Bijay Kumar vs Ashok Kumar And Ors.
2015 Latest Caselaw 5106 ALL

Citation : 2015 Latest Caselaw 5106 ALL
Judgement Date : 4 December, 2015

Allahabad High Court

Bijay Kumar vs Ashok Kumar And Ors. on 4 December, 2015

Bench: Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 22
 

 
Case :- SECOND APPEAL No. - 166 of 2014
 

 
Appellant :- Bijay Kumar
 
Respondent :- Ashok Kumar And Ors.
 
Counsel for Appellant :- Rajendra Pratap Singh
 
Counsel for Respondent :- Ram Nath Pandey
 

 
Hon'ble Mahendra Dayal,J.

In pursuance of the notice issued to the respondents the office has reported that respondents no.1, 2 and 3 are sufficiently served.

Shri Ram Nath Pandey has filed his Vakalatnama on behalf of respondents no.1 and 2. However, the respondents no. 4 and 5 have not been served as per the office report.

The learned counsel for the appellant prays for and is allowed a week's time to take steps for served upon unserved respondents.

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

List in the first week of February, 2016.

Till the next date of listing parties are directed to maintain status-quo as exists today.

Order Date :- 4.12.2015

Muk