Smt. Kamala @ Jhamaku vs Pukhraj Deshantari And Ors
2023 Latest Caselaw 4590 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Misc. Appeal No. 3006/2017

Smt. Kamala @ Jhamaku

----Appellant Versus Pukhraj Deshantari And Ors.

                                                                 ----Respondent


For Appellant(s)          :     Mr. Bharat Singh
For Respondent(s)         :

HON'BLE MR. JUSTICE YOGENDRA KUMAR PUROHIT

Order

12/05/2023

The matter comes up on an application for dispensing with

the certified copy of judgment dated 27.3.2017 which has already

been submitted in connected file.

For the reasons mentioned in the application, the same is

allowed.

Defect No.2 is overruled.

Learned counsel for the appellant is directed to file PF and

notices of application under Section 5 of the Limitation Act as well

as of misc. appeal for unserved respondent in two sets within

three weeks.

Upon filing the notices, the same be issued. One set of notice

be sent by registered post and another set of notice be sent by

ordinary post, returnable within four weeks.

List this matter along with CMA No. 3002/17.

(YOGENDRA KUMAR PUROHIT),J 32-Arti/-

(2 of 2) [CMA-3006/2017]

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