Nirmala Devi vs Om Prakash
2021 Latest Caselaw 18796 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil First Appeal No. 205/2020

Nirmala Devi

----Appellant Versus Om Prakash

----Respondent

For Appellant(s) : Dr. Jaya Dadhich For Respondent(s) :

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

09/12/2021

Learned counsel for the appellant has submitted that the

requisites for issuing notices to the unserved respondents have

already been filed.

Office to check and proceed and if the requisites are filed, let

notices be issued to the unserved respondents, returnable within

six weeks.

(VIJAY BISHNOI),J

Surabhii/65-

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