Rajeshwari Prasad vs Shyam Singh Yadav And 6 Others
2017 Latest Caselaw 7349 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 31
 

 
Case :- SECOND APPEAL No. - 380 of 2016
 

 
Appellant :- Rajeshwari Prasad
 
Respondent :- Shyam Singh Yadav And 6 Others
 
Counsel for Appellant :- Ashish Kumar Singh,Rakesh Kumar Srivastava
 
Counsel for Respondent :- Brijesh Kumar Singh,Rabindra Nath Yadav
 

 
Hon'ble Bachchoo Lal,J.

Counter affidavit filed on behalf of respondent no. 1 be taken on record.

Learned counsel for the respondent no. 1 is permitted to make necessary correction in prayer and index of counter affidavit.

Office report dated 27.11.2017 shows that notices were issued to respondent no. 1,2 3, 4/1 to 4/3 by R.P.A.D. fixing 20.9.2016 but neither undelivered cover nor A.D. has been received back.

Issue fresh notice to the respondent nos. 2,3, 4/1 to 4/3 by both ways i.e. R.P.A.D. and ordinary process.

Steps be taken within ten days.

List after service of notice upon the above respondents.

Interim order, if any, is extended till the next date of listing.

In the meantime, learned counsel for the appellant may file rejoinder affidavit to the counter affidavit filed on behalf of respondent no. 1.

Order Date :- 28.11.2017

Gss