Hemant Bhatt vs Jagdish Kumari Garg
2021 Latest Caselaw 15685 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 17450/2019

1. Hemant Bhatt S/o Late Shri Jagdish Narayan Bhatt, Aged About 61 Years,

2. Sadhna Bhatt D/o Late Shri Jagdish Narayan Bhatt, Aged About 58 Years,

3. Jitendra Bhatt S/o Late Shri Jagdish Narayan Bhatt, Aged About 55 Years,

4. Arpit Bhatt S/o Late Shri Pradeep Kumar Bhatt, Aged About 26 Years, All Resident Of Phul Ji Ki Badi, Amal Ka Kanta, Opposite Satyanarayan Mandir, Udaipur.

----Petitioners Versus

1. Smt. Jagdish Kumari Garg W/o Late Shri Basant Kumar, Resident Of Phul Ji Ki Badi, Amal Ka Kanta, Opposite Satyanarayan Mandir, Udaipur.

----Respondent

For Petitioner(s) : Mr. Rajat Dave

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment / Order

18/10/2021

Learned counsel for the petitioners submits that during the

pendency of the present writ petition, in the execution

proceedings filed before the learned trial Court, the possession of

the suit property has already been taken by the respondent,

therefore, the present writ petition has become infructuous.

Learned counsel for the petitioners submits that certain

articles which belonged to the petitioners have also been taken

away by the respondents and, therefore, he seeks liberty to

(2 of 2) [CW-17450/2019]

agitate the issue of recovery of their articles before the learned

trial Court in the execution proceedings.

The present petition is, therefore, dismissed as having

become infructuous with the liberty as aforesaid.

(VINIT KUMAR MATHUR),J 6-SunilS/-

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