Balbir Singh vs Dios And Others
2014 Latest Caselaw 8178 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- SPECIAL APPEAL DEFECTIVE No. - 104 of 2013
 

 
Appellant :- Balbir Singh
 
Respondent :- Dios And Others
 
Counsel for Appellant :- J.P. Pandey,D.K. Singh,Kandari Srivastava,Mani Shankar Mishra,S.K. Dwivedi,V.K. Singh,Ved Byas Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vineet Saran,J.

Hon'ble Vivek Kumar Birla,J.

Steps to serve respondent no. 3 has been taken and a notice has been received back with the note that the address of respondent no. 3 is incorrect.

Learned counsel for the appellant will supply complete address of respondent no. 3 within three days. He will take a fresh steps to serve respondent no. 3 at the complete address within a week thereafter.

Office shall issue notice to the State-Respondent on the application for condonation of delay fixing a date immediately after six weeks.

List on the next date fixed in the notice.

Order Date :- 10.11.2014

SKS

                                            (Vivek Kumar Birla, J)     (Vineet Saran, J)