Niranjan Kumar vs Devi Lal And Ors
2022 Latest Caselaw 4197 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil First Appeal No. 370/2017

Niranjan Kumar

----Appellant Versus Devi Lal and Ors.

----Respondents s For Appellant(s) : Mr. Sunil Purohit

HON'BLE MR. JUSTICE RAMESHWAR VYAS

Order

15/03/2022

Learned counsel for the appellant submits that S.B. Civil First

Appeal No. 264/2017 arising out of the same impugned judgment

and decree has already been admitted so learned counsel for the

appellant prays to allow application under Section 5 of the

Limitation Act.

Considering the prayer of the learned counsel for the

appellant genuine, application under Section 5 of the Limitation

Act is allowed.

Issue notice against respondents.

List this appeal with S.B. Civil First Appeal No. 264/2017.

(RAMESHWAR VYAS),J 14-rahul arya/-

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