BHANWARLAL Vs. LAND MARK EXECUTIVE PVT. LTD.

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner challenging the following orders:

(2.) Learned counsel for the petitioner submitted that a suit for partition and permanent injunction was filed by the plaintiff-respondent - M/s. Land Mark Executive Private Ltd. in the Court of ACM, Jaipur City - I, Jaipur.

(3.) Learned counsel submitted that the petitioner was arrayed as defendant No. 3 in the suit and preliminary decree was passed on 2/6/2015 and the Court found defendant No. 1 - Gopal S/o. Laduram, defendant No. 3 - Bhanwar Lal S/o. Shrinarayan (petitioner in the writ petition) and defendant No. 4 - Smt. Laxmi Devi w/o Shrinarayan had filed written statement, whereby they also agreed for partition of the property and further, defendant No. 2 - Smt. Krishna Devi D/o Shrinarayan did not appear and ex-parte proceedings were drawn against her.