SHRICHAND GOYAL AND ANOTHER Vs. ADDL. CIVIL JUDGE (JR. DIV.) AND JULD. MAGISTRATE, NO. 1, JAIPUR CITY, JAIPUR AND ORS.
LAWS(RAJ)-2009-2-148
HIGH COURT OF RAJASTHAN
Decided on
February 10,2009
Shrichand Goyal And Another
Appellant
VERSUS
Addl. Civil Judge (Jr. Div.) And Juld. Magistrate, No. 1, Jaipur City, Jaipur And Ors.
Respondents
JUDGEMENT
Narendra Kumar Jain, J. -
(1.) Admit.
(2.) At the request of learned counsel for both the parties, the arguments were heard and the writ petition is being disposed of.
(3.) The defendants-petitioners have preferred this writ petition challenging the order dated 16.1.2009 whereby their evidence have been closed by the trial court.;
(2.) At the request of learned counsel for both the parties, the arguments were heard and the writ petition is being disposed of.
(3.) The defendants-petitioners have preferred this writ petition challenging the order dated 16.1.2009 whereby their evidence have been closed by the trial court.;
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