Kishno And Another vs Kedarnath Halwai ...
2023 Latest Caselaw 4451 Raj/2

                                   [2023:RJ-JP:20093]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Restoration Application No. 170/2018
                                                                             In
                                                     S.B. Civil Second Appeal No.174/2016

                                    1.         Kishno D/o Late Shri Pal Singh, R/o Village Luhari, Tehsil
                                               And Distt. Dholpur, W/o Hotam Singh, R/o Village Audi,
                                               Tehsil And Distt. Dholpur.
                                    2.         Bhuri Devi D/o Late Shri Pal Singh, R/o Village Luhari,
                                               Tehsil And Distt. Dholpur, W/o Late Shri Sardar Singh, R/o
                                               Village Suthari, Post Pinahat, Tehsil Bah, Distt. Agra U.p.
                                                                                                      ----Appellants
                                                                          Versus
                                    Kedarnath Halwai S/o Badri Prasad, R/o Mohalla Dhulkot, Tehsil
                                    And Distt. Dholpur Raj.
                                                                                        ----Respondent-Defendant

For Petitioner(s) : Mr. Pavan Sharma for Mr. Raj Kamal Gaur For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

31/08/2023

For the reasons stated in the restoration application, the

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

The order dated 20.02.2018 passed by this Court is recalled.

The SB Civil Second Appeal No.174/2016 shall stand restored to

its original number provided the aforesaid cost is deposited by the

applicants/appellants with the Litigants Welfare Fund within a

period of two weeks from today failing which this order shall stand

recalled and the restoration application shall stand dismissed

without reference to the Court.

(MAHENDAR KUMAR GOYAL),J

Manish/61

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