Girdhar Lal Goswami S/O Late Shri ... vs Triloki Nath (2023/Rjjp/002000)
2023 Latest Caselaw 1733 Raj/2

[2023/RJJP/002000]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                  S.B. Civil Writ Petition No. 20935/2019

1.       Girdhar Lal Goswami S/o Late Shri Chote Lal Goswami,
         (Deceased) Through Legal Heirs
2.       Manju Goswami W/o Pramod Goswami D/o Late Shri
         Girdhar Lal Goswami, R/o A-338 Malviya Nagar, Jaipur
3.       Asha Sharma W/o Dharamveer Sharma D/o Late Shri
         Girdhar Lal Goswami, R/o Janakpuri 1St Imli Phatak,
         Jaipur, Jaipur
4.       Lokesh Sharma S/o Late Shri Girdhari Lal Goswami, R/o
         Devri Ji Ka Mandir Johri Bazar, Jaipur
5.       Shobha Gaur W/o Avinash Gaur D/o Late Shri Girdhar Lal
         Goswami, R/o 17/451, C.h.b, Jodhpur
6.       Dinesh Goswami S/o Late Shri Girdhar Lal Goswami, R/o
         Devri Ji Ka Mandir Johri Bazar, Jaipur
7.       Rajesh Goswami S/o Late Shri Girdhar Lal Goswami, R/o
         Devri Ji Ka Mandir Johri Bazar, Jaipur
                                                                     ----Petitioners
                                      Versus
1.       Triloki Nath, Son Of Late Shri Durga Prasad R/o Devri Ji
         Ka Mandir Johri Bazar, Jaipur
2.       Subhash Chand, Son Of Late Shri Durga Prasad R/o Devri
         Ji Ka Mandir Johri Bazar, Jaipur
3.       Awdhesh Kumar, Son Of Late Shri Durga Prasad R/o Devri
         Ji Ka Mandir Johri Bazar, Jaipur
4.       Satish Chand S/o Late Shri Durga Prasad Adopted S/o
         Goswami Makkhan Lal, R/o Devri Ji Ka Mandir Johri Bazar,
         Jaipur, Presently Residing At Ram Mandir, Adarsh Nagar,
         Jaipur
                                                                   ----Respondents

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

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

[2023/RJJP/002000] (2 of 2) [CW-20935/2019]

07/02/2023

The matter comes up on an application (Inward No.01

dated 19.12.2022) filed by the applicant for extension of time to

remove the defects No.1 and 2 pointed out by the Registry.

Counsel for the petitioner has submitted that the defect

No.2 has been removed and his prayer is confined only to cure the

defect No.1 pointed out by the Registry.

The prayer of the counsel for the petitioner to cure

defect No.1 pointed out by the Registry is allowed and the defect

No.1 pointed out by the Registry is waived subject to the

objections, if any, to be taken by the respondents.

The application is disposed of.

List the matter for admission.

(GANESH RAM MEENA),J

Sharma NK/10

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