Lrs Of Moola Ram vs Lrs Of Mangilal
2022 Latest Caselaw 14254 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 18269/2022

Lrs Of Moola Ram

1. Pani Devi W/o Late Sh. Moola Ram, Aged About 80 Years, B/c Khatik R/o Ahore, District Jalore

2. Sona Ram S/o Late Sh. Moola Ram, Aged About 75 Years, B/c Khatik R/o Ahore, District Jalore

3. Heera Lal S/o Late Sh. Moola Ram, Aged About 65 Years, B/c Khatik R/o Ahore, District Jalore

4. Madan Lal S/o Late Sh. Moola Ram, Aged About 50 Years, B/c Khatik R/o Ahore, District Jalore

5. Smt. Kamla D/o Late Sh. Moola Ram, Aged About 55 Years, B/c Khatik R/o Ahore, District Jalore

6. Smt. Gajra D/o Late Sh. Moola Ram, Aged About 60 Years, B/c Khatik R/o Ahore, District Jalore

7. Smt. Pushpa D/o Late Sh. Moola Ram, Aged About 53 Years, B/c Khatik R/o Ahore, District Jalore

----Petitioners Versus

1. Lrs Of Mangilal S/o Bhura Ji 1/1 Sukhi Ben W/o Late Sh. Mangilal, B/c Khatik R/o Paladi, Near Petrol Pump, Kosrap, Ahmadabad 1/2 Manish S/o Late Sh. Mangilal, B/c Khatik R/o Paladi, Near Petrol Pump, Kosrap, Ahmadabad 1/3 Prakash S/o Late Sh. Mangilal, B/c Khatik R/o Paladi, Near Petrol Pump, Kosrap, Ahmadabad 1/4. Savita D/o Late Sh. Mangilal, B/c Khatik R/o Paladi, Near Petrol Pump, Kosrap, Ahmadabad 1/5 Nanda D/o Late Sh. Mangilal, B/c Khatik R/o Paladi, Near Petrol Pump, Kosrap, Ahmadabad 1/6 Pinki D/o Late Sh. Mangilal, B/c Khatik R/o Paladi, Near Petrol Pump, Kosrap, Ahmadabad 1/7 Jasoda D/o Late Sh. Mangilal, B/c Khatik R/o Paladi, Near Petrol Pump, Kosrap, Ahmadabad

2. Dinesh S/o Sh. Babulal, B/c Khatik R/o Paladi, Near Petrol Pump, Kosrap, Ahmadabad

(2 of 2) [CW-18269/2022]

3. Smt. Sukhi W/o Late Pukhraj, B/c Khatik R/o Paladi, Near Petrol Pump, Kosrap, Ahmadabad

4. Mehendra S/o Pukhraj, B/c Khatik R/o Paladi, Near Petrol Pump, Kosrap, Ahmadabad

5. Shankar S/o Sh. Pukhraj, B/c Khatik R/o Paladi, Near Petrol Pump, Kosrap, Ahmadabad

----Respondents

For Petitioner(s) : Mr. Anil Vyas

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

05/12/2022

After attempting to argue the matter on merits for

quite some time, learned counsel for the petitioners has

submitted that he does not want to press this writ

petition, however, seeks liberty for the petitioners to

move objections in the execution petitions, if law permits

to do so.

Accordingly, this writ petition is dismissed as not

pressed with the liberty sought for.

(VIJAY BISHNOI),J

159-msrathore/-

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