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[Cites 1, Cited by 1]

Rajasthan High Court - Jaipur

Shri Munshi Lal Sethi vs Smt Lalita Devi Jain And Ors on 28 September, 2022

Author: Sudesh Bansal

Bench: Sudesh Bansal

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Second Appeal No. 156/2001

                                   Shri Munshi Lal Sethi
                                                                                                      ----Appellant
                                                                      Versus
                                   Smt Lalita Devi Jain And Ors
                                                                                                   ----Respondents

For Appellant(s) : Mr. L L Gupta For Respondent(s) : Mr. M M Ranjan, Sr. Advocate assisted by Mr. Lokesh Tiwari HON'BLE MR. JUSTICE SUDESH BANSAL Order 28/09/2022 Matter comes up on an application (I.A.No.1/2022) filed under Order 22 Rule 10 read with Section 146 CPC, seeking substitution of applicants in place of present appellant.

The matter requires proper hearing, hence counsel for applicant seeks time.

Therefore, the matter is adjourned for ten weeks.

(SUDESH BANSAL),J SACHIN/37 (Downloaded on 01/10/2022 at 08:45:58 PM) Powered by TCPDF (www.tcpdf.org)