Shri Sanwaliya Trading Co vs Firm Raja India Co And Anr
2022 Latest Caselaw 3106 Raj/2

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                      BENCH AT JAIPUR

                                                 S.B. Civil First Appeal No. 65/2018

                                   Shri Sanwaliya Trading Co.
                                                                                                      ----Appellant
                                                                      Versus
                                   Firm Raja India Co And Anr.
                                                                                                   ----Respondents

For Appellant(s) : Mr. Rajesh Mootha For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL Order 12/04/2022

Appellant-plaintiff has filed this appeal against the judgment

and decree dated 19.12.2017 passed by Additional Sessions Judge

Ramganjmandi District Kota (Raj.) in civil suit No.28/2005

whereby his civil suit for recovery amount has been dismissed.

Learned counsel for appellant submits that against the sale

of goods, he owe the amount against the respondents but the trial

court has committed illegality in dismissing the suit.

Heard.

Admit.

Issue notice to respondents.

Record has already been received.

(SUDESH BANSAL),J

SAURABH/13

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