Rajasthan High Court - Jodhpur
Birma Devi vs Subhash on 21 March, 2023
Author: Rekha Borana
Bench: Rekha Borana
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
S.B. Civil First Appeal No. 532/2022
Birma Devi
----Appellant
Versus
Subhash
----Respondent
For Appellant(s) : None present
For Respondent(s) : None present
HON'BLE MS. JUSTICE REKHA BORANA
Order 21/03/2023 Learned counsel are not appearing on behalf of the parties apparently for the reason that they are abstaining from work pursuant to the call given by the office bearers of the Bar Association. Such non-appearance is clearly illegal and in breach of the order of Hon'ble the Supreme Court in the case of Ex. Capt. Harish Uppal Vs. Union of India & Anr. reported in (2003) 2 SCC 45.
In compliance of order dated 13.02.2023, the application as preferred by the respondents as well as order dated 15.12.2022 passed by the Court on the said application and judgment dated 21.10.2022 have been placed on record.
Let the matter be listed after three weeks.
(REKHA BORANA),J 52-T.Singh/-
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