Mohd. Shakil Khan & Anotherj ... vs Mohd. Laiq Khan & Others
2012 Latest Caselaw 376 ALL

Citation : 2012 Latest Caselaw 376 ALL
Judgement Date : 16 April, 2012

Allahabad High Court

Mohd. Shakil Khan & Anotherj ... vs Mohd. Laiq Khan & Others on 16 April, 2012

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- SECOND APPEAL DEFECTIVE No. - 394 of 2010
 

 
Petitioner :- Mohd. Shakil Khan & Anotherj Narain (Dead) & Others
 
Respondent :- Mohd. Laiq Khan & Others
 
Petitioner Counsel :- Brijesh Chandra Tripathi
 

 
Hon'ble Rajes Kumar,J.

Sri Pradeep Kumar Tiwari, learned counsel for the appellants states that now he got correct address of respondent no. 1 and he may be allowed to take fresh steps to serve respondent no. 1 on the correct address. He is allowed to take a fresh steps to serve respondent no. 1 on correct address. He further submitted that respondent no. 2 has died.

Order Date :- 16.4.2012

Download the LatestLaws.com Mobile App