Mukesh vs Narayan Lal
2022 Latest Caselaw 3314 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Misc Restoration Application No. 100/2021

In

S.B. Civil First Appeal No. 467/2017

1. Mukesh S/o Narayan Lal Ji Jat, Aged About 29 Years, R/o Sudari, Tehsil Gangrar, District Chittorgarh.

2. Smt.Leela D/o Narayan Lal Ji Jat, Aged About 30 Years, W/o Shri Mukesh Jat R/o Bajor, Tehsil Mandal, District Bhilwara.

----Petitioners Versus

1. Narayan Lal S/o Deva Jat, Sudari, Tehsil Gangrar, District Chittorgarh

2. Ghisi D/o Shri Deva Jat, W/o Raghunath by her legal representatives as follows:-

2/1 Raghunath S/o Kajot Jat, Lalas, Tehsil Gagar 2/2 Ratanibai D/o Raghunath Jat W/o Govardhan Lal Jat, R/o Kashmor, Tehsil and District Chittorgarh

3. Nani D/o Deva, W/o Nandram Jat Ro Nai Kundiya, Tehsil Relmagra, District Rajsamand.

4. Aji D/o Deva, W/o Nagjiram Jat R/o Karithada, Tehsil Rashmi, District Chittorgarh

5. Sohani D/o Deva W/o Rameshwarlal Jat R/o, Bhudh, Tehsil Gangrar, District Chittorgarh.

6. Land Officer, Tehsildar, Tehsil Gangrar, District Chittorgarh

7. Jitendra Singh S/o Shri Narayan Lal Jat, Sudari, Tehsil Gangrar, District Chittorgarh

----Respondents

For Petitioner(s) : Mr. Ankit Bhaskar on behalf of Mr. Tripuarti Chandra

HON'BLE MR. JUSTICE RAMESHWAR VYAS

(2 of 2) [CRES-100/2021]

Order

03/03/2022

Heard learned counsel for the applicant for restoration of

S.B. Civil First Appeal No. 467/2017 which was dismissed in

pursuant of per-emptory order passed by this Court on

05.04.2021 for not filing PF and notices for respondent Nos. 1,2,4

& 7.

In the light of Judgment of Hon'ble Apex Court in

Miscellaneous Application No. 665 of 2021 In SMW(C) No. 3

of 2020 IN RE: COGNIZANCE FOR EXTENSION OF

LIMITATION, this application is within time. Hence there is no

need to condone the delay.

Learned counsel for the applicant submits that on account of

difficulties arising out of Covid pandemic, PF and notices could not

be filed within time. Now, he will file PF and notices within a period

of two weeks.

For the reasons mentioned in the restoration application, the

same is allowed. S.B. Civil First Appeal No. 467/2017 is restored

to its original number.

List the matter after compliance.

(RAMESHWAR VYAS),J 52-rahul arya/-

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