Vishal Saini vs Deepak Saini And 8 Others
2017 Latest Caselaw 5484 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


 

 
Court No. - 9
 

 
Case :- CIVIL REVISION DEFECTIVE No. - 30 of 2015
 

 
Revisionist :- Vishal Saini
 
Opposite Party :- Deepak Saini And 8 Others
 
Counsel for Revisionist :- Mahendra Prakash,Shashi Shukla,Surya Narayan
 
Counsel for Opposite Party :- Syed Wajid Ali
 

 
Hon'ble Anjani Kumar Mishra,J.

In this matter, notices had been issued on the delay condonation application, as the revision was belated.

Office report dated 6.9.2017 indicates that the notices meant for respondent Nos. 2 to 6, were returned undelivered stating that no person resides at the given address.

The notices meant for respondent No. 1 had been returned undelivered without any report of the postal authorities.

Under the circumstances, counsel for the revisionists prays for and is granted two weeks' time to take fresh steps for service upon respondent No. 1 to 6 by Registered Post A.D., after supplying the correct address of respondent Nos. 2 to 6.

In case, the order has not been complied within the time specified above, office shall list the matter under Chapter XII, Rule 4.

Order Date :- 13.10.2017

LN Tripathi