Citation : 2014 Latest Caselaw 1370 ALL
Judgement Date : 30 April, 2014
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 2 Case :- FIRST APPEAL DEFECTIVE No. - 128 of 2012 Appellant :- Irfan Ur Rashid Khan Respondent :- Rizwan Ur Rashid Khan And Others Counsel for Appellant :- R.K. Pandey Hon'ble Tarun Agarwala,J.
Hon'ble Akhtar Husain Khan,J.
In view of office report dated 29.4.2014, service is in sufficient.
The appellant is directed to take fresh steps to serve the respondent nos. 1 to 5 by registered post acknowledgment due.
Steps to be taken within a week.
List for orders after the expiry of six weeks on the date of fixed in the summons, by which time the said respondents may file a counter affidavit.
Order Date :- 30.4.2014
RU
(Akhtar Husain Khan, J.) (Tarun Agarwala, J.)
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