Rajasthan High Court - Jodhpur
State Of Raj. And Ors vs Dayalal Meena And Ors on 20 November, 2018
Bench: Sangeet Lodha, Dinesh Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
D.B. Spl. Appl. Writ No. 632/2012
State Of Raj. And Ors
----Appellant
Versus
Dayalal Meena And Ors
----Respondent
Connected With
D.B. Spl. Appl. Writ No. 627/2012
State Of Raj. And Ors
----Appellant
Versus
Kamlesh Jain And Ors
----Respondent
For Appellant(s) : None present.
HON'BLE MR. JUSTICE SANGEET LODHA
HON'BLE MR. JUSTICE DINESH MEHTA Order 20/11/2018 [DBSAW No.632/2012] The matter comes up on application preferred on behalf of appellant for substitution of legal representatives of deceased respondent No.2.
Let notices of the application be issued to the legal representatives of respondent No.2.
As per office report, the appellant has not filed the requisites for service upon respondent No.4.
Let requisites be put in within a period of one week. [DBSAW No.627/2012] Requisites may be put in within a period of one week.
(DINESH MEHTA),J (SANGEET LODHA),J DJ/- 20 & 21 Powered by TCPDF (www.tcpdf.org)