Satya Narayan vs Lrs Of Sampat Lal And Ors
2022 Latest Caselaw 7720 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Second Appeal No. 55/2018

Satya Narayan

----Appellant Versus Lrs Of Sampat Lal And Ors.

                                                                                                     ----Respondent


                                   For Appellant(s)           :     None present
                                   For Respondent(s)          :

HON'BLE MR. JUSTICE RAMESHWAR VYAS

Judgment / Order

23/05/2022

Issue fresh notice against respondent Nos 1 to 43. Notices

be filed in two sets. One set of notice be given 'dasti' to the

learned counsel for the appellants to be sent through registered

post.

Notices are made returnable within six weeks, for which,

requisites shall be filed within a period of four weeks.

(RAMESHWAR VYAS),J 33-Taruna/-

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