Rajasthan High Court - Jaipur
Shri Rajesh Gehlot S/O Shri Omprakash ... vs Shri Goodwin Charlie S/O Shri Charlie on 7 January, 2019
Author: Veerendr Singh Siradhana
Bench: Veerendr Singh Siradhana
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writs No. 20666/2018
Shri Rajesh Gehlot S/o Shri Omprakash Gehlot
----Petitioner
Versus
Shri Goodwin Charlie S/o Shri Charlie
----Respondent
For Petitioner(s) : Mr.
For Respondent(s) :
HON'BLE MR. JUSTICE VEERENDR SINGH SIRADHANA Order 07/01/2019 As prayed on behalf of the petitioner, two weeks' time is allowed to file response to the application seeking vacation of the ex-parte interim order.
Interim order, if any, already operating shall continue, till the next date.
(VEERENDR SINGH SIRADHANA),J Pcg/41 (Downloaded on 05/06/2021 at 07:47:37 PM) Powered by TCPDF (www.tcpdf.org)