M/S Dhruva Capital Services Ltd vs M/S Stable Merbels
2022 Latest Caselaw 138 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Crml Leave To Appeal No. 317/2019

M/s Dhruva Capital Services Ltd.

----Appellant Versus M/s Stable Merbels

----Respondent

For Appellant(s) : Ms. Rakhi Choudhary For Respondent(s) :

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Order

04/01/2022

After perusal of the impugned judgment, it reveals that

complete copy of the impugned judgment is not filed.

Learned counsel for the appellant is directed to file complete

judgment of the trial court within two weeks.

List this matter after two weeks.

(MADAN GOPAL VYAS),J

ns. 34-1/-

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