Rajasthan High Court - Jaipur
Mahaveer Prasad Sharma vs Ram Phool Nagar And Ors on 8 November, 2017
Author: Alok Sharma
Bench: Alok Sharma
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B. Civil Writ Petition No.16361/2017
Mahaveer Prasad Sharma, Son of Shri Hari Narain Sharma, by
Caste Brahman, Aged About 58 Years, Resident of Nainwa, Tehsil
Nainwa, District Bundi (Rajasthan)
----Petitioner
Versus
1. Ram Phool Nagar, Son of Shri Satya Narain Nagar, by Caste
Dhakad, Resident of Korma, Tehsil Nainwa, District Bundi.
2. Chairman, Nagar Palika Mandal, Nainwa, District Bundi.
3. Executive Officer, Nagar Palika, Nainwa, District Bundi.
4. Sub-Registrar, Nainwa, Tehsil Nainwa, District Bundi.
----Respondents
_____________________________________________________ For Petitioner(s) : Mr. Ashwani Chobisa. ____________________________________________________ HON'BLE MR. JUSTICE ALOK SHARMA Order 08/11/2017 Heard the counsel for the petitioner and perused the impugned order dated 23.08.2017 passed by Additional Session Judge, No.2, Bundi Camp Nainwa whereby the Appellate Court has declined to grant interim relief in civil miscellaneous appeal against the order dated 23.11.2016 passed on an application under Order 39 Rule 1 and 2 CPC.
I am of the considered view that it would be appropriate to dispose of this petition with a direction to the (2 of 2) [CW-16361/2017] Appellate Court to dispose of the civil miscellaneous appeal before it in which the opposite party has been served, within a period of four weeks from the date of presentation of a certified copy of this order.
The petition stands disposed of accordingly.
(ALOK SHARMA) J.
Himanshu/15.