Amritlal vs Lrs Of Iqbal Krishan Bali And Anr
2023 Latest Caselaw 4297 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR S.B. Civil First Appeal No. 444/2004

Amritlal

----Appellant Versus Lrs of Iqbal Krishan Bali And Anr

----Respondents

For Appellant(s) : Mr. Ajeet Singh For Respondent(s) : Mr. Alkesh Agarwal

HON'BLE MS. JUSTICE REKHA BORANA Order 09/05/2023

Vide order dated 06.05.2022, fresh notices were directed to

be issued to respondent Nos.1/1 and 1/2 through newspaper

publication. It was further directed to file the said newspaper

within a period of four weeks.

The newspaper whereby the notices were published has been

placed on record but as per the office report, name of the Court as

well the date of judgment and decree have wrongly been

mentioned in the said notices and therefore, the same cannot be

deemed to be a sufficient service.

In view of the same, let fresh notices to respondent Nos.1/1

and 1/2 be issued through publication of notices in local

newspaper 'Dainik Bhaskar', Jaipur edition.

Notices be made returnable within a period of four weeks.

Learned counsel for the appellant is directed to file the

newspaper within a period of four weeks.

(REKHA BORANA),J 24-T.Singh/-

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