Trilok Singh vs S.B.B.J
2023 Latest Caselaw 4340 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil First Appeal No. 145/1993

Trilok Singh

----Appellant Versus S.B.B.J.

----Respondent

For Appellant(s) : Mr. K.C. Sharma for Mr. Mridul Jain For Respondent(s) : Mr. Jagdish Vyas

HON'BLE MS. JUSTICE REKHA BORANA

Order

09/05/2023

In the present appeal, the impugned decree was for an

amount of Rs.51,337/-. The loan in question pertains to the year

1976 and the judgment and decree is of the year 1993. The

record shows that no interim order has been passed in the present

appeal. It is quite probable that the decree would have been

executed way back.

Learned counsel for the appellant as well as the respondent

are directed to ascertain the current status of the matter and

complete their instructions by the next date.

List the matter on 10.07.2023.

(REKHA BORANA),J 60-AbhishekS/-

Powered by TCPDF (www.tcpdf.org)