Ghanshyam Singh vs Taluka Legal Service Committee
2021 Latest Caselaw 11559 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 12821/2020

Ghanshyam Singh

----Petitioner Versus Taluka Legal Service Committee

----Respondent

For Petitioner(s) : Mr. Devendra Singh For Respondent(s) :

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

26/07/2021

The application (01/21) with a prayer for issuing

fresh notices to the unserved respondents is considered and allowed.

Let fresh notices be issued to the unserved

respondents, returnable within four weeks.

(VIJAY BISHNOI),J

88-msrathore/-

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