NENU DEVI Vs. SURTA RAM
LAWS(RAJ)-2021-2-133
HIGH COURT OF RAJASTHAN
Decided on February 08,2021

NENU DEVI Appellant
VERSUS
Surta Ram Respondents

JUDGEMENT

- (1.) The matter comes upon an application (Inward No. 01/2021) filed by the appellant seeking early hearing of the matter.
(2.) For the reasons mentioned in the application, the same is allowed.
(3.) With the consent of the parties, the appeal is taken up for final hearing today itself.;


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