J.V.V.N.Ltd vs Ramesh Kumar
2021 Latest Caselaw 8592 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Appeal No. 153/2015

J.v.v.n.ltd.

----Appellant Versus Ramesh Kumar

----Respondent

For Appellant(s) : Mr. Mahendra Vishnoi, Adv.

For Respondent(s) :

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

26/03/2021

The matter comes up on an application for issuing notices to

the respondent.

For reasons stated in the application, the application is

allowed. Issue notice to the sole respondent. Rule is made

returnable within four weeks.

(MANOJ KUMAR GARG),J 121-MS/-

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