Smt. Kalawati vs Smt. Champa Devi And Ors.
2015 Latest Caselaw 5100 ALL

Citation : 2015 Latest Caselaw 5100 ALL
Judgement Date : 4 December, 2015

Allahabad High Court

Smt. Kalawati vs Smt. Champa Devi And Ors. on 4 December, 2015

Bench: Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 22
 

 
Case :- SECOND APPEAL No. - 282 of 2014
 

 
Appellant :- Smt. Kalawati
 
Respondent :- Smt. Champa Devi And Ors.
 
Counsel for Appellant :- Manish Mathur,Rajeev Narayan Pandey
 
Counsel for Respondent :- Rakesh Pathak
 

 
Hon'ble Mahendra Dayal,J.

In pursuance of the notice issued tot he respondents, office has reported that respondents no. 6 and 8 are dead. Apart from the above, respondent nos. 2 and 3 are also not served.

The learned counsel for the appellant prays for and is allowed two weeks' time to take steps for notice upon unserved respondents.

Office shall issue process fixing first week of February,2016.

Interim order shall continue till the next date of listing.

Order Date :- 4.12.2015

Muk

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