/o Late Hari Kishan, R/o House No. 7-A-6,
Chopasani Housing Board, Jodhpur.
----Respondent
For Petitioner(s) : Mr. RS Mankad
For Respondent(s) : Mr. VD Dadhich
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order 19/07/2022 The present writ petition has been filed against the order dated 31.03.2016 passed by learned Additional District Judge No. 5, Jodhpur Metro, whereby the application preferred by the petitioner under Order 14 Rule 2 and Order 13 Rule 3 CPC has been rejected.
Learned counsel for the parties submit that during the pendency of the present writ petition, the respondent-plaintiff has preferred an application for taking appropriate proceedings for impounding the document (agreement to sale) in question.
In view of the application so preferred by the respondent- plaintiff, the learned counsel for the petitioner prays that instead of joining the issues on merit, the learned trial court may be directed to decide the application so preferred by the respondent- plaintiff as expeditiously as possible in accordance with law. (Downloaded on 19/07/2022 at 09:07:16 PM)
(2 of 2) [CW-5319/2016] In view of the submissions made above, the writ petition is disposed of with a direction to learned trial court to decide the application preferred by the respondent-plaintiff for getting the document impounded in accordance with law as early as possible, preferably within a period of 8 weeks from the date of receipt of a certified copy of this order.
(VINIT KUMAR MATHUR),J 23-Nitin/KashishS/-
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