Ram Abhilakh Verma vs Deputy Director Of ...
2019 Latest Caselaw 566 ALL

Citation : 2019 Latest Caselaw 566 ALL
Judgement Date : 6 March, 2019

Allahabad High Court

Ram Abhilakh Verma vs Deputy Director Of ... on 6 March, 2019

Bench: Salil Kumar Rai




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- CONSOLIDATION No. - 4443 of 1981
 

 
Petitioner :- Ram Abhilakh Verma
 
Respondent :- Deputy Director Of Consolidation, Sultanpur And Others
 
Counsel for Petitioner :- M.R. Misra,Sanchit S. Asthana,U S Sahay,V.B.Verma,Vijay Prakash
 
Counsel for Respondent :- U.P.Singh,Vb Verma
 

 
Hon'ble Salil Kumar Rai,J.

It appears from the records that notices of application No. 2207 of 2007 could not be served on the proposed heirs of the deceased respondent nos. 4 and 6.

The counsel for the petitioner is permitted to take fresh steps for service of notice on the application on the heirs of the deceased respondent nos. 4 and 6 within ten days from today.

In case, steps as aforesaid are taken by the petitioner, the office shall issue notice to the respondents fixing an early date.

List after service of notice.

On failure of the petitioner to take steps as aforesaid, the case shall be listed after ten days under Chapter 12 Rule IV of the Allahabad High Court Rules, 1952.

Order Date :- 6.3.2019

Satyam