Smt. Keshar Jahan And Others vs Ramesh Chandra Savit And Another
2017 Latest Caselaw 6643 ALL

Citation : 2017 Latest Caselaw 6643 ALL
Judgement Date : 9 November, 2017

Allahabad High Court

Smt. Keshar Jahan And Others vs Ramesh Chandra Savit And Another on 9 November, 2017

Bench: Amreshwar Pratap Sahi, Saral Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1449 of 2005
 

 
Appellant :- Smt. Keshar Jahan And Others
 
Respondent :- Ramesh Chandra Savit And Another
 
Counsel for Appellant :- Ram Singh
 

 
Hon'ble Amreshwar Pratap Sahi,J.

Hon'ble Saral Srivastava,J.

Learned counsel for the appellants sates that he will be taking steps within three days for service of notice on the respondent no. 1.

Let steps be taken. Office to proceed accordingly.

Steps shall be taken by Registered Post/AD, returnable at an early date.

Sri Rajesh Kumar who is empanelled lawyer of the Insurance Company is directed to receive notice on behalf of respondent no. 2 and obtain instructions.

List after the expiry of three weeks along with a report of service of notice on the first respondent.

Order Date :- 9.11.2017

Ishan

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