Smt. Abida Bibi vs Wazir Ali
2022 Latest Caselaw 5360 Raj/2

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                 S.B. Civil Second Appeal No. 197/1990

                                    Sayed Maqsood Ali (Since dead) now represented by LRs and
                                    Ors.
                                                                                                      ----Appellants
                                                                       Versus
                                    Sayed A.R. Salimm (Since dead) now represented by LRs. and
                                    Ors.
                                                                                                    ----Respondents

For Appellant(s) : Mr. Jitendra Mishra For Respondent(s) : Mr. Mamoon Khalid

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

01/08/2022

This second appeal arises out of civil suit for possession filed

by appellants-plaintiffs wayback in the year 1967 which has been

dismissed on merits by the trial Court and affirmed in first appeal

vide judgment dated 28.7.1989.

On joint request of counsel for parties, list this appeal again

on 6.9.2022.

In the meanwhile, registry is directed to ensure to tag the

record of courts below with the present appeal, and if the record is

not available, same be summoned from courts below, if required

by sending special messenger before the next date of hearing.

(SUDESH BANSAL),J

NITIN /2

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