Usha Widow Ghanshyam vs Pappi Devi Widow Of Late Shri ...
2022 Latest Caselaw 5928 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 1145/2021

1.     Usha Widow Ghanshyam, Aged About 55 Years, Resident
       Of Village Barodamev, Tehsil Laxmangarh, District Alwar
       (Rajasthan).
2.     Amit Son Of Late Shri Ghanshyam, Aged About 30 Years,
       Resident     Of   Village     Barodamev,           Tehsil   Laxmangarh,
       District Alwar (Rajasthan).
3.     Ankit Son Of Late Shri Ghanshyam, Aged About 18 Years,
       Resident     Of   Village     Barodamev,           Tehsil   Laxmangarh,
       District Alwar (Rajasthan).
                                    ----Petitioners/Appellant/Defendant
                                   Versus
1.     Pappi Devi Widow Of Late Shri Pratap Singh, Resident Of
       Barodamev,         Tehsil       Laxmangarh,              District   Alwar
       (Rajasthan).
2.     Mukesh Son Of Late Shri Pratap Singh, Resident Of
       Barodamev,         Tehsil       Laxmangarh,              District   Alwar
       (Rajasthan).
3.     Bhagwan Son Of Late Shri Pratap Singh, Resident Of
       Barodamev,         Tehsil       Laxmangarh,              District   Alwar
       (Rajasthan).
4.     Jagdish Son Of Late Shri Pratap Singh, Resident Of
       Barodamev,         Tehsil       Laxmangarh,              District   Alwar
       (Rajasthan).
5.     Mahesh Son Of Late Shri Pratap Singh, Resident Of
       Barodamev,         Tehsil       Laxmangarh,              District   Alwar
       (Rajasthan).
6.     Miss Priyanka Daughter Of Late Shri Pratap Singh,
       Resident Of Barodamev, Tehsil Laxmangarh, District Alwar
       (Rajasthan).
7.     Devendra Son Of Late Shri Pratap Singh, Resident Of
       Barodamev,         Tehsil       Laxmangarh,              District   Alwar
       (Rajasthan).
                                                   ----Respondents/Plaintiffs

For Petitioner(s) : Mr. Aatish Jain

(2 of 2) [CW-1145/2021]

For Respondent(s) : Mr. Girish Khandelwal

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Order

26/08/2022

Although, the matter comes up on an application (1/2022)

filed by the respondents seeking vacation of ex-parte interim

order dated 16.02.2021; but, on the joint request of the learned

counsels for the respective parties, the writ petition was heard on

merit itself.

This writ petition, which has been filed assailing the legality

and validity of the order dated 15.09.2020 passed by the learned

Additional District Judge, Laxmangarh (Alwar), is being disposed

of in following terms as agreed and requested by the learned

counsels for the respective parties:

(i) The order dated 15.09.2020 is quashed and set

aside.

(ii) The execution of the judgment and decree dated

05.08.2020 passed by the Court of learned Senior

Civil Judge, Laxmangarh (Alwar) in Civil Suit

No.42/2016 (CIS No.403/2016) shall remain stayed

till disposal of the civil first appeal pending

thereagainst.

(iii) The learned Appellate Court is requested to

expedite hearing and disposal of the civil first appeal

against the judgment and decree dated 05.08.2020.

The pending application also stands disposed of accordingly.

(MAHENDAR KUMAR GOYAL),J

Sudha/24

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