Nandlal S/O Shri Surajmal vs Abdul Hamid (Since Deceased) ...
2022 Latest Caselaw 6939 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Second Appeal No. 159/2019

                                   Nandlal S/o Shri Surajmal
                                                                                                      ----Appellant
                                                                       Versus
                                   Abdul Hamid (Since Deceased) Through Legal Heirs
                                                                                                    ----Respondent

For Appellant(s) : Mr. Gaurav Gupta for Mr. Amit Singh Shekhawat For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

01/11/2022

The instant second appeal has been filed by the appellant-

defendant feeling aggrieved by the decree for eviction in respect

of suit shop issued by the First Appellate Court vide judgment and

decree dated 02.02.2019 on the ground of bona fide and

reasonable necessity.

On the request of learned counsel for the appellant, let this

appeal be listed again on 07.11.2022 in 'supplementary list'.

(SUDESH BANSAL),J

TN/4

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