Khillu S/O Tursi vs Gram Panchayat Saint ...
2023 Latest Caselaw 4598 Raj/2

[2023:RJ-JP:21038]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

            S.B. Civil Restoration Application No. 175/2023

                                          In

                 S.B. Civil Revision Petition No.32/2023

1.       Khillu S/o Tursi, Aged About 60 Years,
2.       Ramesh S/o Tursi, Aged About 70 Years,
         Both are R/o Dheemar Mohalla Kumher, Tehsil And District
         Bharatpur (Raj.).
3.       Kavita Kumari W/o Shri Shyam Veer Singh, R/o Rithouthi
         Tehsil Kumher- District Bharatpur.
                                    ----Petitioners/Applicants/Defendants
                                      Versus
1.       Gram Panchayat Saint, Panchayat Samiti Kumher Through
         Sarpanch Mangu Son Of Shri Mawasi R/o Saint, Tehsil
         Kumher, District Bharatpur (Raj.).
2.       Ramswaroop, Aged About 60 Years, S/o Kanchan
3.       Marua S/o Shri Bhairo, Aged About 53 Years,
4.       Ramswaroop S/o Lakha,
         Both are R/o-Chak Radheerpur, Tehsil Kumher, District
         Bharatpur (Raj.).
5.       Udal    S/o   Shri     Heera,         Aged     About      58   Years,   R/o
         Randhirapura Tehsil Kumher District Bharatpur.(Raj.).
                                                       ----Respondents/Plaintiff

For Petitioner(s) : Mr. Gordhan Singh Fauzdar For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

05/09/2023

For the reasons stated in the restoration application, the

same is allowed subject to deposition of a cost of Rs.1000/- by the

appellants in the Litigants Welfare Fund. The order dated

[2023:RJ-JP:21038] (2 of 2) [CRES-175/2023]

05.07.2023 passed by this Court as also the order dated

16.08.2023 passed by the Registrar (Judl.) are recalled. The Civil

Revision Petition No.32/2023 shall stand restored to its original

number provided the cost is deposited by the appellants within a

period of two weeks from today failing which this order shall stand

recalled and the civil revision petition shall stand dismissed

without reference to the Court.

(MAHENDAR KUMAR GOYAL),J

Sudha/44

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