Rajasthan High Court - Jaipur
Vijay Kumar Sharma vs Mohammed Imran & Ors on 13 January, 2011
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR ORDER S.B. Civil Misc. Application No. 195/2010 In S.B. Civil Misc. Appeal No. 2624/2008 Vijay Kumar Sharma Vs. Mohammed Imran & Others. Date of Order: 13.01.2011 Hon'ble Mr. Narendra Kumar Jain,J. Mr. Kailash Kumawat on behalf of Mr. Virendra Singh Choudhary, for the applicant-appellant. Mr. Dinesh Kala, for the respondents.
Heard learned counsel for the parties and after considering their submissions and also the reasons assigned in the application duly supported by affidavit, I am satisfied that there was sufficient cause for non-appearance of the appellant on 17.11.2008, therefore, application deserves to be allowed and the same is hereby allowed. Misc. Appeal is, accordingly, restored to its original number.
(Narendra Kumar Jain),J.
Manoj, Item No.3