Rajasthan High Court - Jodhpur
Kanti Lal & Ors vs Kanti Lal on 19 April, 2017
Author: Arun Bhansali
Bench: Arun Bhansali
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civ. Contempt Pet. No. 10 / 2017
1. Kantilal S/o Late Sh. Chatarbhanji,, Aged About 72 Years, By Caste
Jain, Resident of Takhatgarh, Tehsil: Sumerpur, District: Pali (Raj.)
Presently Residing At 705/B, Satrunjai Darshan Lovelane, Bhaikhala,
Mumbai- 400007 and Business Place: Sanghavi Kesharmial Kantilal,
105, Dhanji Street, 3rd Floor, Mumbai- 400003.
2. Legal Representative of Sh. Ramesh Kumar S/o Sh. Kesharimal ,
Since deceased through legal representatives-
2/1. Smt. Madhu Ben W/o Sh. Ramesh Kumar,
2/2. Chirag S/o Sh. Ramesh Kumar,, Both Are Residents of
Takhatgarh, Tehsil: Sumerpur, District: Pali (Raj.)
2/3. Ritu D/o Sh. Ramesh Kumar,, R/o Near Laxmi Mall, Sultan Pet,
Main Road, Bangalore.
2/4. Anita D/o Sh. Ramesh Kumar W/o Sh. Arun Kumar,, R/o S-Point,
Jayantilal, 3/H/804 Mehati Niketan Apartment, Flat No. 101,
Barkatpura, Hyderabad-27.
2/5. Deepa D/o Sh. Ramesh Kumar,, R/o Takhatgarh, Tehsil:
Sumerpur, District: Pali (Raj.)
3. Jai Pal S/o Sh. Kesharimal Ji,
4. Puran Kumar S/o Sh. Kesharimal Ji,
5. Vijay Kumar S/o Sh. Kesharimal Ji,
6. Smt. Jadav Bai W/o Sh. Kesharimal Ji,, Residents of Takhatgarh,
Tehsil Sumerpur, District Pali.
7. Smt. Madhubhan D/o Kesharimal Ji,, Resident of Chennai
(Tamilnadu)
8. Smt. Masuben D/o Sh. Keshrimalji W/o Pradeep Kumar,, Resident
of Mumbai (Maharashtra)
---Petitioners
Versus
Kantilal S/o Bhika Ji,, By Caste Rawat, Resident of Takhatgarh,
Tehsil Sumerpur, District Pali (Raj.)
----Respondent
_____________________________________________________
For Petitioner(s) : Mr. Sandeep Shah
For Respondent(s) :
_____________________________________________________
HON'BLE MR. JUSTICE ARUN BHANSALI
Order 19/04/2017 Under the directions of the Court dated 04.04.2017 the (2 of 2) [CCP-10/2017] Bailiff of the Court of Additional District Judge, Sumerpur has submitted his report dated 10.04.2017, inter alia, indicating that the shop in question has been got vacated, the goods have been handed over to the respondent - Kanti Lal and possession of the shop has been handed over to the petitioners.
In view of the said report, no further proceedings need be taken in the present case. The notices issued are discharged. The contempt petition is dismissed.
However, so far as realization of the amount of arrears of rent and mesne profit is concerned, which counsel for the petitioners submits is still outstanding, the petitioners would be free to prosecute their execution application, which is said to be pending before the Rent Tribunal.
(ARUN BHANSALI)J. A.K. Chouhan/-66