Vishvanath Kyal S/O Late Sagarmal vs Nand Kishore S/O Pannalal Mali
2023 Latest Caselaw 1328 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

             S.B. Civil Contempt Petition No. 435/2021

Vishvanath Kyal S/o Late Sagarmal, Aged About 72 Years, R/o
Near Old Bank Of Baroda, Kasba Laxmangarh, Sikar, Rajasthan
Through Power Of Attorney Holder Rajesh Kyal S/o Vishvanath
Kyal R/o Near Old Bank Of Baroda, Kasba Laxmangarh, Sikar,
Rajasthan.
                                                                   ----Petitioner
                                   Versus
1.     Nand Kishore S/o Pannalal Mali, R/o In Front Rani Sati
       Temple, Laxmangarh, District Sikar, Rajasthan.
2.     Jagdish S/o Pannalal Mali, R/o In Front Rani Sati Temple,
       Laxmangarh, District Sikar, Rajasthan.
                                                                ----Respondents

For Petitioner(s) : Mr. J.P. Goyal, Sr. Adv. assisted by Ms. Jyoti Swami Adv.

Mr. Ashrut Sethi, Adv.

For Respondent(s) : Mr. Shovit Jhajharia, Adv. with Mr. Ankit Kumar, Adv.

HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA

Order

01/02/2023

This contempt petition has been filed by the petitioner

challenging non compliance of the judgment dt.13.5.2019 passed

by this court in S.B. Civil Second Appeal No.137/2018.

During the course of arguments, learned counsel for the

respondents has handed over a cheque No.000011 dt. 1.2.2023 of

Rs.66000/- to be drawn HDFC Bank, Sikar in the name of the

petitioner. The keys of the tenanted premises already been handed

over to Sh. Rajesh Kyal, Power of Attorney holder to the

petitioner-decree-holder-Vishvanath Kyal.

(2 of 2) [CCP-435/2021]

Learned counsel for the respondent has handed over a copy

of the aforesaid cheque to the court master of this court which is

taken on record.

In view of the above, the present contempt petition stands

disposed of.

Notices stand discharged.

(NARENDRA SINGH DHADDHA),J

Gourav-30.

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