Abdul Mazid vs Shakeel And Anr.
2017 Latest Caselaw 6681 ALL

Citation : 2017 Latest Caselaw 6681 ALL
Judgement Date : 10 November, 2017

Allahabad High Court

Abdul Mazid vs Shakeel And Anr. on 10 November, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- SECOND APPEAL DEFECTIVE No. - 265 of 2014
 

 
Appellant :- Abdul Mazid
 
Respondent :- Shakeel And Anr.
 
Counsel for Appellant :- A.P. Srivastava
 
Counsel for Respondent :- Rajendra Singh
 

 
Hon'ble Bachchoo Lal,J.

Office report dated 9.11.2017 shows that notice upon respondent no. 2 is not served.

Sri Rajendra Singh, learned counsel for the respondents has filed vakalatnama only on behalf of respondent no. 1.

Issue fresh notice to the respondent no. 2 by both ways i.e. R.P.A.D. and ordinary process.

Steps be taken within ten days.

List after service of notice upon respondent no. 2.

Order Date :- 10.11.2017

Gss

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