Rajasthan High Court - Jaipur
Bhola Nath Choudhary Son Of Late Magan ... vs Pawan Kumar Sharma Son Of Shri Babu Lal ... on 22 October, 2018
Author: Inderjeet Singh
Bench: Inderjeet Singh
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Writ Miscellaneous Application No. 398/2018
1. Bhola Nath Choudhary Son Of Late Magan Lal Choudhary
(Since Deceased), Through His Legal Representatives
2. Ramnath Son Of Late Bhola Nath Choudhary, Presently
Resident Of Alwar.
3. Kailash Son Of Late Bhola Nath Choudhary, Resident Of
Choudary Pada, Karauli, Tehsil And District Karauli
(Rajasthan)
4. Pushpa Daughter Of Late Bhola Nath Choudhary, Resident
Of Choudhary Pada, Karauli, Tehsil And District Karauli.
5. Gyatri Daughter Of Late Bhola Nath Choudhary, Resident
Of Choudhary Pada, Karauli, Tehsil, Tehsil And District
Karauli.
6. Rajendra Mohan Son Of Late Bhola Nath Choudhary,
Resident Of Choudhary Pada, Karauli, Tehsil And District
Karauli (Since Deceased) Through His Legal
Representatives.
7. Lami Devi Widow Of Late Rajendra Mohan, By Caste
Mahajan Resident Of Choudhary Pada, Karauli, Tehsil And
District Karauli (Rajasthan)
8. Nirmal Kumar Son Of Late Rajendra Mohan, By Caste
Mahajan Resident Of Choudhary Pada, Karauli, Tehsil And
District Karauli (Rajasthan)
9. Naresh Kumar Son Of Late Rajendra Mohan, By Caste
Mahajan Resident Of Choudhary Pada, Karauli, Tehsil And
District Karauli (Rajasthan)
10. Deepmala Daughter Of Late Rajendra Mohan, By Caste
Mahajan Resident Of Choudhary Pada, Karauli, Tehsil And
District Karauli (Rajasthan)
----Petitioners
Versus
Pawan Kumar Sharma Son Of Shri Babu Lal Sharma, By Caste
Brahmin, Resident Of Karauli, Tehsil And District Karauli
(Rajasthan)
----Respondent
(2 of 2) [WMAP-398/2018]
For Petitioner(s) : Mr. J.P. Goyal, Senior Counsel with Mr.
Abhi Goyal.
For Respondent(s) : Mr. Rajneesh Gupta.
HON'BLE MR. JUSTICE INDERJEET SINGH Order 22/10/2018 Heard on application fled by the applicant-tenant for extension of time to file undertaking before the Executing Court in-compliance of the order dated 07.08.2018 passed by this court.
Counsel for the petitioner submitted that due to unavoidable circumstances the applicant-tenant was unable to file the undertaking within a time prescribe by this court vide order dated 07.08.2018 and prayed that ten days' time be further granted to the tenant to submit the undertaking as permitted by this court vide order dated 07.08.2018.
Counsel for the landlord has no serious objection to the submissions made by the counsel for the tenant.
In that view of the matter, time granted by this court for submitting the undertaking before the Executing Court vide order dated 07.08.2018 is further extended up to 31.10.2018.
The application stands disposed of.
(INDERJEET SINGH),J MG/210 Powered by TCPDF (www.tcpdf.org)