Upasana Colonisers And Resorts ... vs Sangam Publicity Company
2022 Latest Caselaw 2655 Raj/2

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                      S.B. Civil First Appeal No. 396/2020

                                    Upasana Colonisers And Resorts Pvt. Ltd.
                                                                                                           ----Appellant
                                                                            Versus
                                    Sangam Publicity Company
                                                                                                         ----Respondent

For Appellant(s) : Mr. Mudit Singhvi For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

30/03/2022

This first appeal has been filed by appellant-defendant,

assailing judgment and decree dated 20.11.2019 passed by

Additional District Judge No.16, Jaipur Metropolitan in suit

No.58/2013 whereby suit for recovery of money filed by

respondent-plaintiff has been decreed.

The first appeal is delayed by five days, hence separate

application under Section 5 of the Limitation Act has also been

filed.

For reasons mentioned in application supported with

affidavit, delay of five days in filing first appeal is condoned.

Application under Section 5 of the Limitation Act stands allowed.

Let this appeal be listed for admission on 11.04.2022.

(SUDESH BANSAL),J

NITIN/57

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