Lahari Prasad And Others vs Subh Karan And Another ...
2023 Latest Caselaw 4599 Raj/2

Citation : 2023 Latest Caselaw 4599 Raj/2
Judgement Date : 5 September, 2023

Rajasthan High Court

Lahari Prasad And Others vs Subh Karan And Another ... on 5 September, 2023

Bench: Mahendar Kumar Goyal

[2023:RJ-JP:20995]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

            S.B. Civil Restoration Application No. 630/2017

                                         In

                  S.B. Civil Second Appeal No.482/1999

1.       Lahari Prasad, S/o Shri Jeetmal
2.       Shiv Kumar, S/o Shri Jeetmal
3.       Ganga Prasad S/o Shri Bhagwan Das Deceased Through
         His Legal Representatives
3/1.     Sampat Devi, R/o Kasba Ramgarh Shekhawati, District
         Sikar.
3/2.     Ravi Shastri, R/o Kasba Ramgarh Shekhawati, District
         Sikar.
3/3.     Sumnitra Devi, R/o Kasba Ramgarh Shekhawati, District
         Sikar.
                                                    ----Defendants/Appellants
                                     Versus
1.       Subh Karan S/o Shri Banarsilal, R/o Kasba Ramgarh
         Shekhawati, District Sikar.
2.       Thakurmal S/o Shri Jagnaram, R/o Kasba Ramgarh
         Shekhawati, District Sikar.
                                                      ----Plaintiff/Respondents

For Petitioner(s) : Mr. M.M. Ranjan, Sr. Adv. with Mr. Rohan Agarwal 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 cost of ₹2,500/-.

The orders dated 30.03.2017 passed by this Court as also

dated 11.05.2017 passed by the Deputy Registrar (Judicial) are

[2023:RJ-JP:20995] (2 of 2) [CRES-630/2017]

recalled. The SB Civil Second Appeal No.482/1999 shall stand

restored to its original number provided the order dated

30.03.2017 is complied with and the aforesaid cost is deposited by