Navratan Choudhary Son Of Late ... vs Smt. Achala Devi Choudhary Wife Of ...
2022 Latest Caselaw 4543 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR
                                                   S.B. Cross Objection (Civil) No. 13/2022
                                   Navratan Choudhary Son Of Late Shri Heera Lal Choudhary,
                                                                                                       ----Petitioner
                                                                         Versus
                                   Smt. Achala Devi Choudhary Wife Of Late Shri Heera Lal Choudhary,
                                                                                                     ----Respondent

Connected With S.B. Civil First Appeal No. 189/2022 Navratan Choudhary Son Of Late Shri Heera Lal Choudhary

----Petitioner Versus Smt. Achala Devi Choudhary Wife Of Late Shri Heera Lal Choudhary

----Respondent

For Petitioner(s) : Mr. V.K. Mathur For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL Order 06/07/2022

The S.B. Civil First Appeal No. 189/2022 has already been

admitted for hearing vide order dated 18.04.2022 and respondent

No.3 has filed cross-objections against the impugned judgment

and decree dated 24.12.2021.

Cross-objections are also admitted.

The copy of the cross-objections has been served upon the

counsel for appellant, hence service is complete.

In the S.B. Civil First Appeal No. 189/2022, as per Office

report, notice of respondent No. 2 is awaited.

Hence, Issue fresh notice to respondent No.2 by both modes,

ordinary as well as through registered post.

Office is directed to list the first appeal as a main case.

(SUDESH BANSAL),J SACHIN /20

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