Rameshwar Andanr vs Rati Ram Andors (2024:Rj-Jp:4954)
2024 Latest Caselaw 687 Raj/2

Rajasthan High Court

Rameshwar Andanr vs Rati Ram Andors (2024:Rj-Jp:4954) on 30 January, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:4954]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                       S.B. Civil Writ Petition No. 3277/2015

                                    1.      Rameshwar Son Of Shri Sheonarayan Gurjar, aged about
                                            60 years,
                                    2.      Khayali Son Of Shri Mahda Gurjar, aged about 42 years,
                                            All Resident Of Gopalpura Tehsil Kotputali Distt. Jaipur
                                            Raj.
                                                                                                         ----Petitioners
                                                                          Versus
                                    1.      Rati Ram Son Of Bhagirath
                                    2.      Jhabar Son Of Bhagirath
                                    3.      Kailash Son Of Bhagirath, All Resident Of Gopalpura,
                                            Tehsil Kotputali Distt. Jaipur Raj.
                                                                                                       ----Respondents

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

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

30/01/2024

This writ petition has been filed assailing the legality and

validity of the order dated 27.02.2015 passed by the learned Civil

Judge (Junior Division), Kotputali, District Jaipur in Civil Suit

No.37/2006 (37/2007) whereby, an application filed by the

petitioners/plaintiffs under Order 14 Rule 5 CPC has been

dismissed.

None for the petitioners. None had appeared on their behalf

on last date as well, i.e., 22.11.2023.

In view thereof, this civil writ petition is dismissed for non-

prosecution.

(MAHENDAR KUMAR GOYAL),J

Manish/136

Powered by TCPDF (www.tcpdf.org)