Rajasthan High Court - Jodhpur
Chandra Prakash vs Lrs.Of Smt.Padma Rani on 15 May, 2017
Bench: Govind Mathur, Vinit Kumar Mathur
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Civil Restoration No. 11 / 2017
Shri Chandra Prakash S/o Shri Ratan Chand Malhotra, aged about
53 Years, B/c Khatri, R/o 58 Gole Bazar, Sriganganagar
----Petitioner
Versus
Smt. Padma Rani Malhotra (Since deceased) widow of Late Shri
Jagdish Through her legal representatives.
1. Baldev Kumar S/o Late Shri Jagdish Rai
2. Praveen Kumar S/o Late Shri Jagdish Rai
3. Anuj Kumar S/o Late Shri Jagdish Rai
4. Smt. Anita Ghai D/o Late Shri Jagdish Rai
5. Smt. Anju Tandon D/o Late Shri Jagdish Rai
all by caste Khatri R/o 106, P- Block Sriganganagar.
----Respondents
_____________________________________________________
For Petitioner(s) : None present
For Respondent(s) : ---
_____________________________________________________
HON'BLE MR. JUSTICE GOVIND MATHUR
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Order 15/05/2017 By the order dated 14.07.2015, a Division Bench dismissed D.B. Civil Miscellaneous Appeal (Contempt) No.140/2006 for want of prosecution with liberty to the respondents to file an appropriate execution application in the contempt court, for recovery of the arrears of rent.
(2 of 2) [CRES-11/2017] None is present to pursue this application also. The application is barred by limitation from 40 days. An application is preferred under Section 5 of the Limitation Act which is supported by an affidavit. The application seeking condonation of delay as well as restoration of the appeal are dismissed for the want of prosecution.
(VINIT KUMAR MATHUR)J. (GOVIND MATHUR)J. Anil Kumar Choudhary