VINOD KUMAR AGARWAL Vs. RATAN DEVI

JUDGEMENT

(1.) Case for our interference under Article 136 of the Constitution of India against the order of the Tribunal and as confirmed by the High Court not granting the prayer of the plaintiff - petitioner for appointment of receiver pending his suit for partition and separate possession of his 1/4th share in the suit property.

(2.) However, we are inclined to accept his alternative prayer that at least the suit in question, pending in the court of learned District Judge, Jaipur City, between Vinod Kumar and Ratan Devi and Ors. deserves to be expedited.

(3.) The learned District Judge, Jaipur City is requested to dispose of the said suit after hearing the parties, on merits within a period of six months from the receipt of a copy of this order at his end.