Ramkumar Son Of Rameshwar vs Manohar Lal Son Of Sohanlal ...
2023 Latest Caselaw 2583 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

             S.B. Civil Writ Petition No. 431/2019

Nagarmal Son Of Shri Sohal Lal
                                                                  ----Petitioner
                                   Versus
Ram Kumar Son Of Rameshwar
                                                                ----Respondent

Connected With S.B. Civil Writ Petition No. 20994/2018 Ramkumar Son Of Rameshwar

----Petitioner Versus Manohar Lal Son Of Sohanlal (Deceased)

----Respondent S.B. Civil Writ Petition No. 20995/2018 Ramkumar Son Of Rameshwar

----Petitioner Versus Pushkarlal Son Of Shyopyarmal

----Respondent

For Petitioner(s) : Mr. Nagarmal, petitioner present in person For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

02/03/2023

S.B. Civil Writ Petition No. 431/2019

Mr. Nagarmal, petitioner is present in person.

Office has reported that the petitioner has not submitted PF

and Notices as per the orders of the Court. Petitioner who is

present in person before the court prays for two weeks' time to

submit PF and Notices.

(2 of 2) [CW-431/2019]

Prayer is allowed.

Two weeks time is granted to the petitioner to file PF and

Notices, failing which the instant petition shall stand dismissed

without further reference to the Court.

S.B. Civil Writ Petition No. 20994/2018

Service is complete.

S.B. Civil Writ Petition No. 20995/2018

Issue fresh notice to unserved respondent/s. Rule is made

returnable within four weeks.

(GANESH RAM MEENA),J

ARTI SHARMA /16-18

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