Rajasthan High Court - Jodhpur
R.S.R.T.C vs Jayraj And Ors on 8 April, 2022
Author: Madan Gopal Vyas
Bench: Madan Gopal Vyas
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
S.B. Civil Misc. Appeal No. 3393/2017
R.s.r.t.c.
----Appellant
Versus
Jayraj And Ors.
----Respondent
Connected With
S.B. Civil Misc. Appeal No. 247/2018
Jairaj
----Appellant
Versus
Iffco Tokio General Ins. Co. Ltd. And Ors.
----Respondent
For Appellant(s) : Mr. L.K. Purohit
For Respondent(s) :
HON'BLE MR. JUSTICE MADAN GOPAL VYAS
Order 08/04/2022 S.B. Civil Misc. Appeal No. 3393/2017:-
At the request of learned counsel for the appellant, service upon respondent No.4 and 5 is dispensed with.
Issue fresh notice to the respondent No.2 and 3, returnable within a period of four weeks.
S.B. Civil Misc. Appeal No. 247/2018:-
Issue fresh notice to the respondent No.1, returnable within a period of four weeks.
(MADAN GOPAL VYAS),J 53-54 Hanuman/-(Downloaded on 13/04/2022 at 08:20:22 PM)
Powered by TCPDF (www.tcpdf.org)