Gulab Devi And Ors vs Ajit Kumar And Ors
2022 Latest Caselaw 2719 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   S.B. Civil Second Appeal No. 631/1998

                                   Gulab Devi And Ors
                                                                                                      ----Appellants
                                                                       Versus
                                   Ajit Kumar And Ors
                                                                                                    ----Respondents

For Appellant(s) : Mr. N.K Maloo, Sr. Adv. with Mr. Pratyush Sharma For Respondent(s) : Mr. Mahesh Gupta

HON'BLE MR. JUSTICE SUDESH BANSAL Order

31/03/2022

This second appeal arises against the decree for eviction

passed on the ground of default. The eviction suit was led

wayback on 22.11.1983, claiming default for the period from

March 1983 to November 1983 and the same was decreed by the

trial Court vide judgment dated 16.09.1995 passed by Civil Judge

(Junior Division), Jaipur West, Jaipur which has been affirmed by

dismissing first appeal No.68/95 vide judgment dated 28.10.1998

passed by Additional District Judge No.2, Jaipur City, Jaipur.

The second appeal is pending since near about 25 years.

Today it has come for hearing, however, counsel for

appellants bonafidely seeks accommodation for some time so that

he may contact and call his clients and argue the matter either on

merits or as per instructions given by his clients.

List this second appeal again on 11.04.2022, in

"supplementary list".

(SUDESH BANSAL),J

SACHIN SHARMA /76

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