Ajmer V.V.N. Ltd. And Anr vs Smt. Gopal And Ors
2023 Latest Caselaw 3496 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil First Appeal No. 342/2017

Ajmer V.v.n. Ltd. And Anr.

----Appellants Versus Smt. Gopal And Ors.

----Respondents

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

HON'BLE MS. JUSTICE REKHA BORANA

Order

24/04/2023

On 25.10.2017 while issuing notices to the respondents, the

operation and effect of the impugned judgment and decree was

stayed subject to the appellant depositing 50% of the decretal

amount within 15 days. The notices in pursuance to the order

dated 25.10.2017 were filed by learned counsel for the appellants

but the same were not complete and the notices for stay petition

had also not been filed.

Since the year 2017, ample opportunities have been granted

to learned counsel to file the proper notices but the same have not

been filed till date.

Last opportunity of two weeks is granted to do the needful.

If the notices and postal receipts are not filed within the said

period, the present appeal would stand dismissed without

reference to the Court.

(REKHA BORANA),J 28-AbhishekS/-

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