Rajasthan High Court - Jodhpur
Mohd.Ayub Khan vs Mohd.Zafar Khan @ Mohd.Jamil Khan on 17 December, 2018
Author: P.K. Lohra
Bench: P.K. Lohra
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
S.B. Civil First Appeal No. 6/2009
Mohd.ayub Khan
----Appellant
Versus
Mohd.zafar Khan @ Mohd.jamil Khan
----Respondent
For Appellant(s) : Mr. Narendra Thanvi
For Respondent(s) : Mr. G.S. Rathore
HON'BLE MR. JUSTICE P.K. LOHRA
Order 17/12/2018 It is submitted by learned counsel Mr. Rathore that sole respondent Mohd. Zafar Khan has expired on 06.08.2016.
Acknowledging the same, learned counsel Mr. Thanvi prays for time to take requisite steps in the matter.
Three weeks' time is allowed for doing needful.
(P.K. LOHRA),J 56-Bharti/-
Powered by TCPDF (www.tcpdf.org)