Sardar Subedar Singh vs Lrs Of Moti Lal And Ors
2022 Latest Caselaw 3229 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil First Appeal No. 168/2000

Sardar Subedar Singh

----Appellant Versus Lrs Of Moti Lal And Ors

----Respondent

For Appellant(s) : Ms. Alka Pandey with Mr. Ashok For Respondent(s) : Mr. Suresh Shrimali, through V.C. for R-2 to 5, 7, 8,9 & 11.

HON'BLE MR. JUSTICE RAMESHWAR VYAS

Order

02/03/2022

In the light of Judgment of Hon'ble Apex Court in

Miscellaneous Application No. 665 of 2021 In SMW(C) No. 3

of 2020 IN RE: COGNIZANCE FOR EXTENSION OF

LIMITATION, there is no delay in filing the application under

Order 22 Rule 4 C.P.C.

Issue notice to LR's of respondent No.1 Pannalal as

mentioned in the application filed under Order 22 Rule 4 C.P.C.

Notices are made returnable within four weeks.

(RAMESHWAR VYAS),J 13-rahul arya/-

Powered by TCPDF (www.tcpdf.org)