Rajasthan High Court - Jaipur
Gajendra Singh Son Of Late Shyama vs Ramwati Wife Of Ratiram on 10 December, 2018
Author: Ashok Kumar Gaur
Bench: Ashok Kumar Gaur
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Writ Restoration Application No. 562/2018
Gajendra Singh Son Of Late Shyama, Aged About 37 Years, By
Caste Jat, Resident Of Village Azan, Tehsil Kumher, District
Bharatpur
----Petitioner
Versus
1. Ramwati Wife Of Ratiram, By Caste Jat Resident Of
Village Azan, Tehsil Kumher, District Bharatpur.
2. Nem Singh, Son Of Ratiram By Caste Jat Resident Of
Village Azan, Tehsil Kumher, District Bharatpur.
3. Tej Singh, Son Of Ratiram By Caste Jat Resident Of
Village Azan, Tehsil Kumher, District Bharatpur.
4. Ravindra, Son Of Ratiram By Caste Jat Resident Of Village
Azan, Tehsil Kumher, District Bharatpur.
5. Dinesh, Son Of Ratiram By Caste Jat Resident Of Village
Azan, Tehsil Kumher, District Bharatpur.
6. Ajit, Son Of Ratiram By Caste Jat Resident Of Village
Azan, Tehsil Kumher, District Bharatpur.
7. Kalyan, Son Of Jyoti By Caste Jat Resident Of Village
Azan, Tehsil Kumher, District Bharatpur.
8. Shripal, Son Of Jyoti By Caste Jat Resident Of Village
Azan, Tehsil Kumher, District Bharatpur.
9. Kalu @ Amar Singh Son Shriya, By Caste Jat Resident Of
Village Azan, Tehsil Kumher, District Bharatpur.
10. Tilku @ Amarpal Son Of Shriya, By Caste Jat Resident Of
Village Azan, Tehsil Kumher, District Bharatpur.
11. Anita Daughter Of Shriya, By Caste Jat Resident Of Village
Azan, Tehsil Kumher, District Bharatpur.
12. State Of Rajasthan, Through Tehsildar, Tehsil Kumher,
District Bharatpur.
13. Lokan, Daughter Of Shyama
14. Bhumesh, Daughter Of Shyama
15. Sheela, Daughter Of Shyama
----Respondents
(2 of 2) [WRES-562/2018]
For Petitioner(s) : Mr. Himanshu Sogani
For Respondent(s) :
HON'BLE MR. JUSTICE ASHOK KUMAR GAUR Order 10/12/2018 Matter has comes up on Misc. Restoration Application filed by the petitioner for restoration of Civil Writ Petition No. 5367/2018, which was dismissed vide order dt. 02.05.2018, passed by this Court and consequential order dt. 24.05.2018, passed by Deputy Registrar (Judicial).
For the reasons stated in the aforesaid application, the restoration application stands allowed and the writ petition is restored to its original number.
(ASHOK KUMAR GAUR),J Gourav/33 Powered by TCPDF (www.tcpdf.org)