Rajasthan High Court - Jaipur
R S R T C vs Raghunath Singh And Kors on 2 May, 2019
Author: Sabina
Bench: Sabina
(1 of 1)
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Misc. Appeal No. 1107/2009
Rajasthan State Road Transport Corporation, Jaipur
----Appellant
Versus
Raghunath Singh S/o Shri Varturam & Ors.
----Respondents
__________________________________________ For Appellant : Mr. Bhanu Prakash on behalf of Mr. Digvijay Mantri For Respondent no.4 : Mr. Mohit Balwada on behalf of Mr. Praveen Balwada _________________________________________ HON'BLE MRS. JUSTICE SABINA Order 02/05/2019 Notice could not be issued to respondent nos.2, 3, 3A and 3B as process fee/notices/ correct address of respondent no.3B were not filed.
Learned counsel for the appellant submits that he will do the needful forthwith.
Let notice be issued to the unserved respondents on doing the needful for 02.08.2019.
However, it is clarified that, in case, needful is not done within two weeks from today, this appeal shall be deemed to have been dismissed for want of prosecution.
Lower court record be also summoned.
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