Smt. Premila vs Smt. Sarojani Kumar And Anr
2021 Latest Caselaw 8981 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil First Appeal No. 461/2013

Smt. Premila

----Appellant Versus Smt. Sarojani Kumar And Anr.

----Respondent

For Appellant(s) : Mr. Sandeep Shah Mr. Abhimanyu Singh For Respondent(s) : Mr. Vikram Sharma Mr. Prashant Tatia

HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Order

07/04/2021 Learned counsel Mr. Sandeep Shah, put in his appearance on behalf of the appellant.

Learned counsel Mr. Vikram Sharma, puts in his appearance on behalf of the respondent.

Heard learned counsel for the parties. Learned counsel for the appellant stated that it is regular first appeal under Section 96 of Civil Procedure Code against the judgment and decree dated 27.07.2013 passed in civil suit, therefore it may be admitted as a matter of right.

In reply, learned counsel for the respondent stated that appeal is not admitted since 2013.

Admit.

Send for the record.

List the matter as soon as the record is received.

(DEVENDRA KACHHAWAHA),J 151-Akshay/-

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