Ravi Kumar vs Babita
2021 Latest Caselaw 15864 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Revision Petition No. 358/2021

Ravi Kumar

----Petitioner Versus Babita

----Respondent

For Petitioner(s) : Mr.Jai Kishan Bhaiya, Adv.

For Respondent(s) : -

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

20/10/2021 Heard.

Issue notice to the respondent subject to depositing a

demand draft in the sum of Rs.10,000/- in favour of respondent

before the Registrar (Judl.) within a period of two weeks. Upon

submitting the demand draft, notice be issued to the respondent,

returnable within four weeks.

Call for the record.

(MANOJ KUMAR GARG),J

16-NK/-

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