Rajasthan High Court - Jodhpur
Sidharth Agarwal vs Prem Singh on 27 March, 2023
Author: Rekha Borana
Bench: Rekha Borana
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil First Appeal No. 266/2019
Sidharth Agarwal S/o Late Shri Prakash Chanda Ji, Aged About
42 Years, B/c Agarwal, R/o Hotel Surya Darshan, Mount Abu,
Tehsil Aburoad, District Sirohi (Rajasthan)
----Appellant
Versus
1. Prem Singh S/o Shri Ratana Ji, B/c Rajput, R/o Hetamji,
Mount Abu, Tehsil Aburoad, District Sirohi.
2. Bhanwar Lal Paradiya S/o Shri Trilok Chand, B/c Chhipa,
R/o Sadar Bazar, Mount Abu, Tehsil Abu Road, District
Sirohi.
----Respondents
For Appellant(s) : Mr. Jitendra Singh
For Respondent(s) : --
HON'BLE MS. JUSTICE REKHA BORANA
Order 27/03/2023 The Court fee of Rs.23,000/- has been filed by the appellant. In view of the Court fee already having been filed, the application under Section 149 CPC as preferred by the appellant is dismissed as having become infructuous.
Issue notice of the application under Section 5 of the Limitation Act.
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.
(REKHA BORANA),J 14-Sachin/-
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