Rajasthan High Court - Jaipur
Durga Shankar Purohit Thr Lr vs Thkurani Prem Kumari And Ors on 17 January, 2019
Author: Munishwar Nath Bhandari
Bench: Munishwar Nath Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Special Appeal Civil No. 33/1997
JDA
----Appellant
Versus
Smt Prem Kumari Thr Lrs And Ors
----Respondent
Connected With D.B. Special Appeal Civil No. 51/1997 Durga Shankar Purohit Thr Lr
----Appellant Versus Thkurani Prem Kumari And Ors
----Respondent For Appellant(s) : Mr. N.K. Maloo, Sr. Advocate with Mr. Amit Kuri For Respondent(s) : Mr. R.K. Agarwal, Sr. Advocate with Mr. Pranjul Chopra Mr.Sudanshu Kasliwal, Sr. Advocate with Mr. Yellop Singh HON'BLE MR. JUSTICE MUNISHWAR NATH BHANDARI HON'BLE MR. JUSTICE BANWARI LAL SHARMA Order 17/01/2019 In D.B. Special Appeal Civil No. 33/1997 The appeal has come up on application for taking documents on record which has been filed by JDA. Senior counsel Mr. N.K. Maloo along with Mr. Amit Kuri submits that the documents are nothing but certified copy of the order. The learned counsel for the non appellant submits that similar application preferred by the party before the learned trial (Downloaded on 05/06/2021 at 09:21:36 PM) (2 of 2) [SAC-33/1997] court was dismissed and it was in the knowledge of JDA, thus application may not be accepted. At this stage, both the counsel submits that let the application be kept pending and to be taken up along with hearing of the appeal.
Accordingly, the application for taking documents on record would be considered along with hearing of the appeal. In D.B. Special Appeal Civil No. 51/1997 None appeared for the appellant in the application for impleadment.
Accordingly, the application is dismissed for non prosecution.
List both these appeals on 24.1.2019. (BANWARI LAL SHARMA),J (MUNISHWAR NATH BHANDARI),J 5-6 (Downloaded on 05/06/2021 at 09:21:36 PM) Powered by TCPDF (www.tcpdf.org)