Tej Singh vs Kapoor Chand Thr Lrs
2022 Latest Caselaw 3554 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                     S.B. Civil Second Appeal No. 253/2017

                                   Tej Singh
                                                                                                           ----Appellant
                                                                          Versus
                                   Kapoor Chand Thr Lrs
                                                                                                       ----Respondent

For Appellant(s) : Mr. B.M. Sharma For Respondent(s) : Mr. Sukhdev Singh Solanki

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

05/05/2022 Appellant-defendant has suffered from decree for possession

passed by the trial court vide judgment and decree dated

19.01.2007, which has been affirmed in the first appeal vide

judgment and decree dated 21.01.2017.

Learned counsel for appellant wants to seek some

instructions from his client to pursue the appeal on merits.

On his request, one week's time is granted with an

understanding that on the next date appellant will proceed with

the appeal according to instructions of his client.

List this appeal again on 12.05.2022 in supplementary list.

(SUDESH BANSAL),J

TN/41

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