Rajasthan High Court - Jaipur
Swati Tanwar And Anr vs Surendra Singh Tanwar on 10 May, 2013
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR ORDER S.B. CRIMINAL REVISION PETITION NO. 561/2012 SWATI TANWAR & ANOTHER VS. SURENDRA SINGH TANWAR. DATE OF ORDER : 10.05.2013 HON'BLE MR. JUSTICE NARENDRA KUMAR JAIN-II None present for the petitioners. Mr. Sunil Jain on behalf of Mr. Satish Pachori, Public Prosecutor, for the respondent.
On last occasion, i.e. 22.02.2013, no one was present on behalf of the petitioners. Today also, no one is present on behalf of the petitioners. Revision petition is dismissed in default as well as for non-prosecution also.
(NARENDRA KUMAR JAIN-II),J.
Manoj, S.No. 27.
All corrections made in the judgment/order have been incorporated in the judgment/order being emailed.
MANOJ NARWANI JUNIOR PERSONAL ASSISTANT.