Smt. Maimuna vs Abdul Jabbar Kha
2022 Latest Caselaw 2623 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Misc. Appeal No. 1796/2019

Smt. Maimuna

----Appellant Versus Abdul Jabbar Kha

----Respondent

For Appellant(s) : Mr. Ravi Panwar. For Respondent(s) : Ms. Tamanna Trivedi for Mr. Sanjeev Johari, Sr. Adv

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

14/02/2022

Two weeks' time is granted for filing P.F. and notice along

with fresh address on behalf of respondent No.2. After filing the

same, notice be issued immediately to respondent No.2,

returnable within eight weeks.

Notice be sent in two sets. One set be given 'dasti' and

another be sent through registered post.

(MANOJ KUMAR GARG),J 78-prashant/-

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