Heera Lal S/O Daulat Ram vs State Of Raj
2022 Latest Caselaw 14063 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 262/2021

Heera Lal S/o Daulat Ram & Ors.

----Petitioners

Versus

State of Raj. & Ors.

----Respondents

For Petitioner(s) : Mr. Rajeev Purohit

For Respondent(s) : Mr. Abhinav Jain

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

29/11/2022

Learned counsel for the respondents has submitted that

the parties have entered into compromise, as per which, the

dispute between the parties has been settled amicably.

Learned counsel has also submitted that he has filed copy of

the compromise along with the application (01/22).

On the other hand, learned counsel for the petitioners

has submitted that though compromise has been arrived at

between the parties, but the same has not been acted upon

till date.

Taking into consideration the overall facts and

circumstances of the case, I deem it appropriate to direct the

(2 of 2) [CW-262/2021]

petitioner Nos.2 to 7 and the respondent Nos.4 to 11 to

positively remain present before this Court on the next date

of hearing.

List on 12.12.2022.

(VIJAY BISHNOI),J

116-msrathore/-

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