NAVEEN RATHI S/O SHRI BHAGATI NARAYANJI RATHI Vs. ANEET JAIN S/O SHRI TARA CHAND JAIN PARTENER SHRI SUNDAR AGRO INDUSTRIES, NEAR DURBI TEXTILE, BASNI, JODHPUR
LAWS(RAJ)-2016-12-106
HIGH COURT OF RAJASTHAN
Decided on
December 14,2016
Naveen Rathi S/O Shri Bhagati Narayanji Rathi
Appellant
VERSUS
Aneet Jain S/O Shri Tara Chand Jain Partener Shri Sundar Agro Industries, Near Durbi Textile, Basni, Jodhpur
Respondents
JUDGEMENT
SANJEEV PRAKASH SHARMA,J. -
(1.) Counsel for the respondent has put in appearance.
(2.) Heard the matter at this stage itself.
(3.) Having heard the counsel for both the sides and after having looked into the order dated 13.01.2016 passed by the Additional Civil Judge No.2, Jodhpur Metro in Civil Misc. Case No.126/2014 and appellate order dated 20.01.2016 passed by the Court of District and Sessions Judge, Jodhpur Metro in Civil Appeal No.06/2016, the arguments were advanced.;
(2.) Heard the matter at this stage itself.
(3.) Having heard the counsel for both the sides and after having looked into the order dated 13.01.2016 passed by the Additional Civil Judge No.2, Jodhpur Metro in Civil Misc. Case No.126/2014 and appellate order dated 20.01.2016 passed by the Court of District and Sessions Judge, Jodhpur Metro in Civil Appeal No.06/2016, the arguments were advanced.;
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