MEENA KUNWAR Vs. BHANWAR LAL GODARA
LAWS(RAJ)-2021-1-209
HIGH COURT OF RAJASTHAN
Decided on January 27,2021

Meena Kunwar Appellant
VERSUS
Bhanwar Lal Godara Respondents

JUDGEMENT

- (1.) The matter comes up in the order's category.
(2.) Learned counsel for the appellants prays for dispensing with the service of notice upon the respondent No.2.
(3.) At the risk and cost of learned counsel for the appellants, service of notice upon the respondent No.2 is dispensed with.;


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