Vijaylaxmi Tailor vs Appu Devi
2022 Latest Caselaw 14129 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Civil Writ Petition No. 14210/2022

Smt. Vijaylaxmi Tailor W/o Late Shri Satyanaryan Tailor, Aged About 58 Years, By Caste Tailor, R/o Village Hurda, Tehsil Hurda, Dist. Bhilwara.

----Petitioner Versus

1. Appu Devi W/o Late Shri Satyanarayan Tailor, Aged About 42 Years, Basant Vihar Colony, Ward No. 9, Near M.k Marriage Hall, Madanganj, Kishangarh, Dist. Ajmer.

2. Tushar Tailor S/o Late Shri Satyanarayan Tailor, Aged About 15 Years, Minor Through His Natural Guardian Mother Appu Devi W/o Late Shri Satyanarayan Tailor, R/o Basant Vihar Colony, Ward No. 9, Near M.k Marriage Hall, Madanganj, Kishangarh, Dist. Ajmer.

3. Sameer Tailor S/o Late Shri Satyanarayan Tailor, Aged About 13 Years, Minor Through His Natural Guardian Mother Appu Devi W/o Late Shri Satyanarayan Tailor, R/o Basant Vihar Colony, Ward No. 9, Near M.k Marriage Hall, Madanganj, Kishangarh, Dist. Ajmer.

4. Smt. Priyanka D/o Late Shri Satyanaryan Tailor W/o Shri Ravi Tailor, Aged About 33 Years, Near Masjid, Old Bus Stand, Bagru, Dist. Jaipur.

5. Ajay Kumar Tailor S/o Late Shri Satyanarayan Tailor, Aged About 30 Years, By Caste Tailor, R/o Village Hurda, Tehsil Hurda, Dist. Bhilwara.

6. Jai Kumar Tailor S/o Late Shri Satyanarayan Tailor, Aged About 28 Years, By Caste Tailor, R/o Village Hurda, Tehsil Hurda, Dist. Bhilwara.

7. Sanjay Kumar Tailor S/o Late Shri Satyanarayan Tailor, Aged About 25 Years, By Caste Tailor, R/o Village Hurda, Tehsil Hurda, Dist. Bhilwara.

8. The Chief District Education Officer, Ajmer, Dist. Ajmer.

                                                               ----Respondents




                                                                                (2 of 2)                [CW-14210/2022]




                                   For Petitioner(s)            :     Mr. S.S. Sisodia, Mr. Jaipal Singh



                                                  HON'BLE MR. JUSTICE VIJAY BISHNOI

                                                                Judgment / Order

                                   01/12/2022


                                        Heard.

This writ petition is filed by the petitioner being

aggrieved with the order dated 17.8.2022 passed by the

Addl. Distt. & Sessions Judge, Gulabpura, Distt. Bhilwara (for

short 'the trial court') in Case No.12/2020, titled as

'Smt. Vijaylaxmi Vs. Smt. Priyanka & Ors.', wherein in the

proceedings under Section 372 of the Indian Succession Act,

1925, the trial court has allowed the application preferred on

behalf of the respondent Nos.4 to 7 and impleaded them as

party respondents in the said proceedings.

After attempting to argue the matter on merits for quite

some time, learned counsel for the petitioner has submitted

that he does not want to press this writ petition, however,

seeks liberty for the petitioner to produce all her evidence

before the trial court.

Accordingly, this writ petition is dismissed as not pressed

with the liberty sought for.

(VIJAY BISHNOI),J

64-msrathore/-

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