Rajbahadur Rajoria Son Of Shri ... vs K.D. Steels
2022 Latest Caselaw 5444 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                S.B. Civil First Appeal No. 384/2022

Rajbahadur Rajoria Son Of Shri Lalchand Rajoria
                                                          ----Appellant-Plaintiff
                                   Versus
K.D. Steels,
                                                  ----Respondent-Defendant

For Appellant(s) : Mr. Rajbahadur Rajoria, present in person For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

03/08/2022 Appellant-Plaintiff has filed this first appeal against the

judgment and decree dated 23.05.2018 passed in civil suit

No.2/2017 (468/2000) by Additional District Judge No.6, Jaipur

Metropolitan-I, Jaipur whereby and whereunder his civil suit for

possession and mesne profits with permanent injunction was

dismissed on merits.

It appears that plaintiff moved review petition against the

judgment and decree dated 23.05.2018 and the review petition

has been decided on merits vide order dated 06.04.2022 and

thereafter the appellant has filed this first appeal.

In the application for seeking condonation of delay, the

appellant has submitted that due to pendency of the review

petition, he could not assail the judgment and decree dated

23.05.2018 and the proceedings for review petition was proceeded

bonafidely and in good faith.

(2 of 2) [CFA-384/2022]

Considering the reasons assigned in the application, the

same is allowed and the delay in filing the appeal is condoned. The

first appeal is treated within limitation.

Heard on the admission.

The appeal is admitted.

Issue notice to the respondent by both modes, ordinary as

well as registered post

One set of notice be given 'dasti' to the appellant, if so

desires.

Record of the suit as well as review petition be summoned.

(SUDESH BANSAL),J

TN/82

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