Roop Narain Kalra vs Amit Jain
2022 Latest Caselaw 2620 Raj/2

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR
                                                       S.B. Civil First Appeal No. 336/2008
                                   Roop Narain Kalra
                                                                                                        ----Appellant
                                                                          Versus
                                   Amit Jain
                                                                                                      ----Respondent

Connected With S.B. Civil First Appeal No. 339/2008 Roop Narain Kalra

----Appellant Versus Amit Jain

----Respondent

For Appellant(s) : Mr. Mamoon Khalid For Respondent(s) : Mr. Rahul Lodha

HON'BLE MR. JUSTICE SUDESH BANSAL Order 29/03/2022

These first appeals are admitted for hearing vide order dated

25.07.2008.

The execution of judgment and decree dated 24.04.2008 was also

stayed. The stay order dated 25.07.2008, staying the execution of

impugned judgment and decree is made absolute during course of first

appeal.

The stay application stands disposed of.

Respondent has filed another application (I.A. No.1/2022) for

early hearing of first appeal.

For reasons mentioned therein, the same is allowed.

List these cases on 10.05.2022.

Since another counsel for respondents has put in appearance,

hence Registry is directed to delete the name of Mr. Mahendra Goyal

from the cause list as counsel for respondent.

(SUDESH BANSAL),J SAURABH/38-39

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