O.I.C. vs Smt. Gomti Devi
2013 Latest Caselaw 2109 ALL

Citation : 2013 Latest Caselaw 2109 ALL
Judgement Date : 14 May, 2013

Allahabad High Court

O.I.C. vs Smt. Gomti Devi on 14 May, 2013

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1047 of 1992
 

 
Petitioner :- O.I.C.
 
Respondent :- Smt. Gomti Devi
 
Petitioner Counsel :- S.K.Kakkar
 

 
Hon'ble Rajes Kumar,J.

Learned counsel for the appellant states that his grievance is against the owner of the vehicle, therefore, he may be allowed to take steps only to serve the owner of the vehicle, namely, respondent nos. 3, 4 and 5. The appellant may take steps to serve the respondent nos. 3, 4 and 5 by registered post within three weeks.

Order Date :- 14.5.2013

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