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Ram Pal S/O Late Shri Ganesh Ram vs Shri Radhakishan S/O Shri ...
2023 Latest Caselaw 3901 Raj/2

Citation : 2023 Latest Caselaw 3901 Raj/2
Judgement Date : 21 August, 2023

Rajasthan High Court
Ram Pal S/O Late Shri Ganesh Ram vs Shri Radhakishan S/O Shri ... on 21 August, 2023
Bench: Mahendar Kumar Goyal
                                   [2023:RJ-JP:18453]

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                     S.B. Civil Revision Petition No. 36/2021

                                   1.         Ram Pal S/o Late Shri Ganesh Ram,
                                   2.         Phool Chand S/o Late Shri Ganesh Ram,
                                   3.         Shrimati Kaushlya Devi D/o Late Shri Ganesh Ram,
                                   4.         Shrimati Shayar Devi D/o Late Shri Ganesh Ram,
                                   5.         Shrimati Chenchi Devi W/o Late Shri Ganesh Ram
                                              All   R/o   Village     Bishansinghpura,             Tehsil-Amer   Dhani
                                              Ashawali, District Jaipur
                                                                                           ----Applicants-Petitioners
                                                                           Versus
                                   1.         Shri Radhakishan S/o Shri Jhuntha,
                                   2.         Shri Shravan S/o Shri Jhuntha,
                                              All   R/o   Village     Bishanginghpura,             Tehsil-Amer   Dhani
                                              Ashawali, District Jaipur.
                                                                                 ----Non-Applicants-Respondents

For Petitioner(s) : Mr. S.L. Songara with Mr. Krishna For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment / Order 21/08/2023

After arguing at length and failing to satisfy this court that

CMCC no.372/2021 filed under Section 5 of the Limitation Act

contains sufficient reason(s) explaining the inordinate delay in

preferring this revision petition as also as to the maintainability of

the revision petition, learned counsel for the petitioner wants to

withdraw this revision petition.

The revision petition is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Sudha/99

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