Dargah Committee Ajmer vs Chauth Mal And Others
2022 Latest Caselaw 1926 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                   S.B. Civil Second Appeal No. 391/2010

                                   Dargah Committee Ajmer
                                                                                                       ----Appellant
                                                                       Versus
                                   Chauth Mal And Others
                                                                                                    ----Respondents

For Appellant(s) : Mr. Sahir Hussain through V.C. For Respondent(s) : Mr. Bheem Sain Bairwa Mr. Manish Kataria

HON'BLE MR. JUSTICE SUDESH BANSAL Order

03/03/2022

The appellant-plaintiff has preferred this second appeal

feeling aggrieved by the judgment dated 16.04.2010 passed by

Additional District Judge No.1, Ajmer in civil regular appeal

No.97/2006 whereby his civil suit for possession has been

dismissed.

It appears from the judgment impugned that before the first

appellate Court, the respondent No.2 is "Nagar Parishad, Ajmer"

whereas in the present second appeal appellant has impleaded the

respondent No.2 as "Urban Improvement Trust, Ajmer". In fact the

appeal is required to implead the Ajmer Municipal Corporation as

party respondent No.2 in place of Urban Improvement Trust.

The appellant is directed to remove the error pointed out

hereinabove within a period of four weeks failing which, appeal

shall stand automatically dismissed without further reference to

this Court.

(SUDESH BANSAL),J

TN/54

Powered by TCPDF (www.tcpdf.org)