ARUNA GUPTA W/O PRAMOD GUPTA B/C MAHAJAN Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2018-2-198
HIGH COURT OF RAJASTHAN
Decided on February 07,2018

Aruna Gupta W/O Pramod Gupta B/C Mahajan Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

Deepak Maheshwari, J. - (1.) In compliance of the order dated 08.01.2018, complainant Bhagwan Sahay has been impleaded as party respondent in this misc. petition. Amended cause title has also been filed, which is taken on record.
(2.) Heard counsel for both the sides on the application filed on behalf of respondent for placing on record the agreement to sale and registered sale deed executed by the petitioner in favour of Deepak Kumar Sharma.
(3.) The application is allowed and documents annexed with the application are taken on record.;


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