Panna Lal And Others vs Ram Singh And Another
2022 Latest Caselaw 3468 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

              S.B. Civil First Appeal No. 169/2016

Panna Lal And Others
                                                                   ----Appellants
                                    Versus
Ram Singh And Another
                                                                 ----Respondents

For Appellant(s) : Mr. Naveen Dhuwan For Respondent(s) : Mr. Rahul Sharma

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

29/04/2022 An application (No.2/2021) has been filed to dispense with

the service of notice on respondent Nos.1 to 5 who are natural

successors of Dauji.

The first appeal arises out of partition suit which has been

dismissed vide impugned judgment dated 08.02.2016 passed in

Civil Suit No.34/2013 passed by Additional District Judge No.2,

Bharatpur.

Looking to the nature of dispute of partition, service of

notices on respondent Nos. 1 to 5 mentioned hereinabove cannot

be dispensed with.

Appellants may take appropriate steps to ensure the service

of notice upon unserved respondents. On request of counsel for

appellants, let notices be issued through registered post once

again.

(2 of 2) [CFA-169/2016]

In case, notices will remain unserved, appellants would be

free to take appropriate steps for publication of notices in

newspaper.

(SUDESH BANSAL),J

NITIN /55

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