Rajasthan High Court - Jodhpur
Ganesh Narayan And Anr vs Seth Jugal Das Ganediwala And Ors on 6 August, 2019
Author: P.K. Lohra
Bench: P.K. Lohra
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Revision Petition No. 21/2009
Ganesh Narayan And Anr.
----Petitioner
Versus
Seth Jugal Das Ganediwala And Ors.
----Respondent
For Applicant : Mr. N.L. Joshi
For Respondent(s) : Mr. G.R. Goyal
HON'BLE MR. JUSTICE P.K. LOHRA
Order 06/08/2019 Matter comes up on application under Order 22 Rule 10 read with Order 1 Rule 10 CPC filed on behalf of applicant Jai Prakash s/o Sravan Kumar stating therein that the suit property is purchased by him from both the petitioners by a registered sale- deed dated 03.05.2008 and, subsequently, petitioner No.1 Ganesh Narayan has also expired. With all these facts, the applicant has prayed for substituting him as petitioner in the instant revision petition in place of petitioners Ganesh Narayan and Suresh Kumar. In support thereof, notarized copy of the sale-deed executed by Suresh Kumar in the capacity of power of attorney of Ganesh Narayan is also placed on record.
Nobody is present on behalf of original petitioners to dispute this factual position. Moreover, no formal reply to the application is also filed on their behalf. Mr. G.R. Goyal, learned counsel for the respondents has also conceded on the issue. (Downloaded on 30/08/2019 at 01:02:43 AM)
(2 of 2) [CR-21/2009] In this view of the matter, the application under Order 22 Rule 10 read with Order 1 Rule 10 CPC is allowed and applicant Jai Prakash is substituted as petitioner in place of original petitioner Ganesh Narayan and Suresh Kumar.
Learned counsel Mr. Joshi has filed amended cause title which is taken on record.
There is yet another application laid by petitioner Jai Prakash that he has settled his dispute with the respondent perpetually and a compromise has also been arrived at.
In the backdrop of compromise, the petitioner has prayed for dismissing the revision petition as withdrawn.
Acceding to the prayer of the petitioner, revision petition is dismissed as withdrawn and the interim order granted earlier is also vacated.
(P.K. LOHRA),J 66-Bharti (Downloaded on 30/08/2019 at 01:02:43 AM) Powered by TCPDF (www.tcpdf.org)