Dal Chand vs Teeka Ram & Another
2013 Latest Caselaw 1100 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 27
 

 
Case :- SECOND APPEAL No. - 292 of 1997
 

 
Petitioner :- Dal Chand
 
Respondent :- Teeka Ram & Another
 
Petitioner Counsel :- J.Sahai,P.P. Singh Rathore
 
Respondent Counsel :- T.C. Sharma,M.C. Tewari,Manish Chandra Tiwari,P.C.Sharma
 

 
Hon'ble Mrs. Sunita Agarwal,J.

Delay Condonation Application  No.315453 of 2008

Application No. 144921 of 2006

Application has been filed  to bring on record the  heirs and legal representatives of  deceased respondent no.3. Notices were issued. 

Office report  indicates that learned counsel for the appellant  has not taken  steps for service of notice on heirs and legal representatives of  deceased respondent no.3. 

He prays for  and  is allowed  two weeks' time  to take steps  to serve  heirs and legal representatives of  deceased respondent no.3 by both ways i.e.  ordinary process as well as registered post  A.D.

In case,  no steps are  taken by the  learned counsel for the appellant within the  time granted, the appeal be  listed  under  Chapter XII Rule  4 of the  Rules of the  Court.

Order Date :- 18.4.2013

P.P.