Smt. Veena Agarwal vs M/S. Unjha Ayurvedic Pharmacy And ...
2016 Latest Caselaw 580 ALL

Citation : 2016 Latest Caselaw 580 ALL
Judgement Date : 15 March, 2016

Allahabad High Court

Smt. Veena Agarwal vs M/S. Unjha Ayurvedic Pharmacy And ... on 15 March, 2016

Bench: Sudhir Agarwal, Rakesh Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- FIRST APPEAL No. - 315 of 2007
 
Appellant :- Smt. Veena Agarwal
 
Respondent :- M/S. Unjha Ayurvedic Pharmacy And Others
 
Counsel for Appellant :- Prakash Chandra Gupta,Ashish Gupta,Prem Prakash Yadav
 
Counsel for Respondent :- Suneel Rai
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Rakesh Srivastava,J.

1. Perused office report dated 07.01.2016. Respondents no. 1, 2, 4 and 5 have been issued notice by ordinary post.

2. Let fresh steps be taken to serve them by registered post A.D. as well as Courier as approved by Office Memorandum dated 15.12.2015 under Order V, Rule 9(3) C.P.C. within a week.

Order Date :- 15.3.2016

Pravin

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