Ram Narayan And Another vs Kanhiya Das And Others ...
2023 Latest Caselaw 4071 Raj/2

                                   [2023:RJ-JP:18855]

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                   S.B. Civil Revision Petition No. 125/2011
                                   1. Ram Narayan S/o Shri Bhuralal, aged about 55 years, R/o
                                   Rajmahal, Tehsil Devli, District Tonk, Rajathan
                                   2. Ram Niwas S/o Shri Bhuralal, aged about 48 years, R/o
                                   Rajmahal, Tehsil Devli, District Tonk, Rajathan
                                                         ----Judgment-Debtor/Non-Applicant/Petitioner
                                                                        Versus
                                   1. Kanhiyadas S/o Shri Lal Das Vaishnav, R/o Rajmahal, Tehsil
                                   Devli, District Tonk, Rajathan(deceased):
                                   1/1 Smt. Mangi Devi widow of Kanhiyadas Vaishnav,         R/o
                                   Rajmahal, Tehsil Devli, District Tonk, Rajathan
                                   1/2 Nathu Lal S/o Late Shri Kanhiyadas Vaishnav, R/o Rajmahal,
                                   Tehsil Devli, District Tonk, Rajathan
                                   1/3 Gopal Lal S/o Shri Late Shri Kanhiyadas Vaishnav, R/o
                                   Rajmahal, Tehsil Devli, District Tonk, Rajathan
                                                    ----Decree-holder/Execution Applicant/Respondents

For Petitioner(s) : Mr. Saransh Saini with Mr. Sanjeev Kumar For Respondent(s) : Mr. Tarun Jain Mr. Krishankant for Mr. Vikas Kabra

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment / Order 23/08/2023

Learned counsel for the petitioners has submitted a certified

copy of the order dated 19.11.2018 passed by the learned Civil

Judge, Devli, District Tonk (learned Executing Court) in Execution

Petition no.03/1994 whereby, on the application filed by the

decree-holders that they do not want to proceed with the

execution proceeding, execution application has been dismissed.

In view thereof, the order dated 07.09.2011, subject matter

of challenge in the instant writ petition, does not survive.

The revision petition is disposed of accordingly.

(MAHENDAR KUMAR GOYAL),J

Sudha/12

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