Mahaveer Prasad vs Priyanshu
2021 Latest Caselaw 9138 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Misc. Appeal No. 371/2021

Mahaveer Prasad

----Appellant Versus Priyanshu

----Respondent

For Appellant(s) : Mr. S.L. Jain For Respondent(s) :

HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Order

08/04/2021

In present case, Office has objection that on judgment,

signature not made on certified seal.

A bare perusal of certified copy of the judgment filed along

with appeal reveals that the In-charge has signed only on the first

page of the certified copy of the judgment, but while issuing

certified copy, signature of in-charge has only made on top of first

page of judgment, but on the affixed seal at the bottom,

signatures of the In-charge have not been made on all pages.

Hence, this defect is treated to be overruled.

List the matter for admission after two weeks.

(DEVENDRA KACHHAWAHA),J 143-amit/-

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