Rajasthan High Court - Jodhpur
Smt. Nakki Devi vs Rohit Bhatara And Ors on 15 January, 2021
Author: Arun Bhansali
Bench: Arun Bhansali
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
S.B. Civil Revision Petition No. 36/2016
Smt. Nakki Devi
----Petitioner
Versus
Rohit Bhatara And Ors.
----Respondent
For Petitioner(s) : Mr. Nitin Trivedi.
For Respondent(s) : Mr. R.C. Joshi.
HON'BLE MR. JUSTICE ARUN BHANSALI
Order 15/01/2021 Learned counsel for the petitioner submits that as the revision petition is against the order passed under Order VII, Rule 11 CPC and plaintiff has been served, the requirement of service on respondent No.4 may be dispensed with.
In view of the submissions made, the requirement of service on respondent No.4 is dispensed with.
List the petition for admission on 03.02.2021.
(ARUN BHANSALI),J 50-Rmathur/-
(Downloaded on 15/01/2021 at 09:01:37 PM) Powered by TCPDF (www.tcpdf.org)