Badlu Choudhary And Others vs Girraj Prasad Gupta And Others ...
2023 Latest Caselaw 4856 Raj/2

[2023:RJ-JP:22355]

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

            S.B. Civil Restoration Application No. 63/2015

                                        In

                 S.B. Civil Revision Petition No.40/2013

1.Badlu Choudhary s/o Sh. Natharam Choudhary, aged about 41
years,
2.Ali Husain S/o sh. Gorkhan,
Both are R/o Village Kalsada, Sub Tehsil Malakeda, District Alwar.
                                                    ----Defendants/Petitioners
                                     Versus
1.Giraj Prasad Gupta S/o Late Sh. Gindodi,
2.Suresh Chand Gupta S/o Late Sh. Lallu,
3.Rambabu Gupta S/o Late Sh. Mannalal,
4.Prabhudayal Gupta S/o Late Sh. Bihari,
All are R/o Village Kalsada, Sub Tehsil Malakheda, District Alwar.
                                                     ----Respondents/Plaintiffs

5.Omprakash Gupta,

6.Rakesh Kumar Gupta,

7.Padam Chand Gupta, All are S/o Late Sh. Gindodi, R/o Villate Kalsada, Sub Tehsil Malakheda, District Alwar.

8.Babulal S/o Sh. Lallu, R/o Village Kalsada, Sub Tehsil Malakheda, District Alwar.

9.Pista Devi W/o Sh. Manna Lal Gupta,

10.Madan Lal Gupta S/o Late Sh. Manna Lal, R/o Village Kalsada, Sub Tehsil Malakheda, District Alwar.

11.Rajendra Prasad S/o Late Sh. Manna Lal, Madan Lal Gupta S/o Late Sh. Manna Lal, R/o Village Kalsada, Sub Tehsil Malakheda, District Alwar.

12.Kulkandi Devi W/o Late Sh. Bihari,

13.Deendayal Gupta S/o Late Sh. Bihari Lal Mahajan,

14.Daudayal Gupta S/o Late Sh. Bihari Lal Mahajan,

15.Damodar Lal Gupta S/o Late Sh. Bihari Lal Mahajan, All are R/o Village kalsada, sub Tehsil Malakheda, District Alwar.

-------Performa Defendants/Respondents

For Petitioner(s) : Mr. Gajendra Singh Rathore For Respondent(s) :

[2023:RJ-JP:22355] (2 of 2) [CRES-63/2015]

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

13/09/2023

Learned counsel for the applicants submits that this

restoration application is rendered infructuous.

The same is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Sudha/316

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