Sobhag Mal Sukhlecha S/O Mangal ... vs Jeet Mal Sakhlecha Son Of Shri ...
2022 Latest Caselaw 7023 Raj/2

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                     S.B. Civil First Appeal No. 548/2022

                                    Sobhag Mal Sukhlecha S/o Mangal Chand Sakhlecha
                                                                                                         ----Appellant
                                                                         Versus
                                    Jeet Mal Sakhlecha Son Of Shri Mangal Chand Sakhlecha,
                                                                                                      ----Respondent

For Appellant(s) : Mr.R.K.Mathur, Sr. Adv. with Mr.Ram Prasad Sharma, Adv.

For Respondent(s) : Mr.Vishnu Kant Sharma, Adv.

HON'BLE MR. JUSTICE ASHOK KUMAR GAUR

Order

04/11/2022

Learned senior counsel for the petitioner submits that the

defect pointed out by the Registry relating to not filing the decree

may be waived by this Court.

Learned counsel submitted that for dispensing with the said

defect, misc. application was also filed, however, the same was

not accepted by the Registry.

Learned counsel for the petitioner further refers to Order 41

Rule 1 CPC, where appeal can be filed against the judgment.

Learned counsel for the petitioner is directed to file

application for waiving the defect in the Registry.

Registry is directed to accept the misc. application filed by

the petitioner.

Put up for orders on 7th November, 2022.

(ASHOK KUMAR GAUR),J

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