Jarnail Singh vs Jarnail Singh (2024:Rj-Jd:41203)
2024 Latest Caselaw 8840 Raj

Rajasthan High Court - Jodhpur

Jarnail Singh vs Jarnail Singh (2024:Rj-Jd:41203) on 8 October, 2024

Author: Rekha Borana

Bench: Rekha Borana

[2024:RJ-JD:41203]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Review Petition (Writ) No. 91/2024

Jarnail Singh S/o Late Sh. Niranjan Singh, Aged About 60 Years,
R/o Village Hansliya, Tehsil Pilibanga, District Hanumangarh.
                                                                   ----Petitioner
                                    Versus
Jarnail Singh S/o Sh. Jangir Singh, R/o Dabli Rathan, Tehsil And
District Hanumangarh.
                                                                 ----Respondent


For Petitioner(s)         :     Mr. Hamir Singh Sidhu
For Respondent(s)         :     Mr. Vipin Makkad



              HON'BLE MS. JUSTICE REKHA BORANA

Order

08/10/2024

1. The present review petition has been preferred with a

submission that the consent of learned counsel for the petitioner

as recorded in the order dated 19.09.2024 may be ordered to

have been withdrawn and the writ petition be decided in terms of

the judgment passed in S.B. Civil Writ Petition No.3524/2008;

Jagtar Singh vs. Sadhu Ram decided on 04.07.2011.

2. Learned counsel appearing for the respondent submits that

he has no objection if the consent of learned counsel for the

petitioner as recorded in the order dated 19.09.2024 is permitted

to be withdrawn. He however, submits that the remaining order

be not disturbed and the order be reviewed only to the extent of

the consent of learned counsel for the petitioner.

3. In view of the 'No Objection' made by learned counsel for the

respondent to the effect that the consent of learned counsel for

the petitioner to the extent that the petitioner is ready and willing

[2024:RJ-JD:41203] (2 of 2) [WRW-91/2024]

to waive his challenge to the liability as imposed by the learned

Debt Relief Court, the present review petition is partly allowed

and the consent given by learned counsel for the petitioner to the

said extent is permitted to be withdrawn.

4. No ground for interference in the remaining part of the order

dated 19.09.2024 is made out and the review petition is hence,

disposed of with the modification only to the above extent.

(REKHA BORANA),J 23-T.Singh/-

Powered by TCPDF (www.tcpdf.org)