Duleshwar vs Iliyash Shekh
2021 Latest Caselaw 12339 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Misc. Appeal No. 172/2019

Duleshwar

----Appellant Versus Iliyash Shekh

----Respondent

For Appellant(s) : Mr. G.S. Rathore.

For Respondent(s) :

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

06/08/2021

An application has been filed by the appellant seeking

dispensing with the requirement of filing certified copy of the

impugned judgment and award.

For the reasons indicated in the application, the same is

allowed. The requirement of filing certified copy of the impugned

judgment and award is dispensed with.

Office to proceed.

(ARUN BHANSALI),J 31-Sumit/-

Powered by TCPDF (www.tcpdf.org)