Tara Chand Laddha vs Asha
2021 Latest Caselaw 5676 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Revision Petition No. 817/2020

Tara Chand Laddha

----Petitioner Versus Asha

----Respondent

For Petitioner(s) : Mr. Ashwini Kumar Babel, Adv.

For Respondent(s) :

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

25/02/2021

Issue notice of the application under Section 5 of the

Limitation Act to the respondents. Rule is made returnable within

six weeks. Notices be given 'dasti'.

(MANOJ KUMAR GARG),J 88-MS/-

Powered by TCPDF (www.tcpdf.org)