Achal Singh Son Of Choudhary ... vs Devi Ram Son Of Ramchandra Dhakad
2023 Latest Caselaw 2791 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 4699/2020

                                   Achal Singh Son Of Choudhary Bihari Lal
                                                                                                     ----Petitioner
                                                                      Versus
                                   Devi Ram Son Of Ramchandra Dhakad
                                                                                                   ----Respondent

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

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

10/03/2023

Issue notice to the legal heirs of deceased-respondent No.1

who have been taken on record vide order dated 22.10.2021. Rule

is made returnable within four weeks.

(GANESH RAM MEENA),J

ARTI SHARMA /18

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