Allahabad High Court
Smt. Nirmala & Another vs Mohd. Umrao & Others on 6 May, 2013
Author: Rajes Kumar
Bench: Rajes Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 5 Case :- FIRST APPEAL FROM ORDER No. - 664 of 1991 Petitioner :- Smt. Nirmala & Another Respondent :- Mohd. Umrao & Others Petitioner Counsel :- B.Dayal Hon'ble Rajes Kumar,J.
Learned counsel for the appellants states that appellant no. 1 has died and a substitution application has been moved on 23.4.2013, the same is not on record. Office is directed to place the same on record.
It appears from the order-sheet that the appellant has not taken steps to serve the respondent nos. 1 to 3. Let the appellant may take steps to serve the respondent nos. 1 to 3 by registered post.
Order Date :- 6.5.2013 OP