Lrs Of Nana Lal vs Lrs Of Chunni Lal
2021 Latest Caselaw 16137 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S. B. Civil Restoration No. 112/2021

LR's of Nana Lal & ors.

----Petitioners Versus LR's of Chunni Lal & ors.

----Respondents

For Petitioner(s) : Mr. S.P. Sharma

HON'BLE MR. JUSTICE RAMESHWAR VYAS

Judgment / Order

23/10/2021

Issue notice of the application under Section 5 of the

Limitation Act to the respondents, returnable in six weeks.

The process fees and notices may be filed in two sets. One

set of notices be sent through registered post with

acknowledgement due and another set of notices be sent through

ordinary course.

(RAMESHWAR VYAS),J

55-Inder/-

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