RADHEY SHYAM MITTAL S/O SHRI KISHAN LAL MITTAL Vs. KISHORI SHARAN AGARWAL S/O SHRI RAM DAYAL AGARWAL AND ORS.
LAWS(RAJ)-2008-9-89
HIGH COURT OF RAJASTHAN
Decided on
September 01,2008
Radhey Shyam Mittal S/O Shri Kishan Lal Mittal
Appellant
VERSUS
Kishori Sharan Agarwal S/O Shri Ram Dayal Agarwal And Ors.
Respondents
JUDGEMENT
Narendra Kumar Jain, J. -
(1.) ADMIT .
(2.) SHRI Mohd. Anees, Advocate, appears for the respondents No. 1 and 2. Respondent No. 3 is only a formal party, therefore, its service is dispensed with.Heard learned Counsel for the parties.
(3.) THIS writ petition, on behalf of the defendant, is directed against the impugned order dated 16th July, 2008, passed by the trial court whereby his application under Order 11 Rules 12 and 14 CPC has been rejected.;
(2.) SHRI Mohd. Anees, Advocate, appears for the respondents No. 1 and 2. Respondent No. 3 is only a formal party, therefore, its service is dispensed with.
(3.) THIS writ petition, on behalf of the defendant, is directed against the impugned order dated 16th July, 2008, passed by the trial court whereby his application under Order 11 Rules 12 and 14 CPC has been rejected.;
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