Smt. Nirmala & Another vs Mohd. Umrao & Others
2013 Latest Caselaw 1703 ALL

Citation : 2013 Latest Caselaw 1703 ALL
Judgement Date : 6 May, 2013

Allahabad High Court

Smt. Nirmala & Another vs Mohd. Umrao & Others on 6 May, 2013

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- FIRST APPEAL FROM ORDER No. - 664 of 1991
 

 
Petitioner :- Smt. Nirmala & Another
 
Respondent :- Mohd. Umrao & Others
 
Petitioner Counsel :- B.Dayal
 

 
Hon'ble Rajes Kumar,J.

Learned counsel for the appellants states that appellant no. 1 has died and a substitution application has been moved on 23.4.2013, the same is not on record. Office is directed to place the same on record.

It appears from the order-sheet that the appellant has not taken steps to serve the respondent nos. 1 to 3. Let the appellant may take steps to serve the respondent nos. 1 to 3 by registered post.

Order Date :- 6.5.2013

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