Smt. Omika Devi vs Ravi Shanker Trivedi
2018 Latest Caselaw 3059 ALL

Citation : 2018 Latest Caselaw 3059 ALL
Judgement Date : 5 October, 2018

Allahabad High Court

Smt. Omika Devi vs Ravi Shanker Trivedi on 5 October, 2018

Bench: Abhinava Upadhya, Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- FIRST APPEAL No. - 661 of 2018
 

 
Appellant :- Smt. Omika Devi
 
Respondent :- Ravi Shanker Trivedi
 
Counsel for Appellant :- Usha Srivastava,Vinod Kumar Srivastava
 

 
Hon'ble Abhinava Upadhya,J.

Hon'ble Bachchoo Lal,J.

Learned counsel for the appellant prays for and is granted one week's time to take steps for service of notice. The notice be sent through ordinary process as well as registered post and also by personal service for which Dasti etc. be issued to the learned counsel for the appellant.

List after service of notice.

Order Date :- 5.10.2018

Masarrat

(Bachchoo Lal,J.) (Abhinava Upadhya,J.)

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