Charu Nahta vs Ramniwas (2024:Rj-Jd:9579)
2024 Latest Caselaw 1830 Raj

Rajasthan High Court - Jodhpur

Charu Nahta vs Ramniwas (2024:Rj-Jd:9579) on 23 February, 2024

Author: Rekha Borana

Bench: Rekha Borana

[2024:RJ-JD:9579]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                           JODHPUR
            S.B. Civil Review Petition No. 13/2022

1.        Charu Nahta W/o Rajesh Nahta, Aged About 43 Years,
          137-A, Sadulganj, Bikaner.
2.        Manan Nahta S/o Rajesh Nahta, Aged About 19 Years,
          137-A, Sadulganj, Bikaner.
3.        Arushi Nahta D/o Rajesh Nahta, Aged About 16 Years,
          137-A, Sadulganj, Bikaner.
4.        Sampat Devi W/o Jaychand, Aged About 83 Years, 137-A,
          Sadulganj, Bikaner.
                                                      ----Petitioners
                                 Versus
1.        Ramniwas S/o Bhagirath Singh, Village Ramu Ka Bas,
          Post Gokulpur, Tehsil And Distt. Sikar.
2.        Rajasthan State Road Transportation Corporation, Distt.
          Nagaur Through General Manager.
3.        Rajasthan State Road Transportation Corporation,
          Parivahan Marg, Jaipur Through Its Managing Director.
4.        Puran Singh S/o Bhanwar Singh, Rajpuro Ka Bas, Vilage
          Buchkala, Pipar City, Distt. Jodhpur.
5.        Sangram Singh S/o Khuman Singh, 171, New B.j.s.
          Colony, Jodhpur.
6.        New India Assurance Company Limited, Divisional Office
          First, Abhay Chambers, Jalori Gate, Jodhpur.
7.        Khsubu Tours, 171, New B.j.s. Colony, Jodhpur.
8.        Director, Doordarshan High Power Broadcasting Center,
          Paota, C-Road, Jodhpur.
9.        Government Of India, Secretary, Information And
          Broadcasting Ministry, New Delhi.
                                                   ----Respondents


For Petitioner(s)           :     None present
For Respondent(s)           :     --


              HON'BLE MS. JUSTICE REKHA BORANA

Order

23/02/2024

1. The present review petition had been filed in the year 2022

against the judgment dated 27.05.2022.

2. The defects as pointed out by the office were not removed

despite time being granted by the Court on 26.08.2022,

02.09.2022, 26.07.2023 and 13.10.2023. Further, none appeared

on these dates (except once) and today also, none has appeared.

[2024:RJ-JD:9579] (2 of 2) [CRW-13/2022]

3. In view of the same, the review petition is dismissed in

non- compliance as well as non-prosecution.

(REKHA BORANA),J 99-devanshi/-

Powered by TCPDF (www.tcpdf.org)