BHURI BAI Vs. MANI LAL RAUT
LAWS(RAJ)-2015-1-79
HIGH COURT OF RAJASTHAN
Decided on January 06,2015

BHURI BAI Appellant
VERSUS
Mani Lal Raut Respondents

JUDGEMENT

- (1.) Issue notice.
(2.) Mr. L.K.Purohit, Panel Lawyer of the Corporation, is directed to accept notice on behalf of respondent No. 3- Corporation.
(3.) With the consent of the learned counsel for the parties, matter is heard finally at this stage.;


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