Keshav And Another vs Sachchidanand Tripathi And 4 Ors.
2017 Latest Caselaw 6115 ALL

Citation : 2017 Latest Caselaw 6115 ALL
Judgement Date : 1 November, 2017

Allahabad High Court

Keshav And Another vs Sachchidanand Tripathi And 4 Ors. on 1 November, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- SECOND APPEAL No. - 1137 of 2015
 

 
Appellant :- Keshav And Another
 
Respondent :- Sachchidanand Tripathi And 4 Ors.
 
Counsel for Appellant :- Govind Krishna
 

 
Hon'ble Bachchoo Lal,J.

Office report dated 31.10.2017 shows that notices issued to respondent nos. 1 to 5 by R.P.A.D. fixing 12.9.2016 returned with postal remark as under ;

"The respondent nos. 1, 2 and 3 not met. Notice of respondent nos. 4 and 5 have not been received back."

Issue fresh notice to respondent nos. 1, 2 and 3 by both way i.e. R.P.A.D. and ordinary process.

Steps be taken within ten days.

List after service of notice upon the respondent nos. 1, 2 and 3 along with office report with regard to service of notice upon respondent nos. 4 and 5.

Order Date :- 1.11.2017

Gss

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