Dalchand Kalal vs Bhanwar Singh
2021 Latest Caselaw 30 Raj

(1 of 2) [CFA-69/2020]

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil First Appeal No. 69/2020

Dalchand Kalal

----Appellant Versus Bhanwar Singh

----Respondent Connected With S.B. Civil First Appeal No. 606/2020 Dalchand Kalal

----Appellant Versus Bhanwar Singh

----Respondent

For Appellant(s) : Dr. Nupur Bhati through VC For Respondent(s) : Mr. Rakesh Arora through VC

HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Order

04/01/2021

Heard learned counsels for the parties.

Learned counsel Dr. Nupur Bhati, appeared on behalf of

appellant through VC and Mr. Rakesh Arora appeared on behalf of

respondent through VC.

Both the parties submitted an application for correction in

earlier order dated 21.01.2020. Thereafter, application for

correction of same effect was filed by learned counsel for the

appellant on 02.12.2020.

Learned counsel for the parties admitted that due to

typographical mistake in earlier interim order, MAC case

no.14/2014 mentioned instead of 21/2014. Therefore, both the

applications are allowed. MAC no.14/2014 may be read as MAC

(2 of 2) [CFA-69/2020]

no.21/2014 in interim order dated 21.01.2020 passed by this

Court.

Applications are disposed of.

S.B. Civil First Appeal No. 606/2020

Mr. Rakesh Arora appears for respondent and stated that

present appeal is time barred and copy of delay condonation

application has not been supplied to him.

Learned counsel for the appellant is directed to supply copy

of application for condonation of delay to learned counsel for the

respondent.

Mr. Rakesh Arora further agreed that till next date,

respondent will not execute the impugned judgment and decree.

List the matter after two weeks.

(DEVENDRA KACHHAWAHA),J

27-28/-akshay/-

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