Managing Committee, Saini Prim vs Shri Mohan Sharma ...
2023 Latest Caselaw 4135 Raj/2

[2023:RJ-JP:19130]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                S.B. Civil Revision Petition No. 46/2007

Managing Committee, Saini Primary School, Manu Marg, Alwar,
through its Administrator.
                                                      ----Petitioner/Defendant
                                    Versus
Arjun Lal S/o Shri Gyarsi Lal, Resident of 21/162, Naruka Colony,
Infront of Military Hospital, Alwar.
                                                    ----Respondent/Applicant

Connected With S.B. Civil Revision Petition No. 49/2006 Managing Committee, Saini Shikhsa Samiti, Manu Marg, Alwar, through Secretary.

----Defendant/Petitioner Versus Gajanand Mittal S/o Shri Badri Prasad, R/o Plot No.5, Ramand Nagar, Alwar, Raj.

----Applicant/Respondent S.B. Civil Revision Petition No. 47/2007 Managing Committee, Saini Primary School, Manu Marg, Alwar, through its Administrator.

----Defendant/Petitioner Versus Raghuveer Prasad Sharma S/o Shri Bakshi Ram, Resident of Nagali Circle, Opposite Mahaveer Hostel, Alwar, Rajasthan.

----Applicant/Respondent S.B. Civil Revision Petition No. 48/2007 Managing Committee, Saini Primary School, Manu Marg, Alwar, through its Administrator.

----Defendant/Petitioner Versus Shri Mohan Sharma S/o Late Shri Brijmohan Lal Sharma, r/o Plot No.98, Arya Nagar, Scheme No.1, Alwar, Raj.

----Applicant/Respondent S.B. Civil Miscellaneous Application No. 22/2020 In S.B. Civil Revision Petition No.49/2006 Managing Committee, Saini Primary School, Alwar.

----Defendant/Petitioner Versus Shri Gajanand Mittal Son Of Shi Badri Prashad, Aged About 79 Years, Resident Of 5 Ramanand Nagar, Bihind House Of Dr. Akhilesh Saxena, Alwar, Rajasthan.

[2023:RJ-JP:19130] (2 of 2) [CR-46/2007]

----Depondent/Applicant

For Petitioner(s) : Mr. Amit Jindal For Respondent(s) : Mr. D.P. Sharma

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment / Order 24/08/2023

These civil revision petitions, which have been preferred

against the order(s) passed by the learned Executing Courts

deciding the claim filed by the decree-holder(s), are being

disposed of in following manner as agreed and requested by the

learned counsels for the respective parties:

"(i) The order(s) under challenge passed by the

learned Executing Courts are quashed and set aside.

(ii) The learned Executing Courts are directed to

pass an order afresh determining due amount, if any,

payable to the decree-holder(s) under order(s)

passed by the learned Rajasthan Non-Government

Educational Institutions Tribunal.

(iii) In view of life of the execution petition, the

learned Executing Courts are directed to expedite the

determination and endeavour to compute the same

within a period of three months from the date of

communication of this order.

The civil misc. application no.22/2020 also stands disposed

of.

(MAHENDAR KUMAR GOYAL),J

Sudha/264-268

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