Prabhu vs Kaushalya And Anr
2023 Latest Caselaw 2538 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil First Appeal No. 349/2015

Prabhu

----Appellant Versus Kaushalya And Anr.

----Respondent

For Appellant(s) : None Present For Respondent(s) : Mr. VK Bhadu

HON'BLE MS. JUSTICE REKHA BORANA

Order

28/03/2023

The present appeal has been preferred against the judgment

and decree dated 29.09.2015 whereby the suit for cancellation of

the sale-deed dated 16.06.2000 as preferred by the plantiff was

dismissed.

The present appeal has been preferred in the year 2015 and

was admitted on 05.05.2016. After the service of the respondents

in the year 2016, the matter has been listed before the Court for

more than ten times and on all occasions, only a prayer for

adjournment has been sought.

Today, no one is present on behalf of the appellants.

In view of the above facts, the stay application as preferred

by the appellants is dismissed.

List the appeal for hearing in due course.

(REKHA BORANA),J 73-nirmala/-

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