Manju Jain vs Prem Chand Jain
2022 Latest Caselaw 2672 Raj

(1 of 1) [CMA-825/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Civil Misc. Appeal No. 825/2021

Manju Jain

----Appellant Versus Prem Chand Jain

----Respondent

For Appellant(s) : Mr. Himmat Jagga For Respondent(s) : -

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Order

15/02/2022 Learned counsel Shri Himmat Jagga submits that certified copy of the judgment dated 12.08.2021 has already been filed in the D.B. Civil Misc. Appeal No.827/2021 and thus, production of certified copy in this appeal may be dispensed with.

The prayer so made is justified.

Thus, the interlocutory application No.01/2021 is accepted and the appellant is exempted from filing the certified copy of the judgment dated 12.08.2021 passed by the Family Court No.2, Jodhpur.

The defects are cured. The appeal is admitted. Admit. Issue notice.

Connect and list with D.B. Civil Misc. Appeal No.827/2021.

(VINOD KUMAR BHARWANI),J (SANDEEP MEHTA),J

2-Tikam/-

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