Vimala Devi Tawari vs Ashok Kumar Sadh
2021 Latest Caselaw 15919 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Spl. Appl. Writ No. 737/2019

Vimala Devi Tawari

----Appellant Versus Ashok Kumar Sadh

----Respondent

For Appellant(s) : Mr. J.K. Bhaiya For Respondent(s) : Mr. R.S. Choudhary

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE SUDESH BANSAL

Judgment / Order

21/10/2021

As per office report notice of the respondent No.2 is awaited

since July, 2020.

Let fresh notices be issued to the respondent No.2. Notices

be filed in two sets. One set of notices be sent through registered

post and another be given dasti to learned counsel for the

appellant. Notices are made returnable within a period of six

weeks.

(SUDESH BANSAL),J (VIJAY BISHNOI),J

13-Arun/-

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