Kalu vs Lrs Of Hanif
2022 Latest Caselaw 4846 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR S.B. Civil Second Appeal No. 13/2021 Kalu

----Appellant Versus Lrs Of Hanif

----Respondent

For Appellant(s) : Mr. Piyush Chouhan

HON'BLE MR. JUSTICE RAMESHWAR VYAS Order 30/03/2022

Heard the learned counsel for the appellant on the

application (Inward No. 1/2022) for overruling of defect No.2

pointed out by the Office.

Learned counsel for the appellant submits that the

respondent no.1/6 expired during the pendency of the first appeal

for which, appellant had already filed an application before the

appellate court in this regard. However, in final judgment, legal

representative of respondent No.1/6 were not shown.

Looking to the reasons mentioned by the appellant in

the application, the same is allowed. Defect No.2 is overruled.

Learned counsel for the appellant submits that he has

already filed court fees which may be taken on record.

Learned counsel for the appellant seeks two weeks'

time to remove the defect No.5.

Defects may be positively removed within a period of

two weeks.

(RAMESHWAR VYAS),J 17-Mak/-

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