Managing Committee vs Murarilal Bhatra S/O Shri ...
2021 Latest Caselaw 3533 Raj/2

Citation : 2021 Latest Caselaw 3533 Raj/2
Judgement Date : 10 August, 2021

Rajasthan High Court

Managing Committee vs Murarilal Bhatra S/O Shri ... on 10 August, 2021

Bench: Inderjeet Singh

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                      S.B. Civil Writ Petition No. 4040/2021

                                    Managing Committee & Ors.
                                                                                                             ----Petitioners
                                                                              Versus
                                    Murarilal Bhatra S/o Shri Pokarmal & Ors.
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Vivek Dangi For Respondent(s) :

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

10/08/2021 Heard counsel for the petitioners. Counsel for the petitioners submitted that during the pendency of the execution proceedings before the Executing Court, the petitioners have made payment of their share to the respondent No.1. Counsel further submits that the State Government is also a party before the Executing Court and is liable to pay the remaining 70% of their share.

Counsel relied upon a judgment passed by the Division Bench of this Court in D.B. Civil Writ Petition No.15837/2018 titled as "Managing Committee & Ors. Vs. Yashpal & Anr." decided on 01.07.2019.

In that view of the matter, issue notice to the respondents, returnable by eight weeks.

Meanwhile, execution proceedings pending before the Executing Court shall remain stayed qua the petitioners.

(INDERJEET SINGH),J

Upendra Pratap Singh /165