Mukesh Sharma vs Nathulal
2022 Latest Caselaw 8478 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Misc. Appeal No. 1030/2022

Mukesh Sharma

----Appellant Versus Nathulal

----Respondent

For Appellant(s) : Mr. Ravi Panwar For Respondent(s) :

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Order

29/06/2022

Matter comes up on application (I.A. No.1/22) for dispensing

with production of certified copy of the judgment and award.

For the reasons stated in the application, the same is allowed

and thus, the defect pointed out by the registry is waived.

Heard.

Admit. Issue notice to the respondents, returnable within a

period of six weeks.

(MADAN GOPAL VYAS),J 96-Bharti/-

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