Rajasthan High Court - Jodhpur
Hariram And Anr vs Ramdhan Ramchowki Birai And Ors on 8 May, 2023
Author: Dinesh Mehta
Bench: Dinesh Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR S.B. Civil First Appeal No. 105/2018 Hariram And Anr.
----Appellant Versus Ramdhan Ramchowki Birai And Ors.
----Respondent For Appellant(s) : Mr. Nidhi Singhvi for Mr. Deelip Kawadia For Respondent(s) : Mr. Rajesh Punia JUSTICE DINESH MEHTA Order 08/05/2023 I.A. No.1/2023:
1. The respondent Nos.1 to 3 have moved the present application seeking permission to carry out repair work in the property in question.
2. Ms. Nidhi Singhvi, learned counsel for the appellants prays for two weeks' time to file reply.
3. Mr. Rajesh Punia, learned counsel for the applicants-
respondents submits that time of two weeks was earlier also allowed to the appellants (on 27.04.2023) and yet no reply has been filed. He submitted that the property in question calls for immediate repairs inasmuch as on account of weather (sand storms or rains), there may be some damage to the property in question, which is in bad shape.
4. In the interest of justice, two weeks' time is allowed to the appellants to file reply to the application. (Downloaded on 08/05/2023 at 10:24:47 PM)
(2 of 2) [CFA-105/2018]
5. It is, however, made clear that if any untoward incident happens on account of dilapidated condition of the subject property, the appellants shall be solely responsible for civil or criminal consequential liability arising out of such incident.
6. List this case on 23.05.2023, as prayed.
(DINESH MEHTA),J 4-Ramesh/-
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