Smt. Samu Devi vs Tara Chand
2022 Latest Caselaw 611 Raj

(1 of 1) [CMA-1848/2019]

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Misc. Appeal No. 1848/2019

Smt. Samu Devi

----Appellant Versus Tara Chand

----Respondent

For Appellant(s) : Mr. Gaju Singh Rathore through VC For Respondent(s) : Mr. VK Bhadu, through VC

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

11/01/2022

At the oral request made by the counsel for the appellants,

service of notice upon respondent Nos.1 & 2, who happen to be

the driver and owner of the offending vehicle, is hereby dispensed

with.

Mr. V.K. Bhadu, Adv. is appearing on behalf of respondent

No.3-Insurance Company.

Hence, service is complete.

Put up after three weeks, as prayed.

(MANOJ KUMAR GARG),J

62-MS/-

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