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Rajasthan High Court - Jodhpur

Kishna Ram vs Shruti Sharma on 12 September, 2019

Author: Mohammad Rafiq

Bench: Mohammad Rafiq

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          JODHPUR

                                                    S.B. Writ Contempt No. 840/2019

                                   Kishna Ram
                                                                                                     ----Petitioner
                                                                      Versus
                                   Shruti Sharma
                                                                                                   ----Respondent


                                   For Petitioner(s)        :     Mr. Devendra Kumar Soni.
                                   For Respondent(s)        :     Mr. Rahul Vyas on behalf of Mr. Harish
                                                                  Purohit.



                                             HON'BLE MR. JUSTICE MOHAMMAD RAFIQ

Order 12/09/2019 Issue notice to respondents, returnable by six weeks. Mr. Rahul Vyas, learned counsel appearing on behalf of Mr. Harish Purohit, learned counsel accepts notice on behalf of the respondents.

Learned counsel for the petitioner may supply copy of the petition to Mr. Harish Purohit, learned counsel, who shall seek instructions and file compliance report. His name be shown in the Cause List as counsel for the respondents.

(MOHAMMAD RAFIQ),J Manoj/88 (Downloaded on 05/06/2021 at 01:11:04 PM) Powered by TCPDF (www.tcpdf.org)