Anand Chaturvedi vs Smt. Nirdosh Chaturvedi
2018 Latest Caselaw 3277 ALL

Citation : 2018 Latest Caselaw 3277 ALL
Judgement Date : 23 October, 2018

Allahabad High Court

Anand Chaturvedi vs Smt. Nirdosh Chaturvedi on 23 October, 2018

Bench: Abhinava Upadhya, Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- FIRST APPEAL No. - 607 of 2018
 

 
Appellant :- Anand Chaturvedi
 
Respondent :- Smt. Nirdosh Chaturvedi
 
Counsel for Appellant :- Ram Milan Dwivedi,Anil Kumar Dubey
 

 
Hon'ble Abhinava Upadhya,J.

Hon'ble Bachchoo Lal,J.

Learned counsel for the appellant submits that he may be given some further time for personal service of notice on the respondent for which dasti etc. may be issued.

Office is directed to issue dasti etc. to the learned counsel for the appellant for personal service upon the respondent.

List after service of notice. Learned counsel for the appellant will file affidavit of service.

Order Date :- 23.10.2018

Masarrat

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

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