Citation : 2023 Latest Caselaw 5228 Raj/2
Judgement Date : 22 September, 2023
[2023:RJ-JP:24743]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Writ Restoration Application No. 83/2023
IN
S.B. Civil Restoration Application No.104/2019
IN
S.B. Civil Writ Petition No.1154/2007
1. Chandraveer Singh S/o Sh. Ranveer Singh (Deceased),
Through Its Lrs -
2. Smt. Pushpa Devi W/o Late Sh. Chandraveer Singh, R/o
Manu Marg Ka Tiraha, Alwar (Raj.)
3. Mudit Kumar S/o Late Shri Chandraveer Singh, R/o Manu
Marg Ka Tiraha, Alwar (Raj.)
4. Mudita Kumari D/o Late Sh. Chandraveer Singh, R/o
Manu Marg Ka Tiraha, Alwar (Raj.)
----Petitioners
Versus
1. Smt. Prem Bai Widow Of Bhagwan Singh (Deceased),
Aged About 59 Years, R/o Manu Marg Ka Tiraha, Tehsil
And District Alwar Thorugh Its Lrs.
2. Shri Puran Singh S/o Late Sh. Bhagwan Singh, R/o Manu
Marg Ka Tiraha, Opp. Vajaynti Hospital, Alwar (Raj.) At
Present - A-223, Hasan Kha, Mewat Nagar, Alwar (Raj.)
3. Meenu Bai D/o Late Sh. Bhagwan Singh, (Daughter) R/o
Manu Marg Ka Tiraha, Opp. Vajaynti Hospital, Alwar (Raj.)
4. Lalita Bai D/o Late Sh. Bhagwan Singh, (Daughter) R/o
Manu Marg Ka Tiraha, Opp. Vajaynti Hospital, Alwar (Raj.)
5. Kunwar Padam Singh S/o Late Sh. Bhagwan Singh, (Son)
R/o Manu Marg Ka Tiraha, Opp. Vajaynti Hospital, Alwar
(Raj.)
6. Rekha Bai D/o Late Sh. Bhagwan Singh, (Daughter) R/o
Manu Marg Ka Tiraha, Opp. Vajaynti Hospital, Alwar (Raj.)
7. Additional Civil Judge (Senior Division) No. 3, Alwar,
Rajasthan.
8. Satyaveer Singh S/o Sh. Ranveer Singh, R/o Manu Marg
Ka Tiraha, Alwar (Raj.)
(Downloaded on 11/11/2023 at 08:17:26 PM)
[2023:RJ-JP:24743] (2 of 2) [WRES-83/2023]
----Respondents
For Petitioner(s) : Mr. Samarth Sharma For Respondent(s) :
HON'BLE MR. JUSTICE GANESH RAM MEENA
Judgment / Order
22/09/2023
This restoration application has been filed by the applicants
for restoration of S.B. Civil Writ Restoration Application
No.104/2019 which was dismissed vide order dated 14.02.2023 in
furtherance of peremptory order dated 18.01.2023.
Counsel for the petitioners submits that whatever is
addresses of the parties available with him were submitted by
him.
For the reasons mentioned in the restoration application,
same is allowed and S.B. Civil Writ Restoration Application
No.104/2019 is ordered to be restored at its original number.
(GANESH RAM MEENA),J
ARTI SHARMA /124
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