(In The Matter Of The Goods Of Late ... vs Parmatama Din
2011 Latest Caselaw 3330 ALL

Citation : 2011 Latest Caselaw 3330 ALL
Judgement Date : 1 August, 2011

Allahabad High Court

(In The Matter Of The Goods Of Late ... vs Parmatama Din on 1 August, 2011

Bench: Satya Poot Mehrotra, Yogesh Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- SPECIAL APPEAL No. - 1185 of 2006
 

 
Petitioner :- (In The Matter Of The Goods Of Late Bindishwari Prasad
 
Respondent :- Parmatama Din
 
Petitioner Counsel :- Dhananjai Prasad,Dileep Srivastava
 
Respondent Counsel :- Gautam Chaudhary,R.C. Kandpal
 

 
Hon'ble Satya Poot Mehrotra,J.

Hon'ble Yogesh Chandra Gupta,J.

In view of the office report dated 4.5.2011, let service of notice issued to the respondent no.1 be awaited.

List this case after three weeks when the office will submit fresh report regarding service of notice on the respondent no.1. The office will also place on record the office copy of the notice sent to the respondent no.1 as also the postal receipt in regard to the same.

Order Date :- 1.8.2011

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