Citation : 2021 Latest Caselaw 302 Raj
Judgement Date : 8 January, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S. B. Misc. Application No. 73/2020
Shayamabai
----Petitioner Versus Kailashi Bai & ors.
Respondents
For Petitioner(s) : By Post
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order
08/01/2021
The matter comes upon the Letter dated 10.07.2020 received from the Judge, Family Court, Pratapgarh seeking extension of time granted by this Court for deciding the suit proceedings vide Order dated 19.11.2019 passed in S.B. Civil Misc. Appeal No. 3151/2018.
In view of the directions issued by this Court on 10.12.2020, the Letter dated 23.12.2020 issued by the Judge, Family Court, Pratapgarh has been received. As per the Letter dated 23.12.2020, the Civil Original Suit No. 01/2017 (05/2004) titled as "Bharat Kumar Vs. Rampratap & ors." along with consolidated Civil Original Suit No. 09/2017 (07/2006) titled as "Shyamabai Vs. Kailashi Bai & ors." has been decided vide Judgment dated 18.12.2020. Thus, the time granted vide Order dated 19.11.2019 by this Court for deciding the suit proceedings is extended till 18.12.2020.
The misc. application stands disposed of in the above terms.
(VINIT KUMAR MATHUR),J
67-Inder/-
Powered by TCPDF (www.tcpdf.org)
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!