Smt Manju Bansal W/O Chetanya ... vs Raghuveer Prasad Sharma S/O Shri ...
2022 Latest Caselaw 2687 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                            D.B. Writ Restoration Application No. 27/2022

                                   Smt Manju Bansal W/o Chetanya Prakash Bansal
                                                                                                     ----Petitioner
                                                                      Versus
                                   Raghuveer Prasad Sharma S/o Shri Prabhu Lal
                                                                                                   ----Respondent

For Petitioner(s) : Mr. Pradeep Mathur For Respondent(s) :

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE BIRENDRA KUMAR

Judgment / Order

30/03/2022

Let notices should go to the respondents through both the

process. Issue notice under Section 5 of the Limitation Act as well.

Requisite be filed within ten days.

Rule is made returnable within four weeks.

(BIRENDRA KUMAR),J (PANKAJ BHANDARI),J

ARTI SHARMA /49

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