O.I.C.Ltd vs Anil And Ors
2022 Latest Caselaw 1287 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Misc. Appeal No. 501/2011

O.i.c.ltd.

----Appellant Versus Anil And Ors.

----Respondent Connected With S.B. Civil Misc. Appeal No. 500/2011

For Appellant(s) : Mr. Jagdish Vyas, through V.C. For Respondent(s) : Mr. Hemant Jain, through V.C.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG Judgment / Order

27/01/2022

S.B. Civil Misc. Appeal No. 501/2011

An application under Section 151 CPC has been filed by the

counsel for the appellant for issuing fresh notice to the respondent

No.7 in two sets, out of which one set be sent through ordinary

post and another be given "dasti" to send through registered post

to the counsel for the appellant.

For the reasons mentioned in the application, the application

is hereby allowed.

Now notice be issued to the respondent No.7 in two sets, one

set be sent through ordinary post and another be given "dasti" to

send through registered post.

S.B. Civil Misc. Appeal No. 500/2011

Learned counsel for the appellant wants to withdraw the

application under Section 151 CPC for issuing notice in two sets.

(2 of 2) [CMA-501/2011]

Hence, the application filed by the appellant under Section

151 CPC is hereby dismissed as withdrawn.

(MANOJ KUMAR GARG),J

28-29 Ishan/-

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