United India Insurance Company ... vs Rukmani Devi
2021 Latest Caselaw 10110 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Misc. Appeal No. 3668/2019

United India Insurance Company Limited

----Appellant Versus Rukmani Devi

----Respondent

For Appellant(s) : Ms. Sumeha Kalla for Mr. Mahesh Thanvi, Adv.

For Respondent(s) :

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

05/07/2021

Issue fresh notice to respondents No.4 & 5. Rule is made

returnable within six weeks. Notices be served through their

natural guardian mother Smt. Rukmani.

Interim order, if any, shall continue till next date of hearing.

(MANOJ KUMAR GARG),J 108-MS/-

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