Budhon Yadav & Anr vs Md. Yunus & Ors
2025 Latest Caselaw 1862 Jhar

Jharkhand High Court

Budhon Yadav & Anr vs Md. Yunus & Ors on 21 January, 2025

Author: Gautam Kumar Choudhary

Bench: Gautam Kumar Choudhary

IN THE HIGH COURT OF JHARKHAND AT RANCHI
               M.A. No. 288 of 2013
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Budhon Yadav & Anr. .... .... Appellants Versus Md. Yunus & Ors. ... .... Respondents ...........

CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY ............

For the Appellants : Md. Sajid Yunus, Advocate For the Respondents : Mr. Alok Lal, Advocate

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Order No. 18 / Dated : 21.01.2025.

It is submitted by learned counsel on behalf of the appellants that earlier notice was sent to respondent no. 1 on his available address as mentioned in the judgment which has been returned unserved and the appellant has no other address except that.

Under the circumstance, the appellants are directed to take steps for substituted service of notice to be published in the local newspaper having wide circulation in the locality of the respondent no.1.

The appellants shall furnish the draft notice in the office within two weeks and after the same being verified, they will collect the same for its publication and thereafter supplementary affidavit shall be filed enclosing therewith copy of paper publication.

List this case after six weeks.

(Gautam Kumar Choudhary, J.) Sandeep/-