Rekha Devi vs Mohmd. Insaf
2023 Latest Caselaw 2257 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Misc. Appeal No. 1484/2022 Rekha Devi

----Appellant Versus Mohmd. Insaf

----Respondent

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

HON'BLE MS. JUSTICE REKHA BORANA

Order

16/03/2023

The present appeal was heard on 01.02.2023 and the matter

was directed to be listed for dictation of orders. The order could

not be dictated on the next date as the judgments relied upon by

the counsels were not supplied and therefore, the matter was

directed to be listed on 13.02.2023. On the said date also, the

order could not be dictated and the matter was directed to be

listed on 20.02.2023. On 20.02.2023, 27.02.2023 and

08.03.2023, none appeared for the parties and therefore, the

order could not be dictated.

The lawyers are abstaining from work since 19.02.2023 and

today also, none has appeared.

The roster for the civil miscellaneous appeals is now not

assigned to this Court therefore, let the matter now be listed

before the regular Bench.

(REKHA BORANA),J 68-Sachin/-

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