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[Cites 3, Cited by 2]

Rajasthan High Court - Jodhpur

Smt.Pushpa Devi & Anr. vs . Smt.Shanti Devi & Ors. on 17 August, 2015

Author: Vineet Kothari

Bench: Vineet Kothari

                               S.B.Civil Misc. Restoration Application No.159/2014
                         Smt.Pushpa Devi & Anr. Vs. Smt.Shanti Devi & Ors.

                                                          Order dated 17.08.2015

                                  1 of 2



      IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
                        AT JODHPUR

                             :: ORDER :

:

S.B. CIVIL MISC. RESTORATION APPLICATION NO.159/2014 IN S.B. CIVIL REVISION PETITION NO.87/2012 Smt.Pushpa Devi w/o Shri Sukh Lal Ji & Anr.
Vs. Smt.Shanti Devi w/o Champa Lalji Date of Order : Monday, 17.08.2015 PRESENT HON'BLE DR. JUSTICE VINEET KOTHARI Mr.K.C.Samdaria for the applicants/petitioners.
--
By the Court (Oral) :
1. The present restoration application has been filed by the applicant-petitioners for restoration of S.B.Civil Revision Petition No.87/2012 (Smt.Pushpa Devi & Anr. Vs. Smt.Shanti Devi & Ors.), which was dismissed for non-compliance of the order dated 07.05.2013 passed by this Court.

2. Learned counsel for the petitioners, Mr.K.C.Samdaria submitted that a separate writ petition under Article 227 of the Constitution of India has been filed against the same impugned order dated 23.04.2012 passed by the learned Additional District Judge (Fast Track) No.1, Pali, rejecting their application under Order 7 Rule 11 CPC.

S.B.Civil Misc. Restoration Application No.159/2014 Smt.Pushpa Devi & Anr. Vs. Smt.Shanti Devi & Ors.

Order dated 17.08.2015 2 of 2

3. In view of the above, the present restoration application is accordingly dismissed. However, the petitioners will be at liberty to pursue the writ petition, in accordance with law. Copy of this order may be sent to the concerned parties as well as the learned court below forthwith.

(Dr. VINEET KOTHARI), J.

Skant/- I.No.24(M)