Narendra Singh Rathore S/O Sh. Ram ... vs State Of Tamil Nadu
2022 Latest Caselaw 6214 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                       S.B. Civil Writ Petition No. 4801/2022

                                   Narendra Singh Rathore
                                                                                                          ----Petitioner
                                                                          Versus
                                   State Of Tamil Nadu & Ors.
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Manoj Sheoran Advocate.

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

15/09/2022

Issue fresh notice to the unserved respondents as prayed.

Rules is made returnable by five weeks. Notices be filed in two

sets. One set of notices be sent through registered post with

acknowledgment due. Notices may also be given 'dasti'. Steps to

be taken within a week.

(MAHENDAR KUMAR GOYAL),J

Sanjay Kumawat-31

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