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Kishan Gopal Sharma vs Nagar Parishad Kishangarh And Or ...
2023 Latest Caselaw 5182 Raj/2

Citation : 2023 Latest Caselaw 5182 Raj/2
Judgement Date : 21 September, 2023

Rajasthan High Court
Kishan Gopal Sharma vs Nagar Parishad Kishangarh And Or ... on 21 September, 2023
Bench: Mahendar Kumar Goyal
[2023:RJ-JP:24292]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

            S.B. Civil Restoration Application No. 409/2012
                                        In
                 S.B. Civil Second Appeal No.366/2008

Kishan Gopal Sharma S/o Shri Shyam Lal Sharma, R/o Gusai Ji
Ki Ghati, Kishangarh, District Ajmer, At Present Working As An
L.D.C. Nagar Palika Kishangarh.
                                                           ----Appellant/Plaintiff
                                    Versus
1.       Nagar Parishad, Kishangarh Through Commissioner,
         Nagar Parisad/ Palika Kishangarh, District Ajmer.
2.       Director, Local Bodies, Rajasthan, Jaipur.
3.       Shri Kaluram Malakar S/o Shri Ganeshilal, Naya S Sahar,
         Mali Mohalla, Kishangarh.
4.       Shri Abdul Rasheed S/o Shri Bahadur Khan, L.D.C. Nagar
         Parishad / Palika, Kishangarh, District Aj
5.       Shri Nawal Kishore S/o Shri Ram Avtar Bohara, L.D. C.
         Nagar Parishad / Palika, Kishangarh, Distric
6.       Shri Ramswaroop Verma S/o Shri Shankar Soni, Clerk,
         Nagar Parishad / Palika, Kishangarh, District A
7.       Shri Narayan Singh S/o Shri Kishan Singh, L.d.c. Nagar
         Parishad, Bharatpur.
8.       Shri Bihari Singh S/o Shri Roopdan, L.d.c.                        Nagar
         Parishad/ Palika, Kishangarh, District Ajmer.
9.       Shri Satyanaranyan Dhabai, L.d.c. Nagar Parishad/ Palika,
         Ajmer.
10.      Shri Jagdish Malakar S/o Shri Ram Lal, Fireman, Nagar
         Parishad/ Palika, Kishangarh, District Ajmer.
11.      Shri Vijay Krishan Kalla S/o Shri Jaykrishan Kalla,
         Fireman, Nagar Parishad/ Palika, Kishangarh, Di
12.      Shri Shiv Kumar Vyas, L.d.c. Nagar Parishad/palika ,
         Kishangarh, District Ajmer.
13.      Shri Rajpal Singh S/o Shri Shambhu Singh, L.d.c. Nagar
         Parishad/palika, Kishangarh, District Ajmer.
14.      Shri Kishan Gopal Mattad S/s Shri Daulal Mattad, L.d.c.
         Nagar Parishad/ Palika, Kishangarh, Distri
15.      Shri Abdul Rajjak, L.d.c.                   Nagar       Parishad/palika,
         Kishangarh, District Ajmer.
16.      Shri Madhusudan S/o Shri Murlidhar, Naya                          Sahar,
         Opposite Post Office Kishangarh, District Ajmer.
17.      Shri Hemraj, L.d.c. Nagar Parishad/ Palika, Kishangarh,
         District Ajmer.
18.      Shri Dashrath Singh S/o Shri Ramsingh, L.d.c. Nagar
         Parishad/palika, Kishangarh, District Ajmer.

                     (Downloaded on 11/11/2023 at 08:13:55 PM)
                                    [2023:RJ-JP:24292]                    (2 of 2)                    [CRES-409/2012]


                                    19.        Shri Purushootam Lal Sharma S/o Shri Kishan Gopal
                                               Pandit, Jamdon Ka Mohalla,
                                    20.        Shri Gyan Chand S/o Shri Prabhati Lal, Vaishnav
                                               Apartment 252 D, Flates Number G.s. Prem Nagar, Jho
                                                                                    ----Defendants/Respondents

For Petitioner(s) : Mr. Kishan Swami For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

21/09/2023

For the reasons stated in the restoration application, the

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

The orders dated 12.12.2011 passed by this Court & dated

10.02.2012 passed by the Deputy Registrar (Judl.) are recalled.

The SB Civil Second Appeal No.366/2008 shall stand restored to

its original number provided the requisite is filed in it and the

aforesaid cost is deposited by the applicant/appellant with the

Litigants Welfare Fund within a period of two 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/41

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