Gram Panchayat Bicchiwara vs Durga Devi
2021 Latest Caselaw 4985 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Second Appeal No. 274/2019

Gram Panchayat Bicchiwara

----Appellant Versus Durga Devi

----Respondent

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

For Respondent(s) :

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

22/02/2021

A perusal of the judgment of the First Appellate Court

indicates that the impugned decree dated 04.05.2012 passed by

the trial court in Civil Original Suit No.4/99 was set-aside by the

appellate court on 02.06.2004 on payment of cost of Rs.1,000/-

and it was also stipulated that if the cost was not paid, the

appellate order shall deemed to have been cancelled.

Learned counsel for the appellant prays for time to complete

his instructions to indicate as to whether the cost was paid /

deposited by the appellant pursuant to the judgment of the

appellate court dated 02.06.2004 as the appellate court has

assumed on account of pendency of the execution proceedings

that the amount was not paid by the appellant.

List the appeal on 17.03.2021.

(ARUN BHANSALI),J

13-Rmathur/-

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