Sohanlal vs Lrs Of Ladhuram And Anr
2022 Latest Caselaw 7573 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Second Appeal No. 292/2017

Sohanlal

----Appellant Versus Lrs Of Ladhuram And Anr.

----Respondent

For Appellant(s) : Mr. Ajay Vyas For Respondent(s) : Mr. Devendra Singh for Mr. S.S.

Ladrecha

HON'BLE MR. JUSTICE RAMESHWAR VYAS

Judgment / Order

19/05/2022

Since legal representatives of appellant-Sohanlal are already

substituted, hence, learned counsel for the appellant does not

press the application (Inward No.1/22) filed under Order 22 Rule 3

read with Section 151 CPC.

Hence, the application (Inward No.1/22) is dismissed as not

pressed.

Learned counsel for the appellant seeks time to file

additional affidavit in support of application under Section 151

CPC. Time prayed for is granted.

List this matter on 25.05.2022.

(RAMESHWAR VYAS),J 128-Taruna/-

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