PURAN MAL GUPTA Vs. JAIPUR NAGAR NIGAM

LAWS(RAJ)-2015-1-244

HIGH COURT OF RAJASTHAN

Decided on January 05,2015

PURAN MAL GUPTA Appellant

VERSUS

JAIPUR NAGAR NIGAM Respondents

JUDGEMENT

Nisha Gupta, J. - (1.) HEARD on admission. The appeal is admitted on the following substantial question of law: - (1) Whether the findings of the Courts below are perverse in view of the fact that the relevant documents have been submitted before the appellate Court and the appellate Court has dismissed the application filed under Order 41 Rule 27 CPC without application of mind? Issue notice to the respondents, returnable by four weeks. Meanwhile, the appellant should not be dispossessed from Booth No. 1947 situated in Padmawati Colony -I, Kings Road, Jaipur. ;

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