Shyokaran And Ors vs Khyali Ram And Ors
2023 Latest Caselaw 2750 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Writ Restoration Application No. 517/2017

1.      Shyokaran Son Of Hanuman, Since Deceased Through His
        Legal Representatives
2.      Smt. Moongi Wife Of Late Shyokaran
3.      Makkhan Son Of Late Shyokaran
4.      Madan Son Of Late Shyokaran
5.      Parmeshwar Son Of Late Shyokaran
6.      Kana Ram Son Of Late Shyokaran
7.      Mularam Son Of Hanman
8.      Moharu Ram Son Of Shri Mungaram
9.      Shankar Lal, Son Of Shri Mangal Ram
10.     Nathi Widow Of Shri Mangla Ram, Resident Of Village
        Pachlangi,     Tehsil       Udaipurwati,           District   Jhunjhunu
        Rajasthan
                                                                   ----Petitioners
                                    Versus
1.      Khyali Ram
2.      Kishan Lal, Both Sons Of Narayan Ram
3.      Banwari
4.      Sanwat Ram, Both Sons Of Bhola Ram, Resident Of
        Village Dhani Dhakara Wali, Tan Panchalangi, Tehsil
        Udaipurwati, District Jhunjhunu Rajasthan
                                                                 ----Respondents

For Petitioner(s) : None present For Respondent(s) : None present

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

09/03/2023

This writ restoration application has been filed for restoration

of S.B. Civil Writ Petition No.3744/2017, which was dismissed in

view of the peremptory order dated 21.04.2017.

(2 of 2) [WRES-517/2017]

For the reasons mentioned in the restoration application, this

restoration application is allowed.

Office is directed to register S.B. Civil Writ Petition

No.3744/2017 at its original number.

(GANESH RAM MEENA),J

ARTI SHARMA /20

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