Smt. Santara Devi W/O Shri ... vs Chandraprakash Son Of Shri ...
2022 Latest Caselaw 6287 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                               S.B. Civil Miscellaneous Appeal No. 1588/2021

                                   Smt. Santara Devi
                                                                                                       ----Appellant
                                                                       Versus
                                   Chandraprakash & Ors.
                                                                                                    ----Respondents

For Appellant(s) : Mr. Samsuddin Ansari Advocate on behalf of Mr. Kailash Chander Sharma Advocate.

HON'BLE MR. JUSTICE ANOOP KUMAR DHAND

Judgment / Order

21/09/2022

Matter comes upon application No.1/2022 for issuance of

fresh notices to the respondents by both modes.

Application stands allowed, for the reasons stated therein.

Counsel for the appellant is directed to file fresh P.F &

Notices for service of respondents by ordinary mode as well as by

registered mode within a period of one week.

On filing the same, office is directed to issue the notices by

making them returnable within four weeks.

(ANOOP KUMAR DHAND),J

Sanjay Kumawat-28

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