Kishanlal vs Narendra
2021 Latest Caselaw 1099 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 3227/2020

Kishanlal

----Petitioner Versus Narendra

----Respondent

For Petitioner(s) : Mr. Sachin Saraswat on behalf of Mr. Vikas Balia, Adv.

For Respondent(s) : Mr. OP Mehta, Adv.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

14/01/2021

The matter comes up on an application for issuing fresh

notice to unserved respondents No.1 & 2 on fresh address.

For reasons stated in the application, the application is

allowed. Let fresh notices be issued to unserved respondents No.1

& 2 on their fresh address. Rule is made returnable within four

weeks. Notices be given 'dasti' to the counsel for the petitioner.

(MANOJ KUMAR GARG),J 100-MS/-

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