Hukum Chand vs Vinod Kumar
2021 Latest Caselaw 7479 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                       S.B. Civil First Appeal No. 257/1998

                                    Hukum Chand
                                                                                                         ----Appellant
                                                                           Versus
                                    Vinod Kumar
                                                                                                       ----Respondent

For Appellant(s) : Ms. Komal Sharma, Advocate for Mr. Manu Bhargava, Advocate For Respondent(s) : Mr. Aakash, Advocate for Mr. B.L. Agrawal, Advocate

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

09/12/2021

On perusal of the impugned judgment dated 24.02.1998, it

transpires that the plaintiff-appellant was directed to file the court

fees of the half of the valuing suit amounting Rs. 60,000/-.

It transpires from the record that the plaintiff-appellant has

neither filed the requisite court fees of the suit nor has filed court

fees in the first appeal.

Learned counsel for the plaintiff-appellant seeks an

adjournment.

List the matter after eight weeks.

(SUDESH BANSAL),J

SAHIL SONI /14

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