Mangilal vs Shyam Das
2021 Latest Caselaw 12821 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Second Appeal No. 9/2020

Mangilal

----Appellant Versus Shyam Das

----Respondent

For Appellant(s) :

For Respondent(s) : Mr. Suresh Shrimali (through VC).

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

16/08/2021

Learned counsel for the appellant submits that cause title in

the first appeal is in consonance with the amended cause title

before the appellate court, however, despite the amendment

before the appellate court, in the judgment, the said amended

cause title has not been incorporated. The amended cause title

has been placed on record.

In view of the submissions made, the objection raised by the

office is over-ruled.

List the appeal for admission.

(ARUN BHANSALI),J 35-Sachin/-

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