Nawab Ali & Another vs Yasin & Another
2013 Latest Caselaw 1548 ALL

Citation : 2013 Latest Caselaw 1548 ALL
Judgement Date : 1 May, 2013

Allahabad High Court

Nawab Ali & Another vs Yasin & Another on 1 May, 2013

Bench: Sunita Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 27
 

 
Case :- SECOND APPEAL No. - 1207 of 1999
 

 
Petitioner :- Nawab Ali & Another
 
Respondent :- Yasin & Another
 
Petitioner Counsel :- H.S.Nigam,S.S. Nigam
 
Respondent Counsel :- S.K.Pundeer,Madhusudan Dixit,N.C. Tripathi
 

 
Hon'ble Mrs. Sunita Agarwal,J.

Sri Madhusudan Dixit, learned counsel is present for the respondents no.2,3 & 4.

There is an office report dated 30.4.2013 which indicates that no counsel has represented respondent no.1 till date. Notices were issued on substitution application and service report indicates that service upon respondent no. 1 is sufficient.

This is an admitted appeal. However, learned counsel for the appellants submits that fresh notices may be issued to respondent no.1. He shall take steps for service of notice upon respondent no. 1 by both ways i.e. ordinary process and registered post A.D. within two weeks.

Order Date :- 1.5.2013

P.P.