SMT. LER KAWAR Vs. BABU SINGH
LAWS(RAJ)-2021-2-196
HIGH COURT OF RAJASTHAN
Decided on February 18,2021

Smt. Ler Kawar Appellant
VERSUS
BABU SINGH Respondents

JUDGEMENT

VINIT KUMAR MATHUR,J. - (1.) The present restoration application has been preferred for restoring the appeal which was dismissed vide order dated 07.11.2012 passed by the Deputy Registrar, Judicial in furtherance of the order dated 03.10.2012.
(2.) No reply has been filed to the application for restoration.
(3.) Heard.;


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