Seth Jugaldas Ganeriwala ... vs Shri Ram Pathya Granthagar Samiti
2022 Latest Caselaw 9770 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5279/2022

1. Seth Jugaldas Ganeriwala Charitable Trust Kolkata, Through Managing Trustee Hanuman Parshad Son Of Late Shri Rameshwar Das, By Caste Ganeriwala, Aged About 83 Years, Resident Of 16, Sriram Road, Ground Floor, Civil Lines Post Delhi 54.

2. Hanuman Parshad S/o Late Shri Rameshwar Das, Aged About 83 Years, By Caste Ganeriwala, Resident Of 16, Sriram Road, Ground Floor, Civil Lines Post Delhi 54.

----Petitioners Versus

1. Shri Ram Pathya Granthagar Samiti, Registered Society No. 17/86, Near Ashok Sthamb, Post Ratangarh, District Churu Through Secretary Ambika Prasad, By Caste Sharma, Resident Of Near Ashok Sthamb, Station Road, House Opposite Bhuwalka Kothi, Post Ratangarh, District Churu.

2. Raghunandan S/o Shri Sita Ram, By Caste Dhard, Resident Of Ratangarh, District Churu Address Shop In Dhardo Ki Bagechi, Opposite Bal Niketan School, Station Road, Post Ratangarh, District Churu.

                                                                   ----Respondents


For Petitioner(s)             :     Mr. G.R. Goyal

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

26/07/2022

1. The petitioners have approached this Court with the grievance

that though the petitioners have filed an execution petition way

back in the year 2015, they have not received the fruits of the

decree.

2. Without making any observation about the petitioners'

entitlement or right flowing from the decree, the present writ

(2 of 2) [CW-5279/2022]

petition is disposed of with the direction to the petitioner to file an

application before the Executing Court within a period of two

weeks from today along with certified copy of the order instant

and a photo-stat copy of the judgment and decree and judgment

of Hon'ble Supreme Court rendered in the case of Rahul S. Shah

Vs. Jinendra Kumar Gandhi & Ors. reported in AIR 2021 SC

2161.

3. In case such an application is filed, the Executing Court shall do

the needful in accordance with law as early as possible preferably

within a period of eight weeks from the date of receipt of the copy

of this order.

4. It is made clear that aforesaid direction to decide the

application has been issued only with a view to ensure expeditious

redressal of petitioners' grievance. The same may not be

construed to be an order to decide the application in a particular

manner.

(VINIT KUMAR MATHUR),J

341-payal/-

Powered by TCPDF (www.tcpdf.org)