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Shahzad And Another vs Chainraj Sindhi And Others
2022 Latest Caselaw 3956 Raj/2

Citation : 2022 Latest Caselaw 3956 Raj/2
Judgement Date : 19 May, 2022

Rajasthan High Court
Shahzad And Another vs Chainraj Sindhi And Others on 19 May, 2022
Bench: Sudesh Bansal
                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                      BENCH AT JAIPUR

                                          S.B. Civil Restoration Application No. 655/2015
                                                                         IN
                                                  S.B. Civil Misc. Appeal No.4400/2012
                                   1. Shahzad S/o Kuban Ali
                                   2. Farida W/o Kurban Ali
                                   Both R/o Toda Road, Malpura, Tonk (Rajasthan).
                                                                                                     ----Petitioners
                                                                      Versus
                                   1. Chainraj Sindhi S/o Laxmichand Sindhi, R/o Pujariyon ka
                                   Mohalla, Malpura (Tonk, Rajasthan).
                                   2. Pukhraj chand S/o Krishna Gopal, R/o Pujariyon ka Mohalla,
                                   Malpura (Tonk, Rajasthan)
                                   3. Reliance General Insurance Company Limited, jaipur, 4 th Floor,
                                   Green House, Ashok Marg, C-Scheme, jaipur.
                                                                                                   ----Respondents

For Petitioner(s) : Mr. Fahad Hasan For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL Judgment 19/05/2022

An application has been filed by appellants-claimants seeking

restoration of S.B. Civil Misc. Appeal No.4400/2012.

Learned counsel for appellants submits that appeal was filed

for enhancement of compensation.

There is some delay of 70 days in filing the restoration

application.

Considering the reasons mentioned in the applications, the

same are allowed. Delay is condoned.

S.B. Civil Misc. Appeal No.4400/2012 is restored to its

original number.

(SUDESH BANSAL),J

SAURABH/68

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