Devendra Kumar vs Lrs Of Rajendra Kumar
2021 Latest Caselaw 10111 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Misc. Appeal No. 1119/2020

Devendra Kumar

----Appellant Versus Lrs Of Rajendra Kumar

----Respondent Connected With S.B. Civil Misc. Appeal No. 1118/2020

For Appellant(s) : Mr. Nishit Shah, Adv.

For Respondent(s) :

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

05/07/2021

CMA NO.1119/2020

As per office report, due to oversight notices could not be

issued. Let notices be issued immediately to the respondents. Rule

is made returnable within six weeks.

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

CMA NO.1118/2020

As per office report, PF and notices for respondents No.1 to

15 were filed late. Delay in filing the PF and notices is condoned.

Let notices be issued immediately to the respondents No.1 to 15.

Rule is made returnable within six weeks.

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

(MANOJ KUMAR GARG),J 109-110 MS/-

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