Harilal And Anr. vs State Of U.P. And 4 Others
2017 Latest Caselaw 7801 ALL

Citation : 2017 Latest Caselaw 7801 ALL
Judgement Date : 7 December, 2017

Allahabad High Court

Harilal And Anr. vs State Of U.P. And 4 Others on 7 December, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 31
 

 
Case :- SECOND APPEAL No. - 847 of 2015
 

 
Appellant :- Harilal And Anr.
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Appellant :- Sanjay Singh Chandel,A.P. Rao
 

 
Hon'ble Bachchoo Lal,J.

Heard learned counsel for the appellants and perused the record.

This second appeal was admitted vide order dated 1.10.2015 and notices were issued to the respondents.

Office report dated 2.10.2017 shows that notices were issued to respondent nos. 1 to 5 by R.P.A.D. but neither undelivered cover nor A.D. has been received back after service.

Issue fresh notice to the respondents.

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

List after service of notice upon respondents.

Order Date :- 7.12.2017

Gss

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