Manilal vs Vinod Kumar
2021 Latest Caselaw 10443 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Misc. Appeal No. 1554/2020

Manilal

----Appellant Versus Vinod Kumar

----Respondent

For Appellant(s) : Mr. Rajesh Choudhary, Adv.

For Respondent(s) :

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

08/07/2021

Issue fresh notice to respondents No.2 to 4 & 6. Rule is

made returnable within six weeks.

Counsel for the appellant seeks time to verify the fact about

the death of respondent No.5.

Put up after six weeks, as prayed.

Till next date of hearing, interim order, if any, shall continue.

(MANOJ KUMAR GARG),J 106-MS/-

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