Rajasthan High Court - Jodhpur
Sandeep Khatri & Ors vs I. C. F. A. I. & Ors on 13 October, 2008
Author: Gopal Krishan Vyas
Bench: Gopal Krishan Vyas
1
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
O R D E R
S.B. CIVIL WRIT PETITION NO.7476/2008 (Sandeep Khatri & Ors. Vs. I.C.F.A.I. & Ors.) Date of order : 13.10.2008 P R E S E N T HON'BLE MR. JUSTICE GOPAL KRISHAN VYAS Mr. S.N. Trivedi, for the petitioners. Mr. D.D. Chitlangi, for the respondents.
Heard learned counsel for the parties. In this case, the petitioners have prayed for quashing of the order dated 4.9.2008 Annexure-7 passed by trial Court rejecting the application filed by the petitioners under Section 151 C.P.C. in the suit for declaring the result.
The prayer of the petitioners is in the nature of final relief and no final relief can be granted upon application filed under Section 151 C.P.C.
In this view of the matter and looking to the 2 urgency and future of the petitioners, the trial Court is directed to decide the suit itself within a period of four months positively from the date of receipt of certified copy of this order.
With the aforesaid observation/direction, the writ petition is disposed of.
(GOPAL KRISHAN VYAS), J.
arun