Veer Chand vs M/S Kaloo Ram Banshraj
2022 Latest Caselaw 11980 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR S.B. Civil First Appeal No. 127/1991

Veer Chand

----Appellant Versus M/s Kaloo Ram Banshraj

----Respondent

For Appellant(s) : None present For Respondent(s) : None present

HON'BLE MS. JUSTICE REKHA BORANA Order

28/09/2022

The present first appeal arises out of judgment and decree

dated 23.05.1991 passed by the District Judge, Balotara. Vide

interim order dated 09.09.1991, the execution of the decree was

stayed with a condition that the appellant was to deposit the

decretal amount along with the interest within a period of two

months. It was further directed that the amount so deposited by

the appellant be paid to the respondent-decree holder on his

furnishing a solvent security to the satisfaction of the trial Court.

The appeal was admitted in the year 1991 and it seems that

thereafter whenever the matter was listed none appeared for any

of the parties. It has also been informed that the counsels who

represented the appellant and the respondent do not survive now.

In view of the said facts, let notices of information be issued

by the office to the appellant as well as the respondent. Notices

be made returnable on 23.11.2022.

(REKHA BORANA),J 1-T.Singh, Samvedana/-

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