Rajasthan High Court - Jodhpur
Tol Singh vs Lassaji on 29 September, 2020
Author: Arun Bhansali
Bench: Arun Bhansali
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Misc. Appeal No. 1660/2020
1. Tol Singh S/o Shri Tagaji, Aged About 54 Years, R/o
Aalasan, Tehsil And District Jalore. Through Power Of
Attorney Holder Modaram S/o Shri Bheraji @ Bhuraji,
Aged About 56 Years, R/o Aalasan, Tehsil And District
Jalore.
2. Modaram S/o Shri Bheraji @ Bhooraji, Aged About 56
Years, R/o Aalasan, Tehsil And District Jalore.
3. Ramlal S/o Shri Jerupji, Aged About 59 Years, R/o
Aalasan, Tehsil And District Jalore. Through Power Of
Attorney Holder Modaram S/o Shri Bheraji @ Bhuraji,
Aged About 56 Years, R/o Aalasan, Tehsil And District
Jalore.
4. Bhoormal S/o Shri Tejaji, Aged About 42 Years, R/o
Aalasan, Tehsil And District Jalore.
5. Shankar Ram S/o Shri Ganeshaji, Aged About 55 Years,
R/o Aalasan, Tehsil And District Jalore. Through Power Of
Attorney Holder Modaram S/o Shri Bheraji @ Bhuraji,
Aged About 56 Years, R/o Aalasan, Tehsil And District
Jalore.
6. Manaram S/o Shri Jerupji, Aged About 33 Years, R/o
Aalasan, Tehsil And District Jalore. Through Power Of
Attorney Holder Modaram S/o Shri Bheraji @ Bhuraji,
Aged About 56 Years, R/o Aalasan, Tehsil And District
Jalore.
7. Suresh Kumar S/o Shri Jetaram, Aged About 33 Years, R/
o Aalasan, Tehsil And District Jalore. Through Power Of
Attorney Holder Modaram S/o Shri Bheraji @ Bhuraji,
Aged About 56 Years, R/o Aalasan, Tehsil And District
Jalore.
----Appellants
Versus
1. Lassaji S/o Shri Sammelaji, R/o Aalasan, Tehsil And
District Jalore.
2. Mangilal S/o Shri Lassaji, R/o Aalasan, Tehsil And District
Jalore.
----Respondents
For Appellant(s) : Mr. Amit Mehta.
For Respondent(s) :
HON'BLE MR. JUSTICE ARUN BHANSALI
Order 29/09/2020 Learned counsel for the appellants has been heard through video conferencing.
(Downloaded on 29/09/2020 at 08:31:59 PM)
(2 of 2) [CMA-1660/2020] As the Civil Miscellaneous appeal filed by the appellants against the order passed by the appellate court under Order XLIII Rule 1(u) CPC is not maintainable, learned counsel for the appellants prays that the appeal be converted into a writ petition.
In view of the submissions made, office is directed to register the appeal as a writ petition after the appellants / petitioners comply with the requirement of a writ petition in the present matter.
For the statistical purpose, the Civil Miscellaneous Appeal stands disposed of.
(ARUN BHANSALI),J 2-pradeep/-
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