Nahar Singh Son Of Shri Sultan ... vs The Board Of Revenue For Rajasthan
2022 Latest Caselaw 4880 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    D.B. Special Appeal Writ No. 748/2019

                                   Nahar Singh Son Of Shri Sultan Singh
                                                                                                        ----Appellant
                                                                         Versus
                                   The Board Of Revenue For Rajasthan
                                                                                                      ----Respondent

For Appellant(s) : Mr. Rajeev Kumar Sogarwal For Respondent(s) :

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE SAMEER JAIN

Judgment / Order

15/07/2022

Four weeks' time is granted to the counsel for the appellant

to remove the defect/s pointed out by the Registry, failing which

the present Special Appeal Writ shall stand dismissed without

further reference to the Court.

(SAMEER JAIN),J (PANKAJ BHANDARI),J

ARTI SHARMA /2

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