Bhoma Ram vs Pukha Raj
2022 Latest Caselaw 10179 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil First Appeal No. 157/1997

Bhoma Ram

----Appellant Versus Pukha Raj

----Respondent Connected With S.B. Civil First Appeal No. 510/2006 Pukh Raj

----Appellant Versus Rewa Shanker And Ors.

----Respondent

For Appellant(s) : Mr. Jay Prakash Bhardwaj Mr. O.P. Choudhary For Respondent(s) : Mr. Prashant Tatia Mr. Piyush Chouhan Mr. Sudheer Sharma Mr. N.S. Rajpurohit

HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

03/08/2022

Learned counsel for the parties submits that the dispute

involved in S.B. Civil First Appeal No. 157/1997 and S.B. Civil First

Appeal No. 510/2006 is different and both the appeals are arising

out of the different judgments passed by the court below.

Therefore, these cases may be detached from each other.

In view of the submissions made by learned counsel for the

parties, the Registry is directed to detach these matters and list

(2 of 2) [CFA-157/1997]

S.B. Civil First Appeal No. 157/1997 on 19.09.2022 and S.B. Civil

First Appeal No. 510/2006 on 27.09.2022.

The Registry is directed to display the name of Mr. N.S.

Rajpurohit in the cause list in both the cases.

(KULDEEP MATHUR),J 38-Ravi Kh/-

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