JETHMAL JHANWAR Vs. JAGDISH PRASAD

JUDGEMENT

(1.) Assailed herein is an order dtd. 16/3/2015 passed by Additional District and Session Judge No. 2, Bikaner, vide which [2023:RJ-JD:39365] (2 of 4) [CW-2916/2015] the application filed by the plaintiff-respondent no. 1 for appointment of Commissioner was allowed.

(2.) Succinct facts first, as pleaded in the instant petition.

(3.) Heard.