Rajasthan High Court - Jodhpur
Lrs Of Kana Ram And Ors vs Board Of Revenue, Ajmer And Ors on 19 March, 2021
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
(1 of 1) [WRES-117/2018]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
S.B. Writ Restoration No. 117/2018
Lrs Of Kana Ram And Ors.
----Petitioner
Versus
Board Of Revenue, Ajmer And Ors
----Respondent
For Petitioner(s) : Mr.Usman Gani.
For Respondent(s) :
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 19/03/2021 In wake of onslaught of COVID-19, abundant caution is being taken while hearing the matters in Court.
Issue fresh notice to the respondents no.4 to 19, returnable in two weeks. Notice be given dasti to learned counsel for the petitioners. Liberty is given to learned counsel for the petitioners to serve the notice upon the unserved respondents by affixing the same after adopting the requisite procedure.
Applications no.2/2019 and 1/2021 for early listing are dismissed as not pressed.
(DR. PUSHPENDRA SINGH BHATI),J.
80-SPhophaliya/Jitender/-
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