RAM NIWAS PATEL Vs. BHANDARI LAL CHAUDHARY

JUDGEMENT

(1.) The instant two second appeals were dismissed for want of prosecution on 25/7/2025. The learned counsel for the appellants have Ram Niwas Patel S/O Faujdar Chaudhary Bhandari Lal Chaudhary S/O Faujdar Chaudhary And Anr. moved I.A. No. 26 of 2025 in Second Appeal No. 105 of 2011 and I.A. No. 23 of 2025 in the connected appeal no. 106 of 2011.

(2.) The Court has considered the aforesaid applications and finds that the applications have been moved within time. The cause shown is sufficient and even otherwise the learned counsel for the respondents does not oppose the application seriously rather the emphasis is that the instant second appeals are of the year 2011 and have yet not been admitted, consequently, they may be heard.

(3.) In view of the aforesaid, two applications in the two respective second appeals are allowed. The order dtd. 25/7/2025 is recalled. Both the appeals are restored to its original number