Deependra Pratapsingh vs Mahendra Pratapsingh
2021 Latest Caselaw 12529 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Misc. Appeal No. 3073/2019

Deependra Pratapsingh

----Appellant Versus Mahendra Pratapsingh

----Respondent

For Appellant(s) : Mr Moti Singh For Respondent(s) : Mr J.K. Bhaiya

HON'BLE MR. JUSTICE GOVERDHAN BARDHAR

Judgment / Order

10/08/2021

Learned counsel for the respondents Mr J.K. Bhaiya accepts

notices on behalf of the proposed legal representatives and

undertakes to file their Vakalatnama.

Learned counsel for the appellant is directed to supply copy

of the application to the counsel for respondents.

Learned counsel for the appellant assures that he shall

supply copy of the application and the affidavit during course of

the day.

List the matter again on 24.08.2021, as prayed.

Interim order, if any, shall continue till next date.

(GOVERDHAN BARDHAR),J

13-MMA/-

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