Rajasthan High Court - Jodhpur
Hangami Lal Paliwal vs Naresh & Ors on 6 March, 2017
Author: Sangeet Lodha
Bench: Sangeet Lodha
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B.Civil Revision No. 171 / 2014
Hangami Lal Paliwal S/o Shri Bhanwar Lalji, by caste Brahmin,
aged about 60 years, resident of Village Dhoinda, Tehsil & District
Rajsamand
----Petitioner
Versus
1. Naresh S/o Arjun Lal Brahmin, by caste Paliwal, R/o Village
Dhoinda, Tehsil & District Rajsamand.
2. Smt. Teena D/o Shri Arjun Lal, W/o Suresh Chandraji Brahmin,
by caste Paliwal, R/o Village Dipti, Tehsil & District Rajsamand, at
present Bhilwara.
3. Smt. Minakshi D/o Shri Arjun Lal, W/o Shri Himmat Lal,
Brahmin Paliwal, R/o Sahada, Tehsil Gangapur, at present resident
of J.K. Colony, Kankroli, District Rajsamand.
4. Ms. Ranu D/o shri Arjun Lalji Brahmin Paliwal, R/o Village
Dhoidnda, Tehsil & District Rajsamand.
5. Ms. Swarna D/o Shri Dhoinda, Tehsil & District Rajsamand.
------Plaintiffs
6. Arjun Lal S/o Bhanwar Lalji Brahmin Paliwal, R/o Village
Dhoidnda, Tehsil & District Rajsamand.
Proforma Respondent
_____________________________________________________
For Petitioner(s) : Mr. R.S. Rathore
_____________________________________________________
HON'BLE MR. JUSTICE SANGEET LODHA
Order 06/03/2017 This revision petition filed by the petitioner is reported to be barred by limitation for 167 days.
The revision petition is not accompanied by an application under Section 5 of the Limitation Act.
(2 of 2) [CR-171/2014] Office has pointed out certain other defects as well. The defects were pointed out by the Registry in the year 2014. Even after a lapse of more than 2 ½ years, the petitioner has not cared to remove the defects.
The revision petition is dismissed as barred by limitation.
(SANGEET LODHA)J. Ravi Kh./59