Rajasthan High Court - Jaipur
Lalaram S/O Shri Ramsahai vs Jaipur Development Authority on 11 July, 2019
Author: Veerendra Singh Siradhana
Bench: Veerendra Singh Siradhana
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 11749/2019
Lalaram S/o Shri Ramsahai
----Petitioner
Versus
Jaipur Development Authority
----Respondent
For Petitioner(s) : Mr. P.S. Sharma For Respondent(s) :
HON'BLE MR. JUSTICE VEERENDRA SINGH SIRADHANA Order 11/07/2019 Heard.
Issue notice, returnable within four weeks. Learned counsel for the petitioner would deposit process fee and take out notice for service on the non-petitioners.
Steps be taken within a week.
In addition, learned counsel is permitted to serve a copy of the writ application, along with annexures thereto, in duplicate, in the office of Mr. Amit Kuri, Advocate, in course of the day and file evidence in the Registry.
In that event, Registry would reflect the name of Mr. Amit Kuri, as counsel for the respondents, in the cause list.
(VEERENDRA SINGH SIRADHANA),J Pcg/105 (Downloaded on 30/08/2019 at 10:28:56 PM) Powered by TCPDF (www.tcpdf.org)