Lrs Of Ghanshyam vs Jagdish Chandra Vyas ...
2026 Latest Caselaw 1715 Raj

Rajasthan High Court - Jodhpur

Lrs Of Ghanshyam vs Jagdish Chandra Vyas ... on 4 February, 2026

Author: Rekha Borana

Bench: Rekha Borana

[2026:RJ-JD:6275]

       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR
                    S.B. Civil Restoration No. 431/2025

1.       Lrs Of Ghanshyam, S/o Shri Vijay Raj Sharma, Through
         Lrs-
1/1.     Champa Joshi W/o Late Shri Ghanshyam, Aged About 88
         Years, 6/108 Mukta Prasad Nagar, Bikaner (Raj.)
1/2.     Raghuveer Raj S/o Late Shri Ghanshyam, Aged About 64
         Years, 6/108 Mukta Prasad Nagar, Bikaner (Raj.)
1/3.     Vandana Purohit D/o Late Shri Ghanshyam, Aged About
         59 Years, 6/108 Mukta Prasad Nagar, Bikaner (Raj.)
                                                                    ----Petitioners
                                      Versus
Jagdish Chandra Vyas S/o Bal Krishan Vyas Ameta, Brahmpole,
Udaipur, Rajasthan
                                                                   ----Respondent


For Petitioner(s)           :     Mr. Mukul Krishna Vyas
                                  Mr. Mohit K. Vyas
For Respondent(s)           :     Mr. Jagdish Vyas



                HON'BLE MS. JUSTICE REKHA BORANA

Order

04/02/2026

1. The present restoration application has been filed aggrieved

of order dated 04.01.2024 passed in S.B. Civil Second Appeal

No.55/1993 whereby the Court dismissed the appeal for want of

prosecution. On the said date, the Court observed that none had

appeared for the appellant since last five dates, whenever the

matter was listed.

2. The present restoration application is reported to be barred

by 650 days.

(Uploaded on 04/02/2026 at 02:58:57 PM)

[2026:RJ-JD:6275] (2 of 2) [CRES-431/2025]

3. Reply to the restoration application has been filed by

counsel for the respondents while controverting the reasons

assigned in the application.

4. Heard the Counsels.

5. The delay caused in filing the present restoration application

is condoned, however, at a cost of Rs.2000/- to be paid to counsel

for the respondents within a period of one week from now.

Application under section 5 of the Limitation Act is hence, allowed.

6. For the reasons stated in the restoration application, the

same is allowed.

7. Let S.B. Civil Second Appeal No.55/1993 be restored to its

original number subject to the receipt of payment of cost been

submitted by counsel for the petitioner.

(REKHA BORANA),J 184-manila/-

(Uploaded on 04/02/2026 at 02:58:57 PM)

Powered by TCPDF (www.tcpdf.org)