Laxman @ Narayan And Anr vs Ratan Lal (2023:Rj-Jd:41035)
2023 Latest Caselaw 10153 Raj

Rajasthan High Court - Jodhpur

Laxman @ Narayan And Anr vs Ratan Lal (2023:Rj-Jd:41035) on 28 November, 2023

                                   [2023:RJ-JD:41035]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                    S.B. Civil Writ Petition No. 3617/2018

                                   1.       Laxman @ Narayan S/o Shri Vidhla Ji Gori, By Caste
                                            Meena,      Resident      Of     Amberi,        Tehsil-   Arnod   District
                                            Pratapgarh Raj..
                                   2.       Kishan S/o Shri Vithla Ji Gori, By Caste Meena, Resident
                                            Of Amberi, Tehsil- Arnod, District Pratapgarh.
                                                                                                       ----Petitioners
                                                                           Versus
                                   Ratan Lal S/o Shri Vithla Ji Gori, By Caste Meena, Resident Of
                                   Amberi, Tehsil- Arnod District Pratapgarh Raj..
                                                                                                      ----Respondent


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


                                                  HON'BLE MR. JUSTICE ARUN MONGA

Judgment / Order (oral) 28/11/2023

1. Petitioners are plaintiffs, aggrieved against order dated

10.01.2018 passed by the court below, by which an application

Section 152 CPC, for correction of the judgment & decree dated

09.09.2016 passed in CO No.24/2015, was dismissed.

2. The writ petition was filed in the year 2018, with no interim

order of any kind and thereafter, it has remained pending before

this Court. Neither any steps have been taken till date to serve the

respondent nor, even otherwise, any arguments have been

addressed by the learned counsel.

3. Be that as it may, none appears for the petitioner.

4. Dismissed for non-prosecution.

(ARUN MONGA),J 36-MMA/-

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