Shanti Bai W/O Late Shri Tejpal Ji ... vs Balchand S/O Ratanlal
2022 Latest Caselaw 6703 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                  S.B. Civil Pauper Application No. 6/2022

                                    Shanti Bai W/o Late Shri Tejpal Ji Mehta
                                                                                                       ----Petitioner
                                                                        Versus
                                    Balchand S/o Ratanlal
                                                                                                     ----Respondent

Connected With S.B. Civil First Appeal No. 639/2022 Shanti Bai W/o Late Shri Tejpal Ji Mehta

----Petitioner Versus Balchand S/o Ratanlal

----Respondent

For Petitioner(s) : Mr. Sanjay Mehrish For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL Order 17/10/2022 Counsel for appellant submits that the Index has already

been filed in the office, hence, defect pointed by the office stands

waived.

Applicant-appellant has moved an application under Order 44

Rule 1 read with Order 33 Rule 1 CPC seeking permission to file

this first appeal as an indigent person against judgment and

decree dated 27.8.2022.

Registrar (Judicial) is directed to send papers to the

concerned District Judge who will enquire about contents of the

application through District Collector and submit his report within

a period of one month.

List thereafter.

(SUDESH BANSAL),J NITIN /24-25

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