Rajasthan High Court - Jodhpur
State Of Rajasthan vs Municipal Board, Sirohi on 2 May, 2019
Bench: Sangeet Lodha, Abhay Chaturvedi
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
D.B. Spl. Appl. Writ No. 201/2019
State Of Rajasthan & Ors.
----Appellant
Versus
Municipal Board, Sirohi & Ors.
----Respondent
For Appellant(s) : Mr. L.K.Purohit, GC
For Respondent(s) : Mr. Amit Tatia
Mr. S.M.Parihar
HON'BLE MR. JUSTICE SANGEET LODHA
HON'BLE MR. JUSTICE ABHAY CHATURVEDI Order 02/05/2019 Issue notice of the application under Section 5 of the Limitation Act.
Mr. Amit Tatia, learned counsel accepts notice on behalf of the respondents No.1 and 2. Mr. S.M.Parihar, learned counsel accepts the notices on behalf of the legal representatives of deceased respondent No.3. The service is, therefore, complete.
Learned counsel appearing for the respondents No.1 and 2 seeks four weeks' time to file reply to the application under Section 5 of the Limitation Act.
Time prayed for is allowed.
List the matter in the second week of July, 2019. (ABHAY CHATURVEDI),J (SANGEET LODHA),J 61-RP/-
(Downloaded on 28/06/2019 at 01:32:29 AM) Powered by TCPDF (www.tcpdf.org)