Sukhaie And Others vs Shyam Karan And Others
2013 Latest Caselaw 1852 ALL

Citation : 2013 Latest Caselaw 1852 ALL
Judgement Date : 8 May, 2013

Allahabad High Court

Sukhaie And Others vs Shyam Karan And Others on 8 May, 2013

Bench: Sunita Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- SECOND APPEAL No. - 179 of 2002
 

 
Petitioner :- Sukhaie And Others
 
Respondent :- Shyam Karan And Others
 
Petitioner Counsel :- R.K.Chitragupt,J.N. Singh,S.P. Giri,Siddharth Srivastava
 
Respondent Counsel :- D.K.Srivastava,Dilip Srivastava
 

 
Hon'ble Mrs. Sunita Agarwal,J.

As per office report dated 20.1.2012 on the notice issued on substitution application fixing 8.7.2011, respondent no. 4 & 5 are reported dead and respondent no. 3/4 & 3/5 remain unserved as they live in Bombay. The report in respect of respondent no. 2/2 is that nobody of his name lives on the address given.

Learned counsel for the appellant is granted three weeks' time to file substitution application on behalf of respondents no. 4 & 5 and provide correct address of the unserved respondents. He shall also take steps for service of notice.

List after three weeks.

Order Date :- 8.5.2013

P.P.