Yogesh Kumar vs Smt. Richa Yadav
2016 Latest Caselaw 1785 ALL

Citation : 2016 Latest Caselaw 1785 ALL
Judgement Date : 22 April, 2016

Allahabad High Court

Yogesh Kumar vs Smt. Richa Yadav on 22 April, 2016

Bench: Arun Tandon, Abhai Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- FIRST APPEAL No. - 57 of 2015
 

 
Appellant :- Yogesh Kumar
 
Respondent :- Smt. Richa Yadav
 
Counsel for Appellant :- C.P. Srivastava
 
Counsel for Respondent :- Ghanshyam Yadav
 

 
Hon'ble Arun Tandon,J.

Hon'ble Abhai Kumar,J.

From perusal of the order-sheet, it transpires that Sri Ghanshyam Yadav, Advocate, has filed Vakalatnama on behalf of sole respondent - wife, but he is not present when the case was called out today.

We deem it fit proper to issue fresh notice to respondent - wife.

Accordingly, it is directed that petitioner may take fresh steps for service upon respondent by speed post within three days from today.

In the notice, it shall be indicated that the appeal will be listed on 26th May, 2013.

List on the date fixed.

Order Date :- 22.4.2016

Vinod.

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