Smt. Reeta vs Ashish Purwar
2011 Latest Caselaw 853 ALL

Citation : 2011 Latest Caselaw 853 ALL
Judgement Date : 4 April, 2011

Allahabad High Court

Smt. Reeta vs Ashish Purwar on 4 April, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- TRANSFER APPLICATION (CIVIL) No. - 492 of 2010
 

 
Petitioner :- Smt. Reeta
 
Respondent :- Ashish Purwar
 
Petitioner Counsel :- Mamta Singh,Vikash Sharma
 

 
Hon'ble Rajes Kumar,J.

Office report says that notice has been sent by ordinary post. Though learned counsel for the applicant on the earlier occasion informed that steps have been taken to serve the respondent by registered post. It appears that no such steps have been taken.

Learned counsel for the applicant is allowed to take steps to serve the respondent by registered post within one week.

List in the week commencing 25.4.2011. Till the next date of listing, interim order shall continue provided the condition of interim order granted earlier has been complied with.

Order Date :- 4.4.2011

Download the LatestLaws.com Mobile App