Hari Chand @ Harish Kumar vs Jasvindra Pal Singh
2021 Latest Caselaw 19236 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil First Appeal No. 494/2021

Hari Chand @ Harish Kumar

----Appellant Versus Jasvindra Pal Singh

----Respondent

For Appellant(s) : Mr. Trilok Joshi

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

16/12/2021

This first appeal is filed by appellant defendant assailing the

judgment and decree dated 26.03.2019. The appellant submits

that he could not come to know about the impugned judgment

and decree and therefore, some delay occurred and only came to

know when the respondent preferred execution of the impugned

decree, then the appellant has filed this appeal along with

application under Section 5 of the Limitation Act.

Issue notice to the respondents for application under Section

5 of the Limitation Act as also of the appeal and stay application.

Notices are made returnable within four weeks.

Notices may be given 'dasti' to learned counsel for the

appellant for service upon the respondents.

Record of the trial Court be summoned.

(SUDESH BANSAL),J 36-AnilKC/-

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