Rajasthan High Court - Jaipur
Shri Narain And Ors vs Shri Chouthmal And Ors on 24 October, 2016
Author: Prakash Gupta
Bench: Prakash Gupta
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR.
ORDER S.B. Civil Misc. 2nd Stay Application No. 748/2016 In S.B. Civil First appeal No. 529/2006
1.Shri Narain S/o Late Shri Mulchand, aged about 67 years, By caste Meena, Resident of Village Ranho, Tehsil Lalsot, District-Dausa.
2.Shri Ramdhan, Son of Late Shri Mulchand, By caste Meena, Resident of Village Ranho, Tehsil Lalsot, District- Dausa.
3.Shri Ramji lal Son of Late Shri Mulchand, By caste Meena, Resident of Village Ranho, Tehsil Lalsot, District-Dausa.
Versus
1.Shri Chouthmal S/o Shri Jairam, B/c Meena, R/o Village Patti, Sultanpur, Tehsil Lalsot, District Dausa.
2.Buddharam S/o Mangal Ram, By caste Meena, Resident of Village Ranho, Tehsil Lalsot, District-Dausa.
3.Ram Sahai S/o Mangal Ram, By caste Meena, Resident of Village Ranho, Tehsil Lalsot, District-Dausa.
Date of Order <><><> 24.10.2016 HON'BLE MR. JUSTICE PRAKASH GUPTA None present for the appellants.
None present on behalf of the appellant. The second stay application is dismissed in default.
(Prakash Gupta), J.
Mohita/109