Rajasthan High Court - Jaipur
Rameshwar Lal vs Naresh Kumar Bharti Alias Naresh ... on 8 March, 2023
Author: Mahendar Kumar Goyal
Bench: Mahendar Kumar Goyal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Revision Petition No. 212/2016
Rameshwar Lal
----Petitioner
Versus
Naresh Kumar Bharti Alias Naresh Pal and ors
----Respondents
For Petitioner(s) : None Present For Respondent(s) : None Present
HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Order 08/03/2023 None appears for the parties even in second round. For the reasons stated in the application no.3/2020 filed under Order 22 Rule 4 read with Section 151 CPC for taking on record the legal representatives of deceased respondent no.1- Naresh Kumar Bharti @ Naresh Pal Singh, in the application no.2/2020 filed under Section 5 read with Articles 120 & 121 of Limitation Act seeking condonation of delay in moving the application as also in the application no.1/2020 filed under Order 22 Rule 9 read with Section 151 CPC read with Articles 120 & 121 of the Limitation Act for setting aside the abatement, the same are allowed. Delay in preferring the application is condoned, the abatement is set aside and the legal representatives of deceased respondent no.1 are taken on record.
For the reasons stated in the application no.2/2022 filed under Order 22 Rule 3 read with Section 151 CPC for taking on record the legal representative of deceased petitioner and in the application no.1/2022 filed under Section 5 of Limitation Act (Downloaded on 10/03/2023 at 12:16:07 AM) (2 of 2) [CR-212/2016] seeking condonation of delay in preferring the application, the same are allowed. Delay in preferring the application is condoned and Smt. Mona Gupta is taken on record as legal representative of deceased petitioner.
The petitioner is directed to file amended cause title within a week failing which the revision petition shall stand dismissed without reference to the Court.
If the needful is done within the stipulated period, issue notice to the newly impleaded respondents. Notices be filed in two sets. One set of notices be sent through registered post with acknowledgment due. Steps to be taken within three weeks thereafter failing which the revision petition shall stand dismissed without reference to the Court.
(MAHENDAR KUMAR GOYAL),J PRAGATI/68 (Downloaded on 10/03/2023 at 12:16:07 AM) Powered by TCPDF (www.tcpdf.org)