State Of Rajasthan vs Smt. Sheela Devi Wife Of Late Shri ...
2021 Latest Caselaw 1283 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                      D.B. Special Appeal (Writ) No. 34/2020
                                                                              In
                                                           S.B. Civil Writ No.4273/1999

                                    State Of Rajasthan & Anr.
                                                                                                         ----Appellants
                                                                          Versus
                                    Smt. Sheela Devi Wife Of Late Shri Amer Singh & Anr.

                                                                                                       ----Respondents

For Appellant(s) : Mr. Ganesh Meena, Additional Advocate General with Mr. Rahul Sehra, Advocate

HON'BLE MRS. JUSTICE SABINA HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

Judgment / Order

04/02/2021 Notice issued to respondent No.1 has been received back

with the report that Sheela Devi has stated that her husband's

name was Udai Singh and the same was not correctly depicted in

the summons.

Let fresh notice be issued to respondent No.1 for

28.04.2021.

Notice be also issued to respondent No.1 through her

counsel who has contested the case on her behalf before the

learned Single Judge.

(MANOJ KUMAR VYAS),J (SABINA),J

Sunita Kanwar /8

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