Smt.Saliha Khanam (U/S 378) vs Smt.Saliha Khanam
2012 Latest Caselaw 934 ALL

Citation : 2012 Latest Caselaw 934 ALL
Judgement Date : 26 April, 2012

Allahabad High Court

Smt.Saliha Khanam (U/S 378) vs Smt.Saliha Khanam on 26 April, 2012

Bench: Surendra Vikram Rathore




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- U/S 482/378/407 No. - 139 of 2004
 

 
Petitioner :- Smt.Saliha Khanam (U/S 378)
 
Respondent :- Smt.Saliha Khanam
 
Petitioner Counsel :- K.N.Misra
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Surendra Vikram Singh Rathore,J.

As per report of C.J.M. Gonda, service of notice upon respondent nos. 2,3 and 4 could not be made as they are residing at Mumbai and notice has been sent to the Additional Police Commissioner, Central Region, Brihan Mumbai, for service upon respondents.

Office is directed to list the appeal after receipt of service report.

Order :- 25.4.2012

S. Kumar

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