Mohammad Aakil vs Sardar Khan
2022 Latest Caselaw 287 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Revision Petition No. 79/2021

Mohammad Aakil

----Petitioner Versus Sardar Khan

----Respondent Connected With

1. S.B. Civil Second Appeal No. 138/2012

2. S.B. Civil Second Appeal No. 86/2017

3. S.B. Civil Second Appeal No. 87/2017

4. S.B. Civil Second Appeal No. 88/2017

5. S.B. Civil Second Appeal No. 89/2017

6. S.B. Civil Revision Petition No. 82/2021

For Petitioner(s) : Mr. Vijay Jain, through V.C. For Respondent(s) : Mr. Narendra Thanvi, through V.C.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

05/01/2022 S.B. Civil Revision Petition No.79/2021 & S.B. Civil Revision Petition No. 82/2021

Heard.

Issue notice to the sole respondent. Rule is made returnable within four weeks.

S.B. Civil Second Appeal No. 138/2012, 86/2017, 87/2017, 88/2017 & 89/2017

List these matters alongwith S.B.Civil Revision Petition No.79/2021.

(MANOJ KUMAR GARG),J 16-22 Ishan/-

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