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Municipal Board, Banswara vs Kesar Devi @ Mani Devi
2021 Latest Caselaw 16851 Raj

Citation : 2021 Latest Caselaw 16851 Raj
Judgement Date : 11 November, 2021

Rajasthan High Court - Jodhpur
Municipal Board, Banswara vs Kesar Devi @ Mani Devi on 11 November, 2021
Bench: Devendra Kachhawaha

(1 of 1) [CSA-77/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Second Appeal No. 77/2021

Municipal Board, Banswara

----Appellant Versus Kesar Devi @ Mani Devi

----Respondent

For Appellant(s) : Mr. Mahendra Trivedi For Respondent(s) :

HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Order

11/11/2021

Learned counsel for the appellant seeks time.

Learned counsel further stated that against the impugned

judgment, one more appeal is filed by the Housing Board and the

same is pending before the Court.

Office is directed to trace and list the same along with the

present file.

List the matter after two weeks, as prayed.

(DEVENDRA KACHHAWAHA),J

30-Arvind/-

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