Yogesh vs Raja Singh
2022 Latest Caselaw 2113 Raj

(1 of 1) [CMA-1506/2019]

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Misc. Appeal No. 1506/2019

Nathu Lal

----Appellant Versus Raja Singh

----Respondent Connected With (1) S.B. Civil Misc. Appeal No. 2730/2019

For Appellant(s) : Mr. Gaju Singh through VC For Respondent(s) : Mr. GS Rathore, through VC Mr. SL Jain, through VC Ms. Manisha Purohit, through VC

HON'BLE MR. JUSTICE MANOJ KUMAR GARG Judgment / Order

07/02/2022

S.B. Civil Misc. Appeal No. 1506/2019:-

An application has been filed for dispensing with the

requirement of filing of certified copy of the impugned award as

the same has already been filed in a connected appeal i.e. SBCMA

No.2730/2019.

For reasons stated in the application, the application is

allowed. The defect No.2 pointed out by the office regarding filing

of certified copy of the impugned award is hereby overruled.

S.B. Civil Misc. Appeal No. 2730/2019:

List along with connected matter.

(MANOJ KUMAR GARG),J 36-37c MS/-

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