Bhoop Singh vs Prahlad
2017 Latest Caselaw 7780 ALL

Citation : 2017 Latest Caselaw 7780 ALL
Judgement Date : 7 December, 2017

Allahabad High Court

Bhoop Singh vs Prahlad on 7 December, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 31
 

 
Case :- SECOND APPEAL No. - 580 of 2015
 

 
Appellant :- Bhoop Singh
 
Respondent :- Prahlad
 
Counsel for Appellant :- Rajiv Gupta,B. Malik,Rizwan Ahmad
 
Counsel for Respondent :- A.K. Srivastava
 

 
Hon'ble Bachchoo Lal,J.

Office report dated 10.11.2016 shows that notice upon respondent nos. 1/1 to 1/7 are not served.

Issue fresh notice to the respondent nos. 1/1 to 1/7, the legal heirs of sole respondent.

Steps be taken by both ways i.e. R.P.A.D. and ordinary process within two weeks.

List after service of notice upon the above respondents.

Order Date :- 7.12.2017

Gss

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