Mahendra Singh vs Joint Director, Tourist Dept. And ...
2021 Latest Caselaw 18969 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Second Appeal No. 65/2018

Mahendra Singh S/o Shri Aanand Singh Sardar, R/o - 1, Picholi, Udaipur.

----Appellant Versus

1. Joint Director, Tourist Department, Government Of Rajasthan, State Hostel Premises, Mirza Ismile Road, Jaipur Raj.

2. Tourist Officer, Tourist Welcome Centre, Fateh Memorial, Surajpole , Udaipur Raj.

3. State Of Rajasthan Through District Collector, Udaipur Raj..

                                                                  ----Respondents


For Appellant(s)             :    None present
For Respondent(s)            :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

13/12/2021

This second appeal has been filed by the appellant-plaintiff

whose suit for the mandatory injunction has been dismissed by

the trial court vide judgment dated 14.03.2012 and the same has

been affirmed in the appeal

Since the perusal of the previous order sheet reveals that no

one is appearing for the appellant to pursue the second appeal,

hence, the second appeal is dismissed in default and non-

prosecution.

(SUDESH BANSAL),J

42-Taruna/-

(2 of 2) [CSA-65/2018]

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