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Kailash Chand S/O Sh. Murli vs Ramswaroop S/O Sh. Kanahaiyaa Lal ...
2023 Latest Caselaw 4763 Raj/2

Citation : 2023 Latest Caselaw 4763 Raj/2
Judgement Date : 12 September, 2023

Rajasthan High Court
Kailash Chand S/O Sh. Murli vs Ramswaroop S/O Sh. Kanahaiyaa Lal ... on 12 September, 2023
Bench: Mahendar Kumar Goyal
                                   [2023:RJ-JP:22134]

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                S.B. Civil Restoration Application No. 127/2023

                                                                                In

                                                      S.B. Civil Second Appeal No.235/2018

                                   Kailash Chand S/o Sh. Murli, Aged About 60 Years, R/o Gram
                                   Badord, Teh. Behror, Dist. - Alwar (Raj)
                                                                                               ----Appellant/Defendant
                                                                             Versus
                                   1.         Ramswaroop S/o Sh. Kanahaiyaa Lal,
                                   2.         Ramavtar S/o Sh. Kanahaiyaa Lal
                                              Both R/o Gram Badord, Teh. Behror, Distt. Alwar (Raj.).
                                                                                             ----Respondents/Plaintiffs

For Petitioner(s) : Mr. Brahma Prakash For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

12/09/2023

For the reasons stated in the restoration application, the

same is allowed subject to deposition of a cost of Rs.5000/- by the

appellant in the Litigants Welfare Fund. The order dated

13.04.2023 passed by this Court is recalled. The civil second

appeal shall stand restored to its original number provided the

cost is deposited as also the defects mentioned in the second

appeal are removed by the appellant within a period of two weeks

from today failing which this order shall stand recalled and the

civil second appeal shall stand dismissed without reference to the

Court.

(MAHENDAR KUMAR GOYAL),J

Sudha/58

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