DHARMENDRA Vs. SHANKARLAL

JUDGEMENT

(1.) An application (7431/2010) has been filed for bringing on record the legal representatives of the Respondent No. 3, Bitthaldas. For the reasons stated in the application, the application is, hereby, allowed. Since the amended cause title has already been filed, the same shall be taken on record.

(2.) Mr. Biri Singh Sinsinwar, the learned Counsel for the Petitioner, has requested this Court to decide this case on the ground that the appellate court is about to pronounce its judgment in near future. Mr. V.L. Mathur, the learned Counsel for the Respondent Nos. 1 & 2, and according to him, he has verbal instructions from the Respondent Nos. 3/1, 3/2, 3/3 &o 3/4 to present their interest as well, does not object to this case being decided finally by this Court. Although this case is listed in the category of 'Orders' before this Court today, with the consent of the learned Counsel for the parties, this Court proceeds to decide this case finally.

(3.) The Petitioner has challenged the order dated 29.07.2008, passed by the Additional District Judge (Fast Track) No. 3, Ajmer Camp Kishangarh, whereby the learned Judge has dismissed the Petitioner's application under Order 41 Rule 27 Code of Civil Procedure for taking the registered sale-deed dated 08.09.1998 as well as the Commissioner's report dated 05.04.2000 on record.