Leela Devi vs Shri Kishan
2021 Latest Caselaw 7186 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Misc. Appeal No. 235/2021

Leela Devi

----Appellant Versus Shri Kishan

----Respondent

For Appellant(s) : Mr. Rahul Soni For Respondent(s) :

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

15/03/2021

The matter comes upon an application for dispensing with the filing

of the certified copy of the judgment and award dated 20.02.20219.

Learned counsel for the appellant submits that two appeals have

been filed arising out of the judgment dated 20.02.2019. The certified

copy of the judgment dated 20.02.2019 has been filed by the appellant in

another appeal being SBCMA No.239/2021 and therefore, the condition

for filing the certified copy in the present case may be dispensed with.

The application preferred for dispensing with the filing of the

certified copy is allowed and the photo copy of the judgment dated

20.02.2019 is taken on record.

Counsel for the appellant seeks some time to remove the other

defects pointed out by the office.

Time prayed for is allowed.

List the matter after two weeks along with SBCMA No.239/2021.

(VINIT KUMAR MATHUR),J

38-praveen/-

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