Rajasthan High Court - Jaipur
Nagesh Kumar Sharma Son Of Shivsahai ... vs Suresh Kumar Saini Son Of Shri Nathuram ... on 15 January, 2021
Author: Mahendar Kumar Goyal
Bench: Mahendar Kumar Goyal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Miscellaneous Appeal No. 3043/2020
Nagesh Kumar Sharma Son Of Shivsahai Sharma
----Appellant
Versus
Suresh Kumar Saini Son Of Shri Nathuram Saini & Ors.
----Respondents
For Appellant(s) : Mr. Pradeep Mathur For Respondent(s) :
HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Order 15/01/2021 Issue notice to the respondents. Rule is made returnable by six weeks. Notices be filed in two sets. One set of notices be sent through registered post with acknowledgment due. Steps to be taken within a week.
Record of the learned Tribunal be called for.
(MAHENDAR KUMAR GOYAL),J Manish/66 (Downloaded on 15/01/2021 at 09:58:14 PM) Powered by TCPDF (www.tcpdf.org)