Lala Trilok Nath S/O Ram Chandra vs Deenanath Deceased Through His ...
2023 Latest Caselaw 3964 Raj/2

                                   [2023:RJ-JP:18599]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                S.B. Civil Restoration Application No. 144/2023
                                                                            In
                                                     S.B. Civil Second Appeal No.591/2019

                                    Lala Trilok Nath S/o Ram Chandra, R/o Behind Post Office Gali,
                                    House Of Pt. Deenanath, Rampura, Kota
                                                                                          ----Appellant/Defendant
                                                                        Versus
                                    1.         Deenanath Deceased Through His Legal Heirs,
                                               1/1.Jagdish Son Of Late Deenanath,
                                               1/2.Shambhu Dayal Son Of Late Deenanath,
                                               1/3.Rani D/o Late Deenanath,
                                               All are R/o Rampura, Kota.
                                                                                        ----Respondents/Plaintiffs

For Petitioner(s) : Mr. Mukesh Sharma For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

22/08/2023

For the reasons stated in the restoration application, the

same is allowed subject to cost of ₹2,500/-.

The orders dated 01.03.2023 & 03.05.2023 are recalled. The

SB Civil Second Appeal No.591/2019 shall stand restored to its

original number provided the aforesaid cost is deposited by the

applicant/appellant with the Litigants Welfare Fund as also the

requisite is done in the civil second appeal within a period of two

weeks from today failing which this order shall stand cancelled and

the restoration application shall stand dismissed without reference

to the Court.

(MAHENDAR KUMAR GOYAL),J

Manish/67

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