Vishwajayoti vs Rawat Enterprises P Ltd
2022 Latest Caselaw 6185 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                       S.B. Civil First Appeal No. 3/2003

                                   Vishwajayoti
                                                                                                       ----Appellant
                                                                        Versus
                                   Rawat Enterprises P Ltd
                                                                                                     ----Respondent

For Appellant(s) : Mr. R.P. Singh, Sr. Advocate with Mr. Jaiveer Singh Shekhawat For Respondent(s) : Mr. Rohan Agarwal

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

14/09/2022

The civil suit for eviction filed by plaintiff has been dismissed

vide impugned judgment and decree dated 05.10.2002 passed by

Additional District Judge No.6, Jaipur City, Jaipur in civil suit

No.138/2001.

Learned counsel for the appellant submits that appellant-

plaintiff is an old lady having attained the age of senior citizen.

Earlier early hearing applications have already been allowed.

Taking into consideration, the facts and circumstances, let

this first appeal be listed for final hearing on 16.11.2022.

The application bearing Nos.1/2019, 1/2020 and 1/2022

sand disposed of.

Application under Order 41 Rule 27 CPC filed by respondents

shall be considered at the time of hearing of the first appeal.

(SUDESH BANSAL),J

TN/39

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