Badri Prasad vs Ramesh Channdra Kesari & Others
2016 Latest Caselaw 2343 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 
Civil Misc. Delay Condonation Application 87705 of 2016
 
In
 
Case :- CIVIL REVISION No. - 174 of 2007
 
Revisionist :- Badri Prasad
 
Opposite Party :- Ramesh Channdra Kesari & Others
 
Counsel for Revisionist :- Komal Mehrotra
 
Counsel for Opposite Party :- N.D. Kesari,Anil Kumar Singh,Aradhna Chauhan,Gaurav Pratap Singh,P.K. Kesari
 

 
Hon'ble Sudhir Agarwal,J.

1. Issue notice to proposed legal heirs 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. returnable at an early date.

2. Steps be taken within a week.

Order Date :- 6.5.2016

Pravin

Civil Misc. Substitution Application 87706 of 2016

In

Case :- CIVIL REVISION No. - 174 of 2007

Revisionist :- Badri Prasad

Opposite Party :- Ramesh Channdra Kesari & Others

Counsel for Revisionist :- Komal Mehrotra

Counsel for Opposite Party :- N.D. Kesari,Anil Kumar Singh,Aradhna Chauhan,Gaurav Pratap Singh,P.K. Kesari

Hon'ble Sudhir Agarwal,J.

1. Issue notice to proposed legal heirs 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. returnable at an early date.

2. Steps be taken within a week.

Order Date :- 6.5.2016

Pravin