Mrs. Priyanka Vaibhav Lodha W/O ... vs Union Of India
2022 Latest Caselaw 4789 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR
              D.B. Civil Writ Petition No. 21622/2019

Mrs. Priyanka Vaibhav Lodha & Others
                                                                  ----Petitioners
                                   Versus
Union Of India & Ors.
                                                                ----Respondents

Connected With

1. D.B. Civil Writ Petition No. 4134/2021

2. D.B. Civil Writ Petition No. 5751/2021

For Petitioner(s) : Mr. H.V. Nandwana Advocate with Mr. Prem Chand Sharma Advocate.

For Respondent(s) : Mr. R.D. Rastogi, Additional Solicitor General assisted by Mr. C.S. Sinha Advocate.

Mr. Anand Sharma Advocate.

Mr. Rajendra Yadav Advocate.

Mr. Rajesh Maharshi, Additional Advocate General with Mr. Udit Sharma Advocate.

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MRS. JUSTICE SHUBHA MEHTA Judgment / Order

13/07/2022

Heard.

These petitions have been listed for hearing analogously.

Learned counsel for the parties have placed before this Court

the order dated 20.05.2022 passed by the Hon'ble Supreme Court

in SLPs arising from the aforesaid petitions.

As per office note, in D.B. Civil Writ Petition No.5751/2021,

service of notice on respondents No.4 to 12 and 14 to 25 is not

complete as the same is still awaited. Without service of notice,

the matter cannot be heard finally.

Taking into consideration the order of the Hon'ble Supreme

Court, we direct the petitioners to serve notice on respondents

(2 of 2) [CW-21622/2019]

No.4 to 12 and 14 to 25 by registered mode as well as by dasti

process on payment of P.F. within two days and the notices for

dasti service on all unserved respondents shall be taken for being

served within a period of ten days from today. The

acknowledgment of service along with affidavit shall be filed

before the Registry before 28.07.2022.

Notices are made returnable on or before 29.07.2022.

Rejoinder, if any, may be filed on or before 04.08.2022 and

the matters be listed for final hearing on 08.08.2022.

(SHUBHA MEHTA),J (MANINDRA MOHAN SHRIVASTAVA),J

Sanjay Kumawat-31-33

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