Citation : 2021 Latest Caselaw 9954 Raj
Judgement Date : 1 July, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Restoration No. 63/2021
1. Smt. Pushpa W/o Late Sh. Heera Nand Harjani, Aged About 60 Years, R/o 165, Sindhu Nagar, Bhilwara.
2. Asha D/o Late Sh. Heera Nand Harjani, Aged About 42 Years, R/o 165, Sindhu Nagar, Bhilwara
3. Rekha D/o Late Sh. Heera Nand Harjani, Aged About 38 Years, R/o 165, Sindhu Nagar, Bhilwara
4. Durga D/o Late Sh. Heera Nand Harjani, Aged About 36 Years, R/o 165, Sindhu Nagar, Bhilwara
5. Lata D/o Late Sh. Heera Nand Harjani, Aged About 30 Years, R/o 165, Sindhu Nagar, Bhilwara
6. Vijay S/o Late Sh. Heera Nand Harjani, Aged About 29 Years, R/o 165, Sindhu Nagar, Bhilwara
----Petitioners Versus Narayan Das Harjani S/o Late Sh. Gagan Das Harjani (Sindhi), Aged About 50 Years, R/o 165, Sindhu Nagar, Bhilwara. Presently Residing At Rajaveer Society, Thakkar Bapanagar, Ahmadabad (Gujarat)
----Respondent
For Petitioner(s) : Mr. Vinay Jain, Adv. through VC For Respondent(s) :
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
Judgment / Order
01/07/2021
The instant restoration application has been filed by the
appellants for restoration of S.B. Civil Misc. Appeal No.352/2016,
which was dismissed on 18.01.2021 by the Dy. Registrar (Judicial)
for non-compliance of the peremptory order dated 24.11.2020
passed by this Court.
(2 of 2) [CRES-63/2021]
Counsel for the petitioner submits that now required P.F. and
notices for the sole respondent have already been filed in the
Registry.
For the reasons mentioned in the restoration application, the
restoration application is allowed. Office is directed to restore S.B.
Civil Misc. Appeal No.352/2016 to its original number.
(MANOJ KUMAR GARG),J 24-Samvedana/-
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