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Dinesh Kumar And Others vs Smt Suraj Bai And Others ...
2023 Latest Caselaw 5945 Raj/2

Citation : 2023 Latest Caselaw 5945 Raj/2
Judgement Date : 12 October, 2023

Rajasthan High Court
Dinesh Kumar And Others vs Smt Suraj Bai And Others ... on 12 October, 2023
Bench: Mahendar Kumar Goyal
[2023:RJ-JP:29010]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Second Appeal No. 68/2014

Dinesh Kumar S/o Late Shri Girja Shankar, (since deceased)
through his legal heirs:-
1/1.Smt. Rajni Sharma W/o Late Shri Dinesh Kumar,
1/2.Ashish Sharma S/o Late Shri Dinesh Kumar,
1/3.Swata Sharma D/o Late Shri Dinesh Kumar,
1/4.Shilpa Sharma D/o Late Shri Dinesh Kumar,
(All are residents of Jagnnath Bhawan, near Krishna Printing
Press, Mehra Pada, Baja Khana, Kota)
                                                   ----Appellanta/Defendants
                                    Versus
1. Smt. Suraj Bai W/o Late Shri Jagnnath Prasad, R/o 15/277,
Mehra Pada, Kota (since deceased)
2.Smt. Gayatri Devi W/o Shri Brij Bhusan Sharma, R/o Over Ravi
Silk Emprorium, Indira Market, Kota.
3.Mahesh Kumar S/o Shri Uma Shankar Joshi,
4.Rajesh Kumar S/o Shri Uma Shankar Joshi,
(Both are residents of 15/277, Mehra Pada, Kota)
                                                    ----Respondents/Plaintiffs

For Appellant(s) : None Present For Respondent(s) : Mr. Shailesh Prakash Sharma

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

12/10/2023

On 05.10.2023, following order was passed:

"Learned counsel for the respondents submits that this civil second appeal is rendered infructuous as the decree stands executed and satisfied.

Learned counsel for the appellants prays for and is granted a week's time to complete his instructions.

List the matter on 11.10.2023 as 'third case' as prayed."

[2023:RJ-JP:29010] (2 of 2) [CSA-68/2014]

On next date, i.e., 11.10.2023, following order was passed:

"None for the appellants. List the matter tomorrow i.e. on 12.10.2023 as 'twenty-seventh case' as prayed."

Today also, none appears for the appellants even in

second round.

In view thereof, this civil second appeal is dismissed for

non-prosecution.

(MAHENDAR KUMAR GOYAL),J

Sudha/325

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