Bhartiya Shiksha Samiti vs Devki Nandan (2023:Rj-Jp:17896)
2023 Latest Caselaw 3599 Raj/2

                                   [2023:RJ-JP:17896]

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                   S.B. Civil Revision Petition No. 57/2009

                                   Bhartiya Shiksha Samiti, Adarsh Vidya Mandir Mount town
                                   Premises, Sawai Madhopur, Rajasthan through its Mantri
                                                                             ----Revision Petitioner/Applicant
                                                                       Versus
                                   Sh. Devki Nandan Jaiswal S/o Sh. Mohan Lal Jaiswal, R/o
                                   Mirajpur, Gangapur City, District Sawai Madhopur
                                                                                ----Decree-Holder-Respondent

For Petitioner(s) : Mr. C.P. Sharma For Respondent(s) : Mr. Dev Krishan Purohit for Mr. Prem Krishan Sharma

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment / Order

16/08/2023

This revision petition which is preferred against the order

dated 20.04.2009 passed by the learned Civil Judge (Junior

Division) Gangapurcity (for brevity, "the learned trial Court") in

Execution Petition No.25/2005, is disposed of in following terms as

agreed and requested by the learned counsels for the respective

parties:

"(i)The order dated 20.04.2009 is quashed and set

aside.

(ii) The matter is remanded back to the learned

Executing Court to decide the objection(s) raised by the

petitioner/judgment debtor in accordance with law on

merit(s) as expeditiously as possible."

(MAHENDAR KUMAR GOYAL),J

Sudha/02

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