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Uma Shanker And Another vs Kashim Khan And Others
2013 Latest Caselaw 829 ALL

Citation : 2013 Latest Caselaw 829 ALL
Judgement Date : 12 April, 2013

Allahabad High Court
Uma Shanker And Another vs Kashim Khan And Others on 12 April, 2013
Bench: Rajes Kumar



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

Reserved
 

 

 

 
FIRST APPEAL FROM ORDER NO. 804 OF 1991
 

 
Uma Shanker and another .............................................Claimants-appellants.
 
Vs.
 
Kashim Khan and others.......................Opposite parties-Respondents.
 

 

 

 
Hon'ble Rajes Kumar, J.

While dictating the judgment, it transpires that the appellants have not taken steps to serve the respondent nos. 1 to 4. The service of notice on respondent nos. 1 to 4, who are the main contesting parties, are necessary.

Let the appellants may take steps to serve respondent nos. 1 to 4 by registered post within four weeks.

Dated: 12th April, 2013

OP

 

 

 
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