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Huzaifa Ali Hussain Sadriwala vs Khadija Bohra
2021 Latest Caselaw 15511 Raj

Citation : 2021 Latest Caselaw 15511 Raj
Judgement Date : 5 October, 2021

Rajasthan High Court - Jodhpur
Huzaifa Ali Hussain Sadriwala vs Khadija Bohra on 5 October, 2021
Bench: Pankaj Bhandari

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Misc(Pet.) No. 4717/2021

Huzaifa Ali Hussain Sadriwala

----Petitioner Versus Khadija Bohra

----Respondent

For Petitioner(s) : Mr. Nitin Prakash Trivedi For Respondent(s) : Mr. Gaurav Singh, PP assisted by Mr. Avinash Godara

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

05/10/2021

Counsel for the petitioner has contended that in order dated

21.12.2020, in the order sheet, it has mentioned that notices were

sent by the registered post and same were delivered and also the

delivery report and postal receipt were produced before the Court.

It is further contended that no such notices through

registered post were sent and no services were effected upon

petitioner's address.

Office is directed to call for the record from the concerned

Court.

List this matter after two weeks.

(PANKAJ BHANDARI),J

Nikhil-Nirmala-29

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