Braj Gopal vs Sahkari Sangh Jaitpur Pargana And ...
2017 Latest Caselaw 7079 ALL

Citation : 2017 Latest Caselaw 7079 ALL
Judgement Date : 17 November, 2017

Allahabad High Court

Braj Gopal vs Sahkari Sangh Jaitpur Pargana And ... on 17 November, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- SECOND APPEAL No. - 1482 of 2014
 

 
Appellant :- Braj Gopal
 
Respondent :- Sahkari Sangh Jaitpur Pargana And Teh. Kulpahar And 3 Others
 
Counsel for Appellant :- A.K. Rai,Vishnu Kr. Singh
 
Counsel for Respondent :- Vijay Gopal
 

 
Hon'ble Bachchoo Lal,J.

Office report dated 16.2.2017 shows that learned counsel for the appellant has not taken fresh steps for service on respondent nos. 4/1, 4/2 and 5.

Learned counsel for the appellant states that respondent no. 5 has died.

Learned counsel for the appellant prays for and is granted ten days time to take steps for service on respondent nos. 4/1 and 4/2.

List after service of notice upon respondent nos. 4/1 and 4/2.

Order Date :- 17.11.2017

Gss

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