Ramesh vs Thakur Ji Shri Krishna Bihari ...
2023 Latest Caselaw 3152 Raj/2

[2023:RJ-JP:16753]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Second Appeal No. 569/2006

1.       Ramesh S/o Late Shri Narain Darji, Kishangarh Renwal,
         Teh. Phulera, Distt. Jaipur Raj.
2.       Kamal S/o Late Shri Narain Darji, Kishangarh Renwal,
         Teh. Phulera, Distt. Jaipur Raj.
3.       Neeru D/o Late Shri Narain Darji, Kishangarh Renwal,
         Teh. Phulera, Distt. Jaipur Raj.
4.       Kishan Lal S/o Late Shri Narain Darji, Kishangarh Renwal,
         Teh. Phulera, Distt. Jaipur Raj.
                                                        ----Appellants/Defendants
                                         Versus
1.       Thakur      Ji    Shri     Krishna        Bihari      Ji,    Situated   Mandir
         Kishangarh Renwal Through Mahant Shri Hari Ballab,
         Kishangarh Renwal, Jaipur
                                                                 Respondent/Plaintiff

2. Shri Niwas S/o Late Shri Narain Darji

3. Sugni D/o Late Shri Narain Darji

4. Gattu D/o Late Shri Narain Darji

5. Sabri D/o Late Shri Narain Darji

6. Mali W/o Late Shri Narain Darji

----Proforma-Respondents/Plaintiffs

For Appellant(s) : None present For Respondent(s) : Mr. Bhanu Prakash Pareek

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

04/08/2023

None for the appellants even in the second round.

Despite taking time from this Court on 05.10.2017 to file an

appropriate application with regard to deceased-respondent-

Mahant Shri Hari Ballab, no step has been taken till date.

[2023:RJ-JP:16753] (2 of 2) [CSA-569/2006]

Since, no person has been brought on record to represent

the respondent No.1 minor, the only contesting respondent, the

second appeal stands abated and is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/14

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