Balram vs Sandeep
2023 Latest Caselaw 3847 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil First Appeal No. 10/2023

Balram S/o Sh. Bhadar, Aged About 60 Years, R/o Kharakheda, Tehsil Tibbi District Hanumangarh, Rajasthan.

----Appellant Versus Sandeep S/o Vedprakash, R/o Shyodanpura Tehsil Tibbi District Hanumangarh.

                                                                ----Respondent


For Appellant(s)         :     Mr. Aakash Kukkar
For Respondent(s)        :     --



            HON'BLE MS. JUSTICE REKHA BORANA

                                    Order

01/05/2023

1. An explanation in pursuance to the order dated 10.04.2023

of the concerning clerk has been filed and according to the same,

the notices which were filed by the counsel on 23.01.2023, were

issued and even dispatched on 25.01.2023.

2. Communication dated 16.02.2023 of the Court at Tibbi

District Hanumangarh mentions that the notices were received

after the expiry of the date fixed in the matter.

3. Let a report be called from the Court at Tibbi District

Hanumangarh as to when the notices were received by the said

office. The proof of the receipt of the notices also be furnished

along with the said explanation. Let the explanation be placed

before the Court after three weeks.

4. As per the office report, the registered notices sent to the

sole respondent have been received served and therefore, the

service is complete.

(2 of 2) [CFA-10/2023]

5. Admit. Issue notice. Issue notice of stay application also.

Notices be filed in two sets. One set of notices be given

'dasti' to learned counsel for the appellant for service through

registered post, acknowledgement due. Notices be made

returnable within a period of four weeks.

Postal receipts of the 'dasti' notices be filed within a period of

one week from the date of receipt of 'dasti' notices.

6. Call for the record.

7. Meanwhile, the operation and execution of the judgment

and decree dated 10.10.2022 passed by District Judge,

Hanumangarh in Civil Suit No.40/2018 (CIS No.40/2018) shall

remain stayed.

(REKHA BORANA),J 62-Sachin/-

Powered by TCPDF (www.tcpdf.org)