Manphool Ram vs Firm M/S. Saharan Trading Co., And ...
2023 Latest Caselaw 63 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8884/2014

Manphool Ram S/o Shri Kheta Ram, aged 47 years, by caste Jat, resident of Bhambuwali Dhani Tehsil & District Hanumangarh.

----Petitioner Versus

1. Firm M/s. Saharan Trading Company through Krishan Lal S/o Shri Kana Ram, by caste Jat resident of Goluwala, Tehsil Pilibanga District Hanumangarh.

2. Mohan Lal S/o Shri Fata Ram, by caste Jat, resident of Bhambhuwali Dhani, Tehsil & District Hanumangarh.

Respondent

For Petitioner(s) : Mr. Vijay Jain For Respondent(s) : Mr. Hemant Dutt

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

03/01/2023

The present writ petition has been filed with the following

prayer:

"the impugned judgment dated 01.03.2014 (Ann.4) passed by learned Addl. District Judge No.1, Hanumangarh as well as judgment dated 06.09.2008 and decree dated 19.09.2008 (Ann.3) passed by leaned Debt Relief Court (Civil Judge, S.D.), Hanumangarh may kindly be quashed and set aside."

Learned counsel for the petitioner without pressing the

present writ petition on merit submits that he is ready and willing

to pay Rs.3,500/- to the respondent No.1 within a period of one

month from today.

The offer given by the learned counsel for the petitioner is

gracefully accepted by the learned counsel for the respondents.

(2 of 2) [CW-8884/2014]

In view of the statements made before this Court, the

present writ petition is disposed of with a direction to the

petitioner to pay Rs.3,500/- to the respondent No.1 within a

period of one month from today.

(VINIT KUMAR MATHUR),J 263-praveen/-

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