Laxman Singh Through Lrs vs Roop Narayan And Others ...
2023 Latest Caselaw 5890 Raj/2

[2023:RJ-JP:28652]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 662/2015

                                        In

                 S.B. Civil Second Appeal No.124/2010

1.Laxman Singh S/o Shri Kishan Singh, R/o Mohalla Shivpura
Owned And Karta Of Kallu Ram Navanidhi Ram Alwar Since
Deceased
1/1.Raj Kumar son of Late Laxman Singh, r/o Mohalla Shivpura.
1/2.Smt. Reni, D/o Late Shri Laxman Singh, wife of Dilip Singh,
at present Sambhar, Distt. Phulera.
1/3.Kamlesh D/o Late Laxman Singh, wife of Rakesh, at present
resident of Lucknow.
1/4.Smt. Vimlesh D/o Late Laxman Singh, wife of Sushil Kumar,
Resident of Mujaffarpur (Bihar)
1/5.Smt. Sandhya D/o Late Laxman Singh wife of Sanjay,
Resident of Behind (MP) alias of Laxman Singh.
                                                     ----Defendant/Appellants
                                    Versus
1.       Roop Narain S/o Shri Ram Niwas
2.       Laxmi Narain S/o Shri Ram Niwas
3.       Mahesh Chand S/o Shri Ram Niwas
         All are R/o Mohalla Ladiya Alwar Presently Shopkeepers
         Below Uco Bank In Fornt Of Town Hall, Alwar
                                    ----Plaintiff Respondent-Contemnors

4. Nemi Chand S/o Shri Ram Niwas, R/o Mohalla Ladiya Alwar Presently Shopkeepers Below Uco Bank In Fornt Of Town Hall, Alwar

----Proforma Respondent

For Petitioner(s) : Dr. P.C. Jain with Mr. Raj Singh Rathore, Mr. Roshan Vishwakarma For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

11/10/2023

[2023:RJ-JP:28652] (2 of 2) [CCP-662/2015]

In view of the order dated 18.11.2015 passed by this Court

in S.B. Civil Second Appeal No.124/2010, learned counsel for the

petitioners does not press this contempt petition.

The contempt petition is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Sudha/29

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