Rajasthan High Court - Jodhpur
Dr. Jaskaran Singh Sekhan vs Bank Of Baroda, Jodhpur on 15 January, 2020
Author: Arun Bhansali
Bench: Arun Bhansali
(1 of 1) [CW-18515/2019]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 18515/2019
Dr. Jaskaran Singh Sekhan S/o Shri Hajoor Singh, Aged About 69
Years, By Caste Jat Sikh, Resident Of 19 Iiird Block, Near Janta
Truck Union, Purani Aabadi, Sri Ganganagar.
----Petitioner
Versus
Bank Of Baroda, Jodhpur, Principle Office Mandvi (Baroda),
Regional Office, Jodhpur, Branch Office, Jodhpur Branch 32 C
Block, Sri Ganganagar.
----Respondent
For Petitioner(s) : Mr. G.R. Goyal.
For Respondent(s) :
HON'BLE MR. JUSTICE ARUN BHANSALI
Order 15/01/2020 It is submitted by learned counsel for the petitioner that in view of the provisions of Section 37 of the Rajasthan Tenancy Act, 1955, the rights of the petitioner as a tenant in the land, cannot be put to auction by the Civil Court.
In view of the submissions made, issue notice. Issue notice of the stay application also, returnable on 10.02.2020.
Notices when issued be given 'dasti' to the learned counsel for the petitioner.
In the meanwhile and until further orders, auction proceedings pursuant to auction notice dated 13.11.2019 (Annex.-9), shall remain stayed.
(ARUN BHANSALI),J 30-PKS/-
(Downloaded on 15/01/2020 at 08:54:51 PM) Powered by TCPDF (www.tcpdf.org)