Roshanlal Meghwal vs Radha Meghwal
2021 Latest Caselaw 5136 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Revision Petition No. 764/2020

Roshanlal Meghwal S/o Sh. Bhagwan Lal Ji Meghwal, Aged About 47 Years, R/o Motikheda, Tehsil Mawali, District Udaipur.

----Petitioner Versus

1. Radha Meghwal D/o Sh. Longar Meghwal (Alleged To Be Wife Of Roshan Lal), R/o Motikheda Tehsil Mawli At Present Village Debari, Meghwalo Ki Ghati, Ps Pratap Nagar, Tehsil Girwa, Dist. Udaipur.

2. State Of Rajasthan-State, Through Pp

----Respondents

For Petitioner(s) : Mr. Vikram Sharma. For Respondent(s) : Mr. Rakesh Arora.

Mr. Mukhtiyar Khan, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

23/02/2021

In pursuance of the order passed by this Court on

05.11.2020, a demand draft has been furnished by the petitioner,

which has already been expired.

Accordingly, the Registrar (Judicial), Rajasthan High Court,

Jodhpur, is directed to hand over the said demand draft to the

counsel for the petitioner and the petitioner is directed to submit a

fresh draft to the counsel for respondent No.1-Radha Meghwal

within a period of two weeks.

(MANOJ KUMAR GARG),J 138-Prashant/-

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