Smt. Kiran vs Sunil Kumar Vishnoi ...
2023 Latest Caselaw 10915 Raj

Rajasthan High Court - Jodhpur

Smt. Kiran vs Sunil Kumar Vishnoi ... on 18 December, 2023

Author: Rekha Borana

Bench: Rekha Borana

                                   [2023:RJ-JD:44190]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                               JODHPUR
                                               S.B. Civil Revision Petition No. 235/2023

                                   Smt. Kiran W/o Shri Sunil Kumar, Aged About 25 Years, D/o Shri
                                   Ramswaroop Vishoni, R/o Patel Nagar, Bikaner (Raj.).
                                                                                     ----Petitioner
                                                               Versus
                                   Sunil Kumar Vishnoi S/o Shri Mahiram Vishnoi, R/o Jawahar
                                   Nagar, Gajner Road, Near Chungi Chowki, Bikaner (Raj.).
                                                                                   ----Respondent


                                   For Petitioner(s)          :     Mr. Kunal Bishnoi


                                            HON'BLE MS. JUSTICE REKHA BORANA

Order 18/12/2023

1. An application under Section 151, CPC has been preferred on

behalf of the petitioner with a submission that inadvertently, the

present revision petition has been preferred against the order

impugned whereas an appeal ought to have been filed against the

same. It has been submitted that the present revision be

converted to a misc. appeal.

3. In view of the submissions made, the application is allowed.

For filing an appeal, the only requirement is certified copy of the

impugned judgment/award and as the same is available on record,

let the present revision petition be converted into an appeal. The

deficit court fee be filed within a period of one week.

4. After the revision petition is converted into an appeal, let the

same be listed before the appropriate Bench.

5. The revision petition is disposed of for the statistical

purposes.

6. Stay petition and all pending applications, if any, stand

disposed of.

(REKHA BORANA),J 463-T.Singh/Arun/-

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