Puran Mal Rao vs Raj Kumar
2021 Latest Caselaw 6562 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                       S.B. Civil First Appeal No. 168/2002
                                    Puran Mal Rav
                                                                                                          ----Appellant
                                                                          Versus
                                    Raj Kumar & Anr.
                                                                                                       ----Respondents

For Appellant(s) : Mr. Harshad Kapoor on behalf of Mr. Rajesh Kapoor through Video Conferencing For Respondent(s) : Mr. Akash Gupta on behalf of Mr. B.L.

Agarwal

HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA Order 16/11/2021

Matter has come up on a misc. application No.1/2021

filed by learned counsel respondents under Section 151 CPC for

early hearing of the case.

Learned counsel for the respondent submits that the

plaintiffs-respondents has filed a suit for Specific Performance &

Possession against the defendant-appellant in the year 1996 which

was decreed by the learned Trial Court in the year 2002 and the

appellant preferred the appeal against the above said judgment.

The present appeal is pending since last 19 years before this

Court. Hence, the application may kindly be allowed.

Heard.

No ground for early listing is made out.

Application No.1/2021 is dismissed.

Office is directed to list as per turn.

(CHANDRA KUMAR SONGARA),J

Satyendra/16

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