Patna High Court - Orders
Ajit Kumar Jain vs Mahabir Sharma & Ors on 6 April, 2017
Author: V. Nath
Bench: V. Nath
Patna High Court SA No.156 of 2004 (17) dt.06-04-2017
IN THE HIGH COURT OF JUDICATURE AT PATNA
Second Appeal No.156 of 2004
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Ajit Kumar Jain
.... .... Appellant/s
Versus
Mahabir Sharma & Ors
.... .... Respondent/s
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Appearance :
For the Appellant/s : Mr. Prem Nath Singh
Mr. Rajesh Kumar Pandey
Mr. Kameshwar Singh
For the Respondent/s : Mr. Sunil Kr.Sharma 1
Mr. Abhay Kumar
Mr. Krishna Kishore Sinha
Mr. Pramod Kumar
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CORAM: HONOURABLE MR. JUSTICE V. NATH
ORAL ORDER
17 06-04-2017Nobody appears on behalf of the appellant. Learned Counsel for respondent No. 1 is present.
Perused the office note.
The appellant is allowed two weeks' peremptory time to take steps for fresh service of appeal notice on respondent Nos. 2, 3(a), 3(b) and 3(c) under both modes, i.e. by ordinary process as well as by registered cover, failing which this appeal, as against the concerned respondents, shall stand dismissed without further reference to a Bench.
(V. Nath, J.) Snkumar/-
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