Chattisgarh High Court
Vinod Kumar Kashyap vs Smt. Dhaneshwari Kashyap And Oth on 20 September, 2021
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
CRMP No. 544 of 2016
Vinod Kumar Kashyap Vs. Smt. Dhaneshwari Kashyap & others
20.09.2021 Mr. R.K. Mahobia, counsel for the petitioner.
Mr. Aditya Tiwari, counsel for respondent No. 2.
None for respondent No. 3 to 5 though served. Heard on I.A. No. 01/2021, application for furnishing correct address of respondent No. 1.
On due consideration, I.A. No. 01/2021 is allowed. Learned counsel for the petitioner is directed to incorporate correct address of respondent No. 1 in the cause title and amended cause title be filed within a week.
Thereafter, notice be issued to respondent No. 1 on the correct address by ordinary course as well as by registered mode within a week.
Process fee be paid within a week.
List this case on 1st December, 2021. It is made clear that if no representation is made on behalf of the respondents on the next date of hearing, the matter shall be heard and decided on the basis of documents available on record.
Sd/-
(Narendra Kumar Vyas) Judge Arun