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Birbal Ram vs Pareek Sanskrit Mahavidhyalaya
2022 Latest Caselaw 9684 Raj

Citation : 2022 Latest Caselaw 9684 Raj
Judgement Date : 25 July, 2022

Rajasthan High Court - Jodhpur
Birbal Ram vs Pareek Sanskrit Mahavidhyalaya on 25 July, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 12153/2018

Birbal Ram S/o Shri Dhanna Ram, Aged About 59 Years, By Caste Bishnoi, Resident Of Jaroda, Tehsil-Merta, District Nagaur.

----Petitioner Versus

1. Pareek Sanskrit Mahavidhyalaya, Trust Management Committee Through Bhairubux Joshi S/o Shri Ramakishan Ji Joshi, Aged About 67 Years, By Caste Brahmin, Resident Of Behind Pareek Pathsala, Shivbadi Chowk, Merta City, District Nagaur.

2. Pareek Sanskrit Mahavidhyalaya, Trust Management Committee Through Subhas S/o Shri Panna Lal Ji, Aged 55 Years, By Caste Brahmin Pareek, Resident Of Near Agarwal Bhawan, Sevangon Ka Mohalla Merta City, Dist. Nagaur.

3. Anil Kumar S/o Shri Rameshwar Lal Ghatel, Aged About 25 Years, By Caste Jat, Resident Of Merta City, Tehsil- Merta, Dist, Nagaur.

4. Ashok S/o Shri Kailash Pareek, Aged About 35 Years, By Caste Brahmin Pareek, Resident Of Near Pareek Pathshala, Merta City, District Nagaur.

5. The Sub Registrar, Merta City, District Nagaur.

                                                                       ----Respondents


For Petitioner(s)          :     Mr. S.L.Jain
For Respondent(s)          :     Mr. Trilok Joshi



HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

25/07/2022

After attempting to argue 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 move a fresh application under Order I Rule 10 CPC

(2 of 2) [CW-12153/2018]

with a prayer to implead Bhanwar Lal and Damodar as defendants

in the suit on the basis of documentary evidence possessed by the

petitioner after passing of the impugned order dated 15.05.2018.

Hence, this writ petition is dismissed as not pressed with the

liberty sought for.

If any such application is moved by the petitioner before the

trial court, it is expected that the trial court will decide the same

strictly in accordance with law.

(VIJAY BISHNOI),J

36-AjaysSngh/-

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