Ranjana vs Kalu Machar
2021 Latest Caselaw 17773 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Misc. Appeal No. 980/2021

Ranjana

----Appellant sVersus Kalu Machar

----Respondent

For Appellant(s) : Mr. R.S. Bhati on behalf of Mr. Devendra Singh Rathore. For Respondent(s) : ---- -----

HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Order

25/11/2021

Learned proxy counsel appearing on behalf of the appellant

stated that one another appeal, being CMA No. 949/2021, has

been filed against the same impugned judgment and award and

notices have been issued in that case, therefore, notices in the

present appeal may also be issued.

In view of the above submissions, issue show notices to the

respondents. Rule is made returnable within a period of four

weeks.

List the matter along with CMA No. 949/2021 after six

weeks.

(DEVENDRA KACHHAWAHA),J 26-Mohan/-

Powered by TCPDF (www.tcpdf.org)