Mst.Seema vs Bhagwana Ram
2021 Latest Caselaw 18871 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Misc. Appeal No. 175/1996

Mst.seema

----Appellant Versus Bhagwana Ram

----Respondent

For Appellant(s) : Mr. Hemant Dutt For Respondent(s) : Mr. Tamanna Trivedi

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

10/12/2021

Learned counsel for the appellant prays for and is granted

one week's time to file furnish PF and notices for the legal

representatives Nos.2/1 to 2/3.

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

aforesaid legal representatives, returnable within a period of eight

weeks.

(VIJAY BISHNOI),J

22-mohit/-

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