Anil S/O Late Shri Ramsharan Ji vs Shri Bhartahari Lok Seva Trust
2022 Latest Caselaw 6494 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                S.B. Civil First Appeal No. 1092/2019

1.      Anil S/o Late Shri Ramsharan Ji, R/o House No. 1928,
        Second Choraha Khajane Walon Ka Rasta, Chandpole
        Bazar, Chokari Topkhana Desh, Jaipur
2.      Ashok @ Billu S/o Late Shri Ramsharan Ji, R/o House No.
        1928,    Second       Choraha       Khajane         Walon   Ka   Rasta,
        Chandpole Bazar, Chokari Topkhana Desh, Jaipur
3.      Deepak S/o Late Shri Ramsharan Ji, R/o House No. 1928,
        Second Choraha Khajane Walon Ka Rasta, Chandpole
        Bazar, Chokari Topkhana Desh, Jaipur
4.      Satish S/o Late Shri Ramsharan Ji, R/o House No. 1928,
        Second Choraha Khajane Walon Ka Rasta, Chandpole
        Bazar, Chokari Topkhana Desh, Jaipur
                                                                  ----Appellants
                                   Versus
1.      Shri Bhartahari Lok Seva Trust, Registered Trust Through
        President Shri Vinod Kumar Vajpai Adopted S/o Shri Babu
        Lal Vajpai, B/c Aadi Garu Brahmin, House No. 1928,
        Second Choraha Khajane Walon Ka Rasta, Chandpole
        Bazar, Chokari Topkhana Desh, Jaipur
2.      Smt. Uma Devi W/o Late Shri Ramsharan Ji, R/o House
        No. 1928, Second Choraha Khajane Walon Ka Rasta,
        Chandpole Bazar, Chokari Topkhana Desh, Jaipur
                                                                ----Respondents

For Appellant(s) : Mr. Devendra Kumar Bhardwaj For Respondent(s) : Mr. Manish K. Sharma

HON'BLE MR. JUSTICE ANOOP KUMAR DHAND

Judgment / Order

30/09/2022

The matter comes upon misc. application No.1/2022

filed by the appellants/applicants (for short 'the applicants') under

section 151 CPC for condonation of delay occurred in depositing

(2 of 2) [CFA-1092/2019]

the amount of arrears of mesne profit and also for extension of

time granted by this Court vide order dated 3.3.2022.

Counsel for the non-applicant submits that he has

already submitted reply to the said application but the same is not

on the record.

Registry is directed to tag reply to the aforesaid

application with the case file.

Learned counsel for the applicants submits that the

next date before the Executing Court is 07.10.2022, therefore, the

interim order dated 3.12.2019 passed by this Court be extended.

List the matter on 14.10.2022. Till then the interim

order dated 3.12.2019 passed by this Court is extended.

(ANOOP KUMAR DHAND),J

Sharma NK

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