Ajmer Vidyut Vitaran Nigam ... vs Pahad Rebari
2022 Latest Caselaw 8334 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil First Appeal No. 18/2021

Ajmer Vidyut Vitaran Nigam Limited

----Appellant Versus Pahad Rebari

----Respondent

For Appellant(s) : Mr. Pradeep Sharma through VC For Respondent(s) :

HON'BLE MR. JUSTICE RAMESHWAR VYAS

Judgment / Order

27/06/2022

Learned counsel for the appellant is directed to file requisites

for service of notice against respondent Nos.5/1 to 5/4, 6 & 7

within a period of two weeks, whereupon, notices be issued to the

unserved respondents.

(RAMESHWAR VYAS),J 29-Taruna/-

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