Citation : 2021 Latest Caselaw 12304 Raj
Judgement Date : 6 August, 2021
(1 of 1) [CMA-3110/2018]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Misc. Appeal No. 3110/2018
Sudhir Chand S/o Bacchraj Ji, Aged About 72 Years, B/c Agarwal, R/o B-100, Karni Nagar, Lalgarh, Bikaner
----Appellant Versus
1. Satya Narayan S/o Bacchraj Ji, Aged About 70 Years, B/c Agarwal, R/o Lala Lajpat Colony, 5Th Chopasani Road, Jodhpur.
2. Sourabh Agarwal S/o Sudhir Chandra, Aged About 35 Years, R/o B-100, Karni Nagar, Lalgarh, Bikaner.
3. Gourav Agarwal S/o Sudhir Chandra, Aged About 31 Years, R/o B-100, Karni Nagar, Lalgarh, Bikaner.
----Respondents
For Appellant(s) : Mr. Hemant Ballani for Mr. Sanjeet Purohit For Respondent(s) : Mr. Chaitanya Gehlot Mr. Satyanarayan Goyal Mr. Vikas Balia
HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order 06/08/2021
In view of the submissions advanced by counsel representing
the parties and the significant subsequent developments in the
courts below and in view of the order dated 03.09.2020 passed in
First Appeal Nos. 259/2009, 856/2011, the order dated
17.05.2019 is hereby recalled. The execution proceedings shall be
undertaken as per law and keeping in view different judgments
passed in the litigation inter se between the parties.
The application (IA No.1/19) is disposed of accordingly.
(VINIT KUMAR MATHUR),J (SANDEEP MEHTA),J 5-/Praveen/-
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