OM PRAKASH SOLANKI Vs. NAVEEN AGARWAL & ORS
LAWS(RAJ)-2012-5-313
HIGH COURT OF RAJASTHAN
Decided on May 23,2012

OM PRAKASH SOLANKI Appellant
VERSUS
Naveen Agarwal And Ors Respondents

JUDGEMENT

- (1.) Defects are waived
(2.) Heard learned counsel for the appellant.
(3.) Appellant was not party in the writ petition, therefore, he has moved an application to permit him to file the present intra court appeal. For the reasons mentioned in the application, the appellant is permitted to file this Special Appeal. IA No.18763/12 stands disposed off.;


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