Bhawna vs Lokesh Mathur
2021 Latest Caselaw 18769 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Transfer Appl. No. 118/2021

Bhawna

----Petitioner Versus Lokesh Mathur

----Respondent

For Petitioner(s) : Mr. Sikander Khan For Respondent(s) :

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

09/12/2021

As per the office report, requisite PF and notices have not

been filed. Learned counsel for the applicant is directed to file

requisite PF and notices within a week.

On filing of the same, let notices be issued to the sole

respondent, returnable within a period of three weeks.

(VIJAY BISHNOI),J

230-mohit/-

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