Umesh vs Deepmala
2021 Latest Caselaw 4965 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Revision Petition No. 341/2020

Umesh

----Petitioner Versus Deepmala

----Respondent

For Petitioner(s) : Mr. Hemant Dutt, Adv. For Respondent(s) : Mr. Vishan Das, Adv.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

22/02/2021

The matter comes up on an application at the instance of the

respondents seeking directions to the Deputy Registrar (Judicial)

to handover the demand draft as submitted by the petitioner in

the name of respondent No.1 Smt. Deepmala to the counsel for

the respondents.

For reasons stated in the application, the application is

allowed. The Deputy Registrar (Judicial) is directed to immediately

handover the demand draft as submitted by the petitioner in the

name of respondent No.1 Smt. Deepmala to the counsel for the

respondents.

Put up after two weeks, as prayed.

(MANOJ KUMAR GARG),J 133-MS/-

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