Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Rajasthan High Court - Jodhpur

Rajendra Kumar vs Jagdish Gehlot And Ors on 27 May, 2019

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         JODHPUR

                                                   S.B. Civil Writ Petition No. 5278/2016

                                   Rajendra Kumar
                                                                                                     ----Petitioner
                                                                      Versus
                                   Jagdish Gehlot And Ors
                                                                                                   ----Respondent


                                   For Petitioner(s)         :    Mr. H.R. Soni
                                   For Respondent(s)         :    Mr. Yogesh Parmar



                                        HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order 27/05/2019 With the consent of learned counsel for both the parties, the Application No.01/19 under Order 22 Rule 10A readwith Section 151 CPC and Application No.02/19 under Order 22 Rule 4 readwith Section 151 CPC are allowed.

The amended cause title already filed, is taken on record. List on 10.07.2019.

(DR. PUSHPENDRA SINGH BHATI),J 14-Zeeshan/-

(Downloaded on 28/06/2019 at 06:39:22 AM) Powered by TCPDF (www.tcpdf.org)