GOPI CHAND Vs. SATYANARAIN
LAWS(RAJ)-1990-2-11
HIGH COURT OF RAJASTHAN (AT: JAIPUR)
Decided on February 21,1990

GOPI CHAND Appellant
VERSUS
SATYANARAIN Respondents

JUDGEMENT

- (1.) Heard learned counsel for the petitioner and the non-petitioner who is present himself in the court.
(2.) This revision petition is directed against the order dated 10-7-87 passed by the learned Additional District Judge, Jaipur City, Jaipur.
(3.) It is necessary to narrate some facts of the case for the proper appreciation of law.;


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