Rajesh Elani vs Ghanshyam
2021 Latest Caselaw 18785 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil First Appeal No. 400/2021

Rajesh Elani

----Appellant Versus Ghanshyam

----Respondent

For Appellant(s) : Mr. Surendra Surana For Respondent(s) : Mr. Darshan Jain

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

09/12/2021

Office has reported that notice of respondent No.1 has been

received unserved with report that presently he is residing in

Dubai. Learned counsel for the appellant has submitted that as

per his information, respondent No.1 is residing in India only.

In such circumstance, let fresh notice be issued to

respondent No.1, returnable within four weeks and be given 'dasti'

to learned counsel for the appellant for service.

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

(VIJAY BISHNOI),J

Surabhii/66-

Powered by TCPDF (www.tcpdf.org)