Allahabad High Court
Kallu Yadav & Others vs Smt. Munni Devi & Others on 28 July, 2010
Author: Krishna Murari
Bench: Krishna Murari
Court No. - 4 Case :- CIVIL REVISION No. - 368 of 2010 Petitioner :- Kallu Yadav & Others Respondent :- Smt. Munni Devi & Others Petitioner Counsel :- Jamal Ali,Raj Karan Yadav Hon'ble Krishna Murari, J.
Heard learned counsel for the applicants. Issue notice to respondents, who may file counter affidavit. Apart from normal mode of service, the applicants shall also take steps for service of notice on respondents by registered post within ten days.
Office shall issue notice returnable at an early date. List for admission after service of notice on respondents. Considering the facts and circumstances, till the next date of listing, execution of exparte award dated 17.8.2009 passed by the Motor Accident Claims Tribunal/District Judge, Chitrakoot in MACP Case no. 113 of 1970, Smt. Munni Devi and another Vs. Kallu Yadav and others, shall remain stayed. Order Date :- 28.7.2010 Dcs