PREMWATI @ PREM KUMARI Vs. MALTI DEVI & ORS

JUDGEMENT

(1.) Matter comes up on Misc. Application filed by the respondent No.5/3 represented by Ms. Gayatri Rathore Adv. for necessary correction in the order passed by this Court vide its order dt.13.07.2017.

(2.) Counsel submits that since the matter at the relevant point of time was pending before the Court of SDO No.1 Bharatpur, who has to make compliance in terms of the order of the Court dt.13.07.2017 but it revealed that the matter is later on transferred to concerned Revenue Court Nadbai, District Bharatpur and unless the correction is made in the order dt.13th July, 2017 the Concerned Officer may not take note of the expeditious disposal of the matter in compliance of order of the Court. Since what being prayed is not going to affect the rights of the parties, taking note of the submissions made, we consider it appropriate to grant indulgence & accordingly we make a clarification that let the parties shall record their presence to the Concerned Revenue Court where the matter is pending at Nadbai, District Bharatpur for making compliance of the order dt.13th July, 2017.

(3.) The application in the above terms stands disposed off and the order passed today shall be treated as part of the order dt.107.2017.