Pritam Singh vs Smt Chhoti And Ors
2022 Latest Caselaw 4568 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Revision Petition No. 104/2018

                                   Pritam Singh
                                                                                                      ----Petitioner
                                                                       Versus
                                   Smt Chhoti And Ors
                                                                                                   ----Respondents

For Petitioner(s) : Mr. Raj Kamal Gaur For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

06/07/2022 Learned counsel for petitioner seeks time to place the

judgment and decree dated 18.02.2012 for which the petitioner

filed an application under Order 9 Rule 13 CPC to set aside the

same.

The revision petition was filed on 27.04.2018 and pending

since then, therefore, four weeks time is granted to produce the

judgment and decree dated 18.02.2012, failing which the revision

petition shall be dismissed in default for non-prosecution.

(SUDESH BANSAL),J

SACHIN /84

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