Rajasthan High Court - Jodhpur
Smt. Rameshwari Devi vs Tarachand (2024:Rj-Jd:21019) on 10 May, 2024
Author: Nupur Bhati
Bench: Nupur Bhati
[2024:RJ-JD:21019]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 6749/2024
1. Smt. Rameshwari Devi W/o Late Ganpatram Ji Alias
Ganpatdas Ji, Aged About 67 Years, R/o Durga Market,
Deedwana Tehsil Deedwana District Nagaur Presently
Residing At Plot No. 87, Brij Bawari, Lal Sagar, District
Jodhpur, 342304. Mob No. 9828780090
2. Govind Vaishnav S/o Late Ganpatram Ji Alias Ganpatdas
Ji, Aged About 33 Years, R/o Durga Market, Deedwana
Tehsil Deedwana Distrrict Nagaur Presently Residing At
Plot No. 87, Brij Bawari, Lal Sagar, District Jodhpur,
342304. Mob. No. 3660008141.
----Petitioners
Versus
1. Tarachand S/o Late Ganpatram Ji Alias Ganpatdas Ji,
Aged About 47 Years, R/o Durga Market, Deedwana Tehsil
Deedwana District Nagaur Presently Residing At Plot No.
87, Brij Bawari, Lal Sagar, District Jodhpur, 342304, Mob.
No. 9660008141.
2. Dharmendra Vaishnav S/o Late Ganpatram Ji Alias
Ganpatdas Ji, Aged About 38 Years, R/o Durga Market,
Deedwana Tehsil Deedwana District Nagaur Mob No.
7737908757.
3. Smt. Sanju Alias Manju Devi W/o Mukesh Sharma (D/o
Late Ganpatram Ji Alias Ganpatdas Ji), R/o 2- C63
Housing Board Colony, Aakra Bhatta Abu Road District
Sirohi 307026 Mob No. 8696225073.
4. Smt. Durga Devi W/o Shri Devkishan Ramawat (D/o Late
Ganpatram Ji Alias Ganpatdas Ji), R/o Behind Kissan
Hostel, Near Jain Mandir, Nagaur 341001 Mob No.
8949492865.
5. Smt. Bina Vaishnav W/o Shri Mahaveer Vaishnav (D/o
Late Ganpatram Ji Alias Ganpatdas Ji), R/o 844, 121
Laxman Nagar - C Ramjanji Ka Hatta Banar Road,
Jodhpur Mob No. 8112277131.
6. Sub Registrar, Registrar Office Didwana District Nagaur.
----Respondents
For Petitioner(s) : Mr. Rajesh Joshi, Sr. Advocate,
assisted by Mr. Harshit Bhurani and
Mr. Devesh A. Purohit
For Respondent(s) : Mr. Jaipal Singh
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[2024:RJ-JD:21019] (2 of 2) [CW-6749/2024]
HON'BLE DR. JUSTICE NUPUR BHATI
Order 10/05/2024
1. Learned counsel for the petitioners, at the outset, makes a limited submission that the petitioners may be granted one last opportunity to file the written statement before the learned trial court upon depositing the cost.
2. Learned counsel representing the respondents are in agreement to the submissions made by learned counsel for the petitioners.
3. In view of the limited submission and in the interest of justice, one last opportunity is granted to the petitioners for filing their written statement before the learned trial court on or before the next date i.e. 24.05.2024 for the proceedings in Civil Suit No.2/2022 (Tarachand Vs. Govind & Ors.). The learned trial court shall take the written statement filed by the petitioners on record upon deposition of cost to the tune of Rs.5,000/-. Such cost upon being deposited, be released in favour of the respondents. It is made clear that the petitioners shall be permitted to file the written statement before the learned trial court only after depositing the cost in favour of the respondents.
4. In case, the petitioners fail to utilize the aforesaid opportunity, then, no further opportunity shall be granted to the petitioners and this order shall automatically stand nullified thereafter.
5. With the aforesaid direction, the instant writ petition stands disposed of. Stay application as well as all other pending applications, if any, also stand disposed of accordingly.
(DR.NUPUR BHATI),J 35-/Devesh/-
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