Smt. Sultana Begum W/O Late Haji ... vs Smt. Sardara Devi W/O Late Sh. ...
2022 Latest Caselaw 7569 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR
                                                     S.B. Civil First Appeal No. 598/2022

                                    Smt. Sultana Begum W/o Late Haji Hayder Baksh
                                                                                                        ----Appellant
                                                                         Versus
                                    Smt. Sardara Devi W/o Late Sh. Gappu Lal Jain
                                                                                                      ----Respondent

Connected with S.B. Civil First Appeal No. 599/2022

Smt. Sultana Begum W/o Late Haji Hayder Baksh

----Appellant Versus Smt. Asha Jain W/o Sh. Rajesh Jain

----Respondent

S.B. Civil First Appeal No. 600/2022

Smt. Sultana Begum W/o Late Haji Hayder Baksh

----Appellant Versus Prem Chand Jain S/o Late Sh. Gappu Lal Jain

----Respondent

For Appellant(s) : Mr. Mirza Sharaft Beg For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL Order 01/12/2022 All three first appeals arises out of common judgment and

decree dated 4.1.2022 deciding the three different suits for

partition and permanent injunction. There is delay of 159 days in

filing appeals.

Heard.

Issue notice of application under Section 5 of the Limitation

Act along with appeals as well as stay applications.

(SUDESH BANSAL),J

NITIN /49-51

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