Chhote Khan S/O Nasir Khan vs Ratan Devi W/O Uchchab Lal Jain
2023 Latest Caselaw 167 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

       S.B. Civil Miscellaneous Application No. 214/2022

                                    In

             S.B. Civil Second Appeal No.224/2022

      Chhote Khan S/o Nasir Khan, Resident Of Uniyara, District
      Tonk (Raj.) (Died During Pendency Of Appeal).
1.    Abdul Nisar S/o. Chhote Khan, Aged About 40 Years,
2.    Abdul Rahim S/o. Chhote Khan, Aged About 43 Years,
3.    Abdul Karim S/o Chhote Khan, Aged About 47 Years,
4.    Zahira D/o. Chhote Khan, Aged About 38 Years,
5.    Nanni D/o. Chhote Khan, Aged About 55 Years,
6.    Ramji Bano W/o. Chhote Khan, Aged About 75 Years,


      All resident Of Chhatriyon Ka Mohalla, Ward No.20,
      Uniyara, District Tonk (Raj.)
                                                              ----Petitioners
                                 Versus
1.    Ratan Devi W/o Uchchab Lal Jain,
2.    Padam Chand S/o Uchchab Lal Jain,
3.    Nand Kishore S/o Uchchab Lal Jain,
4.    Simla Devi D/o Uchchab Lal Jain,
5.    Kamal Kumar S/o Uchchab Lal Jain,
6.    Kamlesh S/o Uchchab Lal Jain,
7.    Mahaveer Prasad S/o Uchchab Lal Jain,


      All resident Of Uniyara, Tehsil Uniyara, District Tonk (Raj.)
                                               ..........respondent-Plaintiffs

8. Hanuman Prasad S/o Madholal, Resident Of Pagdi, Tehsil Uniyara, District Tonk (Raj.)

9. Smt. Bhuli W/o Late Shri Panchu Lal, Resident Of Pagdi, Tehsil Uniyara, District Tonk (Raj.)

10. Dev Karan S/o Panculal, Minor Through His Guardian Mother Smt. Bhuli Widow Of Shri Panchulal, Resident Of Pagdi, Tehsil Uniyara, District Tonk (Raj.)

11. Siyaram S/o Panchulal, Minor Through His Guardian

(2 of 2) [CMAP-214/2022]

Mother Smt. Bhuli Widow Of Shri Panchulal, Resident Of Pagdi, Tehsil Uniyara, District Tonk (Raj.)

----Proforma Respondents

For Petitioner(s) : Mr. R.K.Daga For Respondent(s) : Mr. Nitin Jain

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

05/01/2023 Instant misc. application has been filed under Section 151

CPC seeking extension of time to furnish undertaking in

furtherance of the judgment dated 30.09.2022 passed by this

Court in S.B. Civil Second Appeal No.224/2022.

Heard learned counsel for both parties.

Having considered reasons mentioned in the application,

petitioners are permitted to submit their written undertaking on or

before 30.01.2023 and if the undertaking has already been filed,

the delay in filing the same is condoned. However, petitioners shall

pay cost of Rs.2000/- to respondent-plaintiffs before the Trial

Court.

Accordingly, the application stands disposed of.

(SUDESH BANSAL),J

TN/117

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