Municipal Board Badi, Dholpur ... vs Ramo Widow Of Lajja Ram, ...
2023 Latest Caselaw 5913 Raj/2

[2023:RJ-JP:29027]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

            S.B. Civil Restoration Application No. 130/2023

                                          In

                 S.B. Civil Second Appeal No.138/2019

Municipal Board Badi, Dholpur Bari Through The Executive
Officer Municipal Board Badi, District Dholpur (Rajasthan.)
                                                         ----Applicants-Appellant
                                      Versus
1.       Ramo Widow Of Lajja Ram,
2.       Shankar, Son Of Late Shri Lajja Ram,
3.       Jagdish, Son Of Late Shri Lajja Ram,
4.       Suresh, Son Of Late Shri Lajja Ram,
5.       Prago D/o Lajja Ram W/o Hari, R/o Village Pohai, Tehsil
         Basedi.
6.       Rambeti D/o Lajja Ram W/o Bablu, Kushwaha, R/o Village
         Pohai, Tehsil Basedi.
7.       Seema D/o Lajja Ram, Aged About 14 Years, Through Its
         Natural Guardian Mother Ramo Widow Of Late Shri Lajja
         Ram R/o Mohalla Bhadoriya Para, Town Badi,
8.       Moji Ram S/o Ram Singh, R/o Mohalla Bhadoriya Para,
         Badi, Tehsil Badi.
9.       Ramsanehi Widow Of Late Shri Bhuri Singh, R/o Mohalla
         Bhadoriya Para, Badi, District Dholpur.
10.      Rajesh S/o Late Shri Bhuri Singh, R/o Mohalla Bhadoriya
         Para, Badi, District Dholpur.
11.      Pintu S/o Late Sh. Bhuri Singh, R/o Mohalla Bhadoriya
         Para, Badi, District Dholpur.
12.      Mahendra S/o Late Shri Bhuri Singh, Aged About 12
         Years, Minor Through His Natural Guardian Mother Smt
         Ramsanehsi Widow Of Ram Singh.r/o Mohalla Bhadoriya
         Para, Badi,
13.      Murari Lal S/o Ram Singh, R/o Bhadoriya Para, Badi,
                                                             Respondents/Plaintiff

14. Shiv Devi D/o Ram Singh W/o Raghuveer Singh, R/o Maniya, Tehsil And District Dholpur

15. Puran Devi D/o Ram Singh W/o Mahesh., R/o Maniya,

[2023:RJ-JP:29027] (2 of 2) [CRES-130/2023]

Tehsil And District Dholpur

16. Sukhati W/o Kanahiya, R/o Mohalla Bhadoriya, Para Badi.

17. Marayani S/o Kanhhaiya, R/o Mohalla Bhadoriya, Para Badi.

----Proforma Respondents/Plaintiffs

For Petitioner(s) : Mr. Brij Kishore Sharma For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

12/10/2023

For the reasons stated in the restoration application, the

same is allowed subject to cost of ₹5,000/-.

The orders dated 03.03.2023 passed by this Court &

19.04.2023 passed by the Registrar (Judl.) are recalled. The SB

Civil Second Appeal No.138/2019 shall stand restored to its

original number provided the defect(s) therein is cured and the

aforesaid cost is deposited by the applicants/appellants with the

Litigants Welfare Fund within a period of four weeks from today

failing which this order shall stand recalled and the restoration

application shall stand dismissed without reference to the Court.

(MAHENDAR KUMAR GOYAL),J

Manish/69

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