Premraj vs Board Of Revenue Of Raj. Ajmer And ...
2021 Latest Caselaw 138 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 2492/2017

Premraj

----Petitioner Versus Board Of Revenue Of Raj. Ajmer And Ors.

----Respondents

For Petitioner(s) : Mr. Paramveer Singh (through VC) For Respondent(s) : Mr. Trilok Joshi (through VC)

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

05/01/2021

In response to the application preferred on behalf of the

applicants under Order 22 Rule 10(A) CPC, learned counsel for the

petitioner has submitted that he wants some time to implead legal

representatives of respondent Nos.4 and 5 as party respondents in

this writ petition.

Four weeks' time is granted to learned counsel for the

petitioner to implead legal representatives of respondent Nos.4

and 5 as party respondents in this writ petition.

Interim order, if any, to continue till the next date.

(VIJAY BISHNOI),J

84-msrathore/-

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